DEVIDAS GAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. D. Bhobe, leraned counsel for the Appellant and Mr. P. Faldessai, learned Additional Public Prosecutor for the Respondent.

(2.) Considering the issues raised with the consent of the learned counsel for the parties this Criminal Appeal is itself taken up for final disposal.

(3.) This appeal challenges the order dated 18th January, 2021 by which the Appellant ( Accused No.2) has been convicted under Section 201 read with 34 of Indian Penal Code for having assisted the Accused No.1 in concealing the evidence. This conviction is based on a plea of guilt entered by the Appellant.