SURYAKANT J. GAWDE Vs. STATE

JUDGEMENT

(1.) Heard learned Counsel, Ms. Gina Maria Almeida for the appellant and Mr. Gaurish Nagvenkar, the learned Additional Public Prosecutor for the State, respondent.

(2.) The present Appeal is filed being aggrieved by the judgment, order and sentence dated 04.11.2016 and 14.11.2016, by the learned Additional Sessions Judge, Panaji, sitting at Ponda, Goa, whereby the appellant is convicted for the offence punishable under Section 302 of the Indian Penal Code (IPC) and sentenced him to undergo life imprisonment.

(3.) The prosecution case in brief can be summarized as under: