SHAMBA GOPI TARI Vs. UPENDRA LADU SAWANT

JUDGEMENT

(1.) This petition is to revise the judgement of the First Class Magistrate, Bicholim, dated 26-9-69 and the Judgement of the Sessions Judge at Panjim, dated 31-12-69.

(2.) The facts necessary to be mentioned for the disposal of this petition are these :-

(3.) It is said that after the revision petition was filed in this Court the second revision petitioner died. His petition abates only as far as the sentence of imprisonment is concerned. Today on behalf of the second revision petitioner, his widow appeared through advocate in this Court. I have heard his arguments.