RAJU NARAYAN SHIRKE S/O LATE NARAYAN SHIRKE R/O PIDDUKARWADA Vs. STATE OF GOA THROUGH PUBLIC PROSECUTOR PANAJI GOA

JUDGEMENT

(1.) HEARD Shri Mahesh Amonkar, learned Counsel appearing for the Appellant and Shri C. A. Ferreira, learned Public Prosecutor, appearing for the Respondent -State.

(2.) THE challenge in the above Appeal is to the conviction of the Appellant in Sessions Case no. 4/2006 passed by the learned Sessions Judge, North Goa, at Panaji, under 302 of the Indian Penal Code for which he has been sentenced to undergo imprisonment for life and pay a fine of Rs.10,000/ -and in default to undergo simple imprisonment for a period of six months.

(3.) AFTER charges were framed against the Appellant by the learned Session Judge, the Appellant pleaded not guilty to the charge under Section 302 of the Indian Penal Code and claimed to be tried.