(1.) This is an appeal filed on behalf of the State through Margao Town Police Station under Sec. 378(1)(B) of the Criminal Procedure Code (CrPC), thereby challenging the judgment and order dtd. 30/4/2014 passed by the learned Judicial Magistrate First Class, Margao in Criminal Case No.417/S/2012/III thereby acquitting of the respondent.
(2.) Vide order dtd. 22/1/2015 leave was granted to file an appeal against the impugned judgment, accordingly, the appeal was registered and admitted on 5/2/2015.
(3.) Heard learned Additional Public Prosecutor Mr. G. Nagvenkar, the learned Counsel Mr. Ryan Menezes with Mr. Nigel Fernandes, for the original complainant and learned Counsel Mr. Somnath Karpe with Ms. S.Vaigankar for the respondent.
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