ELIZA FERNANDES Vs. STATE

JUDGEMENT

(1.) Appellant challenged the Judgment and conviction dtd. 31/1/2017 - 13/2/2017 in Special Case No.36/2012 passed by the learned Children's Court for State of Goa holding Appellant/Accused as guilty for the offence punishable under Sec. 8(2) of Goa Children's Act 2003 and sentenced her to undergo simple imprisonment for a period of one year and to pay fine of Rs.1,00,000.00 and in default to undergo simple imprisonment for one year.

(2.) Appeal was admitted on 9/3/2017.

(3.) Heard Mr S.G. Desai, learned Senior Advocate who appears with Mr Pavithran A.V and Ms Shalaka Shelke, Advocates for the Appellant and Mr Mahesh Amonkar, Additional Public Prosecutor for the Respondents.