MAHANAND NAIK, S/O. RAMNATH NAIK Vs. STATE

JUDGEMENT

(1.) Heard Mr. Naik, learned Counsel appearing on behalf of the appellant and Ms. Pinto, the learned Additional Public Prosecutor (APP), on behalf of the State.

(2.) This appeal arises out of the judgment and order dated 30th May, 2011/10th June, 2011 passed by learned Sessions Judge, North Goa, Panaji in Sessions Case No. 44/2009.

(3.) The said Sessions Case No. 44/2009 was a culmination of chargesheet filed by Agacaim Police against the appellant (hereinafter referred to as the accused) for offences punishable under Sections 364, 302, 392 and 201 of the Indian Penal Code( I.P.C.)