KAVESH GOSAVI Vs. STATE

JUDGEMENT

(1.) The Appellant before this Court is assailing the Judgement and Conviction passed in Sessions Case No.35/2014 dtd. 30/7/2015 passed by the learned Additional Sessions Judge, South Goa, Margao.

(2.) Heard learned Counsel Mr. Pavithran A.V. for the Appellant and the learned Public Prosecutor Mr. S.G. Bhobe appearing for the State.

(3.) With the assistance of the learned Counsels, I have perused the entire record as well as the impugned Judgement.