UDAY @ RUPESH FALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Pavithran, learned counsel for the Appellant in Criminal Appeal No.52 of 2018 and Mr. S. Shet, learned counsel for the Appellant in Criminal Appeal No.23 of 2019.

(2.) Mr. P. Faldessai, learned Addl. Public Prosecutor for the Respondent/State in both the appeals.

(3.) Both these appeals are directed against the judgment and order dated 30th January, 2017 in Special Case No.54/2011 made by the Children's Court in the State of Goa ( Trial Court ). By the impugned judgment and order the Appellants in both these appeals were convicted for offences punishable under Sections 120B and 364A of the Indian Penal Code (IPC) read with Section 8(2) of the Goa Children's Act, 2003 and sentenced to imprisonment for life and pay fine of Rs.1,00,000/- each or in default to undergo simple imprisonment of one year.