ROSARIO FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) This revision is directed against the concurrent findings of the Trial Court as well as the First Appellate Court holding the accused guilty of the offences punishable under Sections 279 and 304-A of the Indian Penal Code and Sections 134(a) and (b) of the Motor Vehicles Act and sentence of Simple Imprisonment for six months and fine of Rs.1,000/- on first count, Simple Imprisonment for one year on second count and Simple Imprisonment for two months on third count imposed upon the applicant by learned Magistrate.

(2.) The facts which are material for deciding this revision are as under:

(3.) I have heard learned Counsel for the applicant and learned Public Prosecutor for the State and with the help of both, I have gone through the evidence on record.