STATE Vs. ASHPAK BENGRE @ JACK @ SAMIR

JUDGEMENT

(1.) Heard Mr. Amonkar, learned Additional Public Prosecutor appearing on behalf of the appellant in all the appeals, Mr. Teles, learned Counsel appearing on behalf of respondent no. 3 in Criminal Appeal No. 80/10 and Mr. Lobo, learned Counsel appearing, under Legal Aid Scheme, on behalf of respondent no. 4 in Criminal Appeal No. 80/10.

(2.) These are State appeals against acquittal. This common judgment shall dispose of all the above three appeals as they pertain to the same incident arising out of Crime No. 57/2006, which was registered at Old Goa Police Station.

(3.) Criminal Appeal No. 71 of 2009 is filed by the State against the judgment and order dated 03/03/2009 passed by the Additional Sessions Judge-1, Panaji (Trial Court), in Sessions Case No. 10/2007.