STATE OF GOA Vs. CONSTANCIO P BRANGANZA

JUDGEMENT

(1.) By this appeal, the appellant takes exception to the judgment and order dated 20.1.2010 passed by Additional Sessions Judge-2, South Goa Margao, in Criminal Appeal No. 75/2009 by which learned Additional Sessions Judge has allowed the appeal preferred against the judgment and order of conviction passed by learned Judicial Magistrate, First Class, Canacona in Criminal Case No. 39/S/2007 convicting the accused for the offences punishable under Sections 279, 337, 338 and 304-A of I. P. C.

(2.) Briefly the facts giving rise to the present appeal are as under:-

(3.) The substance of accusation was explained to the accused in respect of the offences punishable under Sections 279, 337, 338 and 304- A of I. P. C. The accused pleaded not guilty and claimed to be tried.