MARIA @ MARIANO BORGES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Gaonkar, the learned Counsel for the appellant appointed under the Legal Aid Scheme for the appellant and Mr. Rivankar, the learned Public Prosecutor for the State- respondent.

(2.) This appeal is directed against the judgment and order dated 2nd May, 2015, made by the learned Additional Sessions Judge, Mapusa, convicting the appellant for offence punishable under Section302 of the Indian Penal Code (IPC) and sentencing the appellant to undergo life imprisonment and payment of fine of Rs.10,000/- or in default six months simple imprisonment.

(3.) The appellant was charged of having committed murder of his father Francisco Borges on 16.02.2011 prior to 21.00 hours at house no, 452, at Podwalvaddo, Khorjuem, Aldona, Bardez, Goa, by assaulting him with a soda bottle and wooden chair on his head causing the father injuries, which ultimately resulted in his death.