ANDRE FERNANDES Vs. STATE

JUDGEMENT

(1.) By this appeal, the appellant takes exception to the Judgment and Order dated 27.5.2010, passed by the Additional Sessions Judge-1, Panaji, Goa in Sessions Case No. 16/2009, convicting the appellant (hereinafter referred to as "the accused") for the offence punishable under Section 307 of Indian Penal Code (IPC) and sentencing him to undergo Rigorous Imprisonment for four years and to pay compensation of Rs.1,00,000/- (Rupees one lakh only) to the victim and in default, to undergo Rigorous Imprisonment for one year.

(2.) Briefly, the prosecution case is as under :

(3.) In Sessions Case No.16/09, the prosecution examined 12 witnesses and produced several documents to prove the charge. The defence of the accused was of total denial. Learned Additional Sessions Judge, upon appreciation of the evidence led, held that the offence punishable under Section 307 of IPC was proved beyond reasonable doubt against the accused and convicted and sentenced the accused as above.