PANDURANG MOHITE Vs. STATE OF GOA

JUDGEMENT

(1.) THE accused who is convicted and sentenced in Sessions Case No. 16/98 by the Addl. Sessions Judge, Mapusa for the offences punishable under sections 302, 392 and 281 of I. P. C. as per the Judgment and Order dated-20.12.1999, filed the Criminal Appeal No. 11/2000 as Jail Appeal and thereafter Criminal Appeal No. 14/2000 is filed through Advocate and, therefore, the Criminal Appeal No. 11/2000 is merged with Criminal Appeal No. 14/2000.

(2.) THE accused is convicted of the offence punishable under Section302 I. P. C. and sentenced to Life Imprisonment and to pay a fine of Rs. 10,000/- and in default of payment of fine, simple Imprisonment for one year. He is further convicted for the offence punishable under Section392 I. P. C. and sentenced to 7 years R. I. and to pay a fine of Rs. 5,000/- and in default of fine, further Simple Imprisonment for six months. He is also convicted for the offence punishable under Section201 I. P. C. and sentenced to undergo R. I. for one year and to pay a fine of Rs. 500/-, in default of payment of fine, further, S. I. for one year.

(3.) ON 2.3.98, at about noon time, when Chandrakant returned home, he saw that the accused was at his home and accused told him that Shyam would be returning home by evening. Thereafter, the police came there. The accused was taken to the police station. There was one bicycle. It was seized by the police.