AJIT BEZHARUAH Vs. STATE

JUDGEMENT

(1.) Heard Mr. Virendra Parsekar, the learned Counsel for the petitioner and Mr. Pravin Faldessai, the learned Additional Public Prosecutor for the respondents.

(2.) The appellant has preferred this Criminal Appeal being aggrieved by the judgment and order dtd. 24/2/2020/6/3/2020, passed by the learned Additional Sessions Judge, South Goa, Margao, convicting the appellant under Sec. 302 of IPC and sentencing him to undergo imprisonment for life and to pay a fine of Rs.30,000.00.

(3.) The brief facts of the prosecution case are as under: