HIRU CHAWAN Vs. POLICE INSPECTOR, PONDA POLICE STATION

JUDGEMENT

(1.) Heard Mr. A. Gaonkar, learned counsel for the appellant and Mr. S.R. Rivankar, learned Senior Advocate and Public Prosecutor for the State.

(2.) At the request and with the consent of the learned counsel for the parties, this appeal was taken up for final disposal.

(3.) This appeal is directed against the judgment and order dated 30th March, 2019 by which the learned Additional Sessions Judge, Panaji, sitting at Ponda, in Sessions Case No.10 of 2012 convicted the appellant (A1) and his brother Taru Chawan (A2) for offence punishable under Section 302 read with Section 34 of IPC and sentenced them to undergo life imprisonment and fine.