STATE Vs. SAGAR @ TAIJUL MONDAL (MAJOR)

JUDGEMENT

(1.) The present appeal is filed by the State challenging the judgment and order of acquittal dated 29.06.2015, passed by the learned Sessions Judge, North Goa, Panaji, in Sessions Case no. 10 of 2013.

(2.) The story of prosecution in short is that on 22.09.2012, during evening hours, accused entered the house of the deceased Patrick D' Souza and committed theft of cash and thereafter assaulted said Patrick D' Souza with a metal coita on his head and face, causing multiple cut injuries and thereby committed murder of said Patrick.

(3.) It is a matter of record that vide order dated 28.05.2013, the accused was charged with following charges :