ALZIA FERRAO Vs. STATE REPRESENTED BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) The revision is filed against the judgment and order of Criminal Appeal No.60/2011 which was pending in the Court of Addl. Sessions Judge, South Goa, Panaji. The appeal was filed by the petitioner against the judgment and order of Criminal Case No. 274/S/1999/III, which was pending before the learned J.M.F.C, Margao. In the case filed by the police for the offence under section 317 of I.P.C., the petitioner is convicted and sentenced by the learned J.M.F.C and the period of imprisonment is two years. She has also been directed to pay fine of Rs.10,000/- The Statement was made that the fine amount has been deposited.

(2.) Both sides are heard.

(3.) The crime was registered on the basis of report given by Police Sub Inspector when he was informed on 31/1/1999 that one new born infant was abandoned by its mother near the Dispensary of Dr. Christopher Dias. Police visited the spot to verify the information. It was learn that somebody had already admitted the child in hospital in Margao. Investigation was made and it revealed that the present petitioner had delivered the said child in Kudchadkar Nursing Home from Navelim. After that the petitioner came to be arrested and charge sheet came to be filed for the aforesaid offence.