STATE OF GOA Vs. LAXMAN J NAIK

JUDGEMENT

(1.) This is State appeal against acquittal.

(2.) The respondents (accused persons) were tried for the offence punishable under Sections 342 and 302 read with Section 34 of the Indian Penal Code (IPC).

(3.) The case of the prosecution, in short, was that on 07/10/2006 between 07.45 hours and 14.00 hours, at Ramnathi, Ponda, the accused persons, in furtherance of their common intention, wrongfully confined Shri Ajit Bhikaji Dangui, the husband of the accused no. 3, in his room by tying both his hands at the back and also by tying both his legs with a nylon rope and assaulting him with kicks, fist blows, slaps, dandas, etc. thereby causing injuries to his head, chest, limbs, etc., which resulted in his death on the same afternoon.