SAYYED NADAF Vs. STATE

JUDGEMENT

(1.) By way of present appeal filed under Sec. 374 of Cr.P.C. Appellant/Accused is challenging the judgment and order dtd. 17/3/2017/23/3/2017 in Sessions Case No.54/2014, passed by learned Sessions Judge, Panaji whereby Appellant/Accused was found guilty for the offences punishable under Sec. 304 Part II, 338, 337, 279 of IPC and sentenced to undergo imprisonment for five years, one year, and a period of six months respectively and pay fine of â " 10,000/- to the next of kin of the deceased and â " 2,000/- each to each injured witness. The Appellant/Accused is also disqualified from holding any drving licence for four-wheeler for a period of one year in terms of Sec. 20 of Motor Vehicles Act, 1988.

(2.) Heard Mr. S.D. Lotlikar, Senior Advocate who appears along with Ms. Sailee Kenny, Advocate for the Appellant and Mr. Gaurish Nagvenker, Additional Public Prosecutor for the Respondent.

(3.) With the assistance of the learned Counsel appearing for the respective parties, I perused the paper-book as well as the records and proceedings of the Trial Court.