(1.) This Appeal is filed by the accused in Session Case no. 7 of 2004, against the Judgment dated 10/07/2008 and the final Order/sentence dated 18/07/2008, passed by the learned Session Judge, South Goa, Margao ( Trial Judge ) in the said case.
(2.) The accused was tried for the offence punishable under Sections 302 and 201 of the Indian Penal Code (I.P.C.).
(3.) Initially, on 16/12/2003, the death of Floriano Diniz was registered as Unnatural Death under U.D. no. 30/2003 under Section 174 of the Code of Criminal Procedure (Cr.P.C.). However, the prosecution case was set into motion on the basis of the Second Inquest Panchanama (Exhibit 23) conducted by the Deputy Collector and SDM (PW 1) on 19/12/2003 at the request of Dy. Supt. of Police of Quepem, and the complaints received by him on 20/12/2003 from the parents of the deceased and the villagers alleging foul play in the death of Floriano Diniz. The offence was registered on 20/12/2003.
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