TANOI ADWALPALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) This revision is directed against the concurrent findings of the learned trial Magistrate and the Additional Sessions Judge holding the applicant guilty of offences punishable under Section 332 of the Penal Code.

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

(3.) The learned Magistrate charged the applicant of offence punishable under Section 332 and since he pleaded not guilty put him on trial, at which prosecution examined in all 4 witnesses to bring home the guilt of the applicant. After considering the prosecution evidence, in the light of defence of denial, the learned Magistrate convicted the applicant as afore mentioned and sentenced him to pay fine of Rs.2,000/- or in default undergo simple imprisonment for 20 days. The applicant appealed to the Court of Sessions, but in vain and this is how the applicant is before this Court.