STATE THROUGH P.I. Vs. ANITA PARAB

JUDGEMENT

(1.) This appeal is directed against the Judgment and order dated 28/12/2006 passed by the learned Additional Sessions Judge, Margao in Sessions Case No. 11 of 2001.

(2.) The respondents were tried for offences punishable under Sections 143, 147, 148, 323, 326, 427, 307, 115 read with Section 149 of the Indian Penal Code (I.P.C., for short). The trial Court acquitted all of them.

(3.) Case of the prosecution, in short, is as follows: On 17/07/2000 between 20.00 hours to 20.30 hours at Palmar, Pomburpa, the accused nos. 1 to 5, in furtherance of their common intention, formed an unlawfully assembly armed with iron bar, dandas, etc. and damaged the fencing to the property of Shri George Fernandes and assaulted his family members including his wife Catharine, daughters Sonia and Sheela and one Keith D'Souza by means of knife and sword and caused grievous injuries to them. Accused no. 5 stabbed Keith D'souza with sword on his abdomen, back, etc. and he stabbed Catharine and Sheela on their hands, whereas accused no 4 stabbed Keith with knife on his stomach. Accused nos. 1 to 5, with common intention, attempted to commit murder of Keith. Accused no. 6 abetted the commission of said offence.