EKNATH NAIK Vs. STATE

JUDGEMENT

(1.) Appellant being dissatisfied and aggrieved by the impugned Judgment and Conviction dtd. 31/8/2017 passed by the learned Additional Sessions Judge, Panaji in Sessions Case No.36/2012, preferred present appeal amongst various grounds as found mentioned in the memo of appeal.

(2.) The appeal was admitted on 29/9/2017 and thereafter, the records and proceedings have been called. Paper book was prepared and accordingly, the matter was placed for final hearing.

(3.) Heard learned Counsel Mr Pavithran A.V. appearing for the Appellant and learned Additional Public Prosecutor Mr Pravin Faldessai appearing for the State at length.