(1.) This appeal is directed against the judgment and order dated 30th March, 2010, passed by the Additional Sessions Judge-1, at Margao, Goa in Sessions Case No.33/2009, by the State. The respondent-accused was charged for the offences punishable under Sections 302 and 392 of the Indian Penal Code.
(2.) The prosecution case, in brief, is as under :
(3.) During the course of investigation, the police recorded scene of offence panchanama dated 24/2/2008, inquest panchanama dated 24/2/2008, attachment panchanama dated 25/2/2008 and arrest panchanama dated 29/6/2009. The prosecution claims to have recovered melted gold weighting 19 gms. from Ulhas Rivonkar, Gold Smith by profession, resident of Varkhande, Ponda, who was running a jewellery shop at Kaji Building,Kajiwada, Ponda. The post mortem report is at Exhibit 21. Police filed Charge-sheet. The charge was framed on 13.1.2010. The accused pleaded not guilty and claimed to be tried.
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