SURESH @ SURYA NAIK Vs. STATE THROUGH PUBLIC PROSECUTOR

JUDGEMENT

(1.) Heard Mr. Anoop Gaonkar, learned Counsel under the Legal aid scheme for the appellants and Mr. Pravin Faldessai learned Additional Public Prosecutor for the respondent.

(2.) The present appeal challenges the judgment and sentence dtd. 13/3/2015, passed by the learned Additional Sessions Judge-1, Margao-Goa, in Sessions Case No.07/2014, by which both the appellants/accused were convicted under Sec. 302 read with Sec. 34 of Indian Penal Code and sentenced to undergo imprisonment for life and to pay fine of Rs.10,000.00 each, in default, to undergo simple imprisonment of one year.

(3.) Facts that are material for deciding this appeal are as under :