DIGAMBER V LOTLIKAR Vs. PRASHAN PAI

JUDGEMENT

(1.) ORAL Judgment: The applicant-accused has chosen to remain absent.

(2.) HEARD Shri U. Rao on behalf of the respondent/complainant.

(3.) THE applicant preferred an appeal against the said conviction and sentence and the said appeal being Criminal Appeal No.10/02 came to be dismissed by the learned Addl. Sessions Judge (II), Panaji by his Judgment/order dated 20.5.2003.