GEORGE THOMAS KURUVILLA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Counsel for the appellants/accused, as well as the learned Public Prosecutor for the State, who, all agree that all these appeals should be disposed of by a common Judgment and Order.

(2.) The challenge in these appeals is to the Judgment and Order dated 30th January, 2018, made by the learned Children's Court for the State of Goa in Special Case No. 55/2009, acquitting the accused persons for the offences punishable under Section 305, read with Section 34 of the Indian Penal Code (IPC), Sections 7(5)(c), 8(2) (First Part) and 8(2) (Second Part) of the Goa Children's Act, 2003 (said Act), but convicting the accused persons for the offences under Section 8(9) of the said Act and sentencing them to undergo rigorous imprisonment for one year each and fine of Rs.1.00 lakh each and in default sentence of imprisonment of six months each.

(3.) Criminal Appeals No. 25, 26 and 27 of 2018 have been instituted by A.1, A.2 and A.3 respectively, questioning their conviction and sentencing under Section 8(9) of the said Act.