STATE Vs. JOSE GASPAR NORONHA

JUDGEMENT

(1.) This appeal is by the State against the judgement dated 14-10-1968 passed by the Additional Sessions Judge at Panjim in sessions case No. 14/68 by which he acquitted the respondent herein holding that the charge for the offence under Section 302, I.P.C. framed against him was not proved.

(2.) The case for the prosecution was this :-

(3.) The respondent's case was that he had not thrown banana tree in the verandah of Sebastiao Gama's house, that he had not injured Sebastiao Gama and that P.Ws. 1, 2 and 4 are on inimical terms with him.