NANDKISHORE NAIK Vs. STATE

JUDGEMENT

(1.) Heard Mr Bhobe, learned Counsel appearing on behalf of the appellant and Ms. Milena Gomes Pinto, learned Additional Public Prosecutor (A. P. P.), on behalf of the State.

(2.) This appeal is directed against the judgment dated 27/04/2012 and further judgment, order and sentence dated 30/04/2012 passed by the learned Additional Sessions Judge-I, South Goa, Margao ('Trial Court') in Sessions Case No.17/2009.

(3.) The appellant was accused no. 2 in the said Sessions Case and he and one Vishwanath Gaonkar (accused no.1) were tried by the Trial Court for offences punishable under Sections 304 and 201 of the Indian Penal Code ('IPC') and Section 3 read with Section 25 of the Arms Act, 1959.