RIDIP DAS Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioners in this Petition have approached this Court, in order to challenge orders passed by the Court of Additional Sessions Judge, South Goa, Margao (hereinafter referred to as the Sessions Court), whereby the Applications for discharge filed on behalf of the petitioners have been dismissed.

(2.) The petitioners are two of the four accused persons in connection with First Information Report (FIR), registered on 28/12/2020, at Verna Police Station, South Goa, for offence under Sec. 302 of the IPC. Although the FIR was initially registered against unknown persons, pursuant to investigation, the four accused persons were identified as those allegedly responsible for the death of the victim. The petitioners herein are shown as accused nos. 3 and 4.

(3.) The FIR was registered on 28/12/2020, on the basis of a complaint lodged by a Police Sub Inspector, when the body of the deceased was found at Dando Beach at Velsao. On the dead body being discovered, information was conveyed to the Police, which led the Police Sub Inspector to the scene of the incident, pursuant to which, the complaint was lodged and FIR came to be registered against unknown persons.