CLIVE ELLENS PRESENTLY IN CUSTODY AT CENTRAL JAIL AGUADA BARDEZ GOA Vs. STATE OF GOA THROUGH THE POLICE INSPECTOR VASCO POLICE STATION

JUDGEMENT

(1.) The accused, who has been convicted of the offence punishable under Section 302 of the Indian Penal Code (I.P.C., for short) and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 5,000/-, in default, to suffer rigorous imprisonment for a period of two months, has filed the present appeal.

(2.) Case of the prosecution, in short, is a follows : On 18/10/2007, prior to 02.40 hours, near Dias Building, Mangor Hill, Vasco, the accused inflicted stab injuries with knife on the person of the deceased Valentin Stephen Dias and caused multiple serious injuries to him which resulted into his death while undergoing treatment.

(3.) The facts, as can be gathered from the charge sheet, are as follows:-