AMAN Vs. STATE OF GOA

JUDGEMENT

(1.) By way of present appeal under Sec. 374 of Cr.P.C., the appellant/accused is challenging the Judgment and order dtd. 23/12/2021 arising out of Sessions Case No.10/2018 decided by the learned Additional Sessions Judge, Margao whereby the appellant was found guilty for the offence punishable under Sec. 302, 394 and 201 of I.P.C. and accordingly sentenced to undergo imprisonment for life and fine of 1,00,000.00 for the Rs. offence punishable under Sec. 302 of IPC and in default to undergo simple imprisonment for two years. Similarly, for the offence punishable under Sec. 394 of IPC, the accused has been sentenced to undergo rigorous imprisonment of 10 years and to pay a fine of 25,000/- and in default to undergo simple Rs. imprisonment for one year. For the offence punishable under Sec. 201 of IPC, the accused is directed to undergo rigorous imprisonment for two years and to pay a fine of 10,000.00 and in Rs. default to undergo simple imprisonment for six months. All the above sentences are directed to run concurrently.

(2.) On 09/03/2022, the appeal was admitted and the Registry was directed to prepare a paper book as early as possible and to place the matter for final hearing. Records and proceedings were also called. Accordingly, after the preparation of the paper book, the matter was taken up for final disposal.

(3.) We have heard the learned Counsel Shri Rohan Desai, appearing for the accused and learned Public Prosecutor Shri S.G. Bhobe appearing for the State at length. With the assistance of the learned Counsels, we perused the record and more specifically reasons of the learned Trial Court while convicting the accused on all counts.