VIJAY KERKATTA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A.V. Pavithran, learned Advocate for the appellant, and Mr. P. Faldessai, learned Additional Public Prosecutor for the respondent - State.

(2.) This appeal is directed against the judgment and order dated 13/03/2020 made by the learned Sessions Judge, South Goa, at Margao in Sessions Case (302) No.3 / 2019 convicting the appellant for the offense punishable under Section 302 of IPC and sentencing him to suffer imprisonment for life and pay a fine of Rs. 10,000/- and in default to suffer Simple Imprisonment for six months.

(3.) The case of the prosecution as reflected in the charge-sheet is that on 07/10/2018 at around 20.30 hours at Vodlebhat Verna Salcete, Goa, the appellant (accused) assaulted one Umesh Dungdung and thereafter assaulting with a laterite stone on his head causing him fatal injuries. The accused then fled away from the spot and this incident was captured in a CCTV camera attached to the DVR fixed in the house of the complainant (Pw1).