ZANE KEITH ALMEIDA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in these appeals is to the judgment and order dated 25th June, 2019 in Sessions Case No.46/2014 by which the learned Sessions Judge convicted Zane Almeida ( accused ) for offences under Section 326 of IPC and sentenced him to undergo rigorous imprisonment for three years. A direction was also issued to pay compensation of Rs.50,000/- to the victim Rafael Peregrino Da Costa (Rafael) and the direction was issued that in default the accused shall undergo further simple imprisonment for a period of three months. The period of detention already undergone was directed to be set aside under Section 428 of Cr. PC.

(3.) Criminal Appeal No.38 of 2019 has been instituted by the accused questioning his conviction, sentence and the direction for payment of compensation.