SANJAY GAONKAR Vs. STATE

JUDGEMENT

(1.) The Appellant-Accused challenges the impugned judgment and conviction dtd. 2/6/2017 arising out of Sessions Case No. 20 of 2011, whereby the learned Additional Sessions Judge, Panaji found the Appellant-Accused guilty for the offence punishable under Sec. 307 of IPC and sentenced him to suffer imprisonment for a period of five years and to pay a fine of Rs.20,000.00.

(2.) Heard Mr. Dhaval Zaveri, learned Counsel for the Appellant-Accused and Mr. Gaurish Nagvenker, learned Additional Public Prosecutor for the State.

(3.) With the assistance of the learned Counsel for the respective parties, I have perused the entire record and more particularly, the impugned judgment.