RASHIKA @ RISHIGANDHA SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) The appeal is filed against judgment and order dated 04/10/2011 of Sessions Case No.41/2010, which was pending in the Court of Sessions Judge, Panaji. The learned Sessions Judge has convicted and sentenced the appellant for offences punishable under Sections 306 and 386 of the Indian Penal Code. The amount of Rs.1,50,000/- found in the account of the appellant-accused is held to be extortion money and direction is given by the learned Trial Judge to pay this amount to the widow of the deceased. Both the sides are heard.

(2.) In short, the facts leading to the institution of the appeal can be as follows:

(3.) The accused is a resident of Betkekarwada, Valpoi. At the relevant time, the accused was aged about 23 years and she was unmarried. The accused was acquainted with the deceased and there is allegation that she developed illicit relation with the deceased with the intention to extract money from him. On 2/11/2009, the accused took three photographs of the deceased when he was in nude condition by using her mobile handset.