STATE OF GOA Vs. GOVIND GAUDE

JUDGEMENT

(1.) The present Appeal is filed against the order of acquittal passed by the Judicial Magistrate First Class, 'A' Court, Ponda in Criminal Case No. 37/S/2009/A (hereinafter referred as impugned judgment).

(2.) The case of the prosecution in nutshell is that, on 11.10.2008 at 11:30 hours, the respondent/accused, criminally trespassed and abused in the office of the Hon'ble Transport Minister, Shri Sudin Madhav Dhavalikar (PW-2) at Maharashtravadi Gomantak Party's office, near Mahalaxmi Temple, Bandora, Ponda with filthy language and threatened him with dire consequence to kill him and thereby, the accused committed an offence under Section 448, 504 and 506(ii) of IPC.

(3.) Based upon the complaint filed by Shri Gopi Puno Naik dated 11.10.2008, FIR was registered under No. 175/2008 and chargesheet came to be filed on 09.04.2009. Charges came to be framed and prosecution examined 11 witness to prove its case.