SHAIKH IMTIYAZ Vs. STATE

JUDGEMENT

(1.) The present Appeal is filed against the judgment and order of conviction dated 19.03.2015 passed by the Additional Sessions Judge, Mapusa in Sessions Case No.33/2008 [Criminal Case No. 67/S/2008/A (old)]

(2.) The case of the prosecution in nutshell is that, the accused on 12.09.2007 at Naik Nagar, Bicholim, Goa, committed house trespass by entering in the house of the complainant, Smt. Rameshwari Ramdas Haldankar with preparations to hurt her daughter Ms. Poonam Haldankar with deadly and sharp weapon. Further, the accused assaulted the victim with deadly and sharp weapon on her face, head and hands with the intention or knowledge that if by that act, he had caused death of the victim, he would have been guilty of murder.

(3.) Based upon the complaint filed by the complainant (mother of the victim) on 12.09.2007, FIR was registered under No. 159/07 and chargesheet came to be filed before the learned JMFC, Bicholim, which was committed to the Additional Sessions Court, Mapusa. On 29.01.2009, charges came to be framed against the accused under Sections 452 and 307 of IPC. The prosecution examined 20 witnesses to prove its case.