ANTON PAULO BRITTO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. D. Lawande, Advocate for the applicant.

(2.) It is submitted that the applicant has a very strong prima facie case in the accompanying appeal challenging the order of conviction and sentence dated 13/10/2021 imposed by the Sessions Court.

(3.) It is submitted that only the victim in the present case has deposed against the applicant and an alleged eyewitness came forward and stated that he was not even present at the scene of offence. It is submitted that there is no recovery of the alleged weapon and that this is also a fact indicating that the Sessions Court has erred in sentencing the applicant under Ss. 341 and 307 of the Indian Penal Code.