SOMRA YADAV Vs. STATE

JUDGEMENT

(1.) Heard Advocate L. Raghunandan, appointed under the Legal Aid Scheme on behalf of the appellant and Mr. G. Nagvenkar, learned Addl. Public Prosecutor for the State.

(2.) This appeal is directed against the Judgment and Order dated 31st October, 2019 made by the Sessions Court, South Goa, at Margao (Sessions Case (302) No. 2/2018).

(3.) By the impugned judgment and order, the appellant, came to be convicted for offence punishable under Section 302 of the IPC and sentenced to undergo life imprisonment and to pay fine of Rs. 10,000/- and in default, to undergo simple imprisonment for a period of six months.