FRANCIS CRUZ Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Agni, learned counsel for the Appellant/Applicant and Mr. P. Faldessai, learned Additional Public Prosecutor for the State.

(2.) Mr. Faldessai, at the very outset invites the Court's attention to pages 2, 4 and 10 of the impugned judgment and order dtd. 19/10/2022 by which the Appellant/Applicant has been convicted and sentenced.

(3.) The Court Superintendent is directed to immediately redact the name of PW1 from the certified copy attached to the memo of appeal.