ESTAQUIO L A MISQUITTA Vs. STATE OF GOA

JUDGEMENT

(1.) THIS Appeal is directed against Judgment and Order dated 18/27th November, 2003 of the learned Ist Additional Sessions Judge, Panaji, in Sessions Case No.33/99 by which the Appellant who was an Accused in the said case has been convicted and sentenced under Section 307 of the Indian Penal Code and under Section 27 of the Arms Act, 1959.

(2.) THE Accused is a Superintendent of Customs and Central Excise and was not only a next door neighbour but also a relative of the wife of P.W.1, Minoo Bharucha, whose death the Accused is alleged to have attempted to commit.

(3.) THE case of the prosecution was that on 28th October, 1996, at about 20.30 hours, the Accused threatened the said P.W.1, Bharucha, with dire consequences and after making preparation to kill him fired three live rounds from his pistol and thereby attempted to kill him.