NANDA L. NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) This revision questions the concurrent findings of the learned Judicial Magistrate, First Class, Ponda and learned Assistant Sessions Judge, Panaji holding the applicant guilty of the offences punishable under Sections 279 and 304-A of Indian Penal Code and sentencing him to pay fine of Rs.1,000/- on the first count and suffer Rigorous Imprisonment for four months and fine of Rs.4,000/- on the second count.

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

(3.) Since the applicant pleaded not guilty to the particulars of substance of accusation explained to him, he was put on trial, at which the prosecution examined eight witnesses.