STATE OF GOA, Vs. PAVEL NEUHAUSL

JUDGEMENT

(1.) Heard Mr. Pravin Faldessai, the learned Additional Public Prosecutor for the Appellant-State and Mr. Sahil Sardessai, for the Respondent-Accused.

(2.) This Appeal is directed against the Judgment and Order dated 15th March, 2017, made by the Additional Sessions Judge, Mapusa in Sessions Case No.67/2013, acquitting the Respondent-Accused of the offence of murder under Section 302 of the Indian Penal Code (IPC).

(3.) The case of the Prosecution was that the Accused, between 09.00 hours on 6/8/2013 and 02.55 hours on 7/8/2013, at Room No.2, Green Leaf House, Umtta Vaddo, Calangute, with an intention to cause death of his room partner Ms. Markita Horka, Czech National, stabbed her on the neck and breast, thereby murdering her.