ANTON LUIS PIEDADE FERNANDES Vs. STATE

JUDGEMENT

(1.) By this appeal, the appellant takes exception to the Judgment and Order dated 11th August, 2010, passed by the Additional Sessions Judge-1, South Goa, at Margao in Sessions Case No.18/2008, convicting the appellant (hereinafter referred to as the accused ) for the offence punishable under Sections 302 of the Indian Penal Code (IPC) and sentencing him to undergo Life Imprisonment and to pay a fine amount of Rs.10,000/-. The accused has been convicted for committing murder of one Caitan Inas Fernandes on 28th April, 2008 between 2.00 to 3.00 p.m. at Bamnabhat, Ambaulim, Quepem, Goa

(2.) Briefly, the facts leading to filing of the present appeal, are as under :

(3.) In Sessions Case No.18 of 2008, the accused pleaded not guilty to the charge of murder. The prosecution examined 12 witnesses and produced several documents to prove the charge. The defence of the accused was of simple denial. The accused did not lead any defence evidence. Learned Trial Judge, upon appreciation of the evidence, held that the offence punishable under Section 302 IPC was proved against the accused beyond reasonable doubt and consequently, convicted and sentenced him as above.