PHILIP FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Menezes, learned Counsel appearing on behalf of the appellant and Mr. Amonkar, learned Additional Public Prosecutor for the respondent.

(2.) This appeal has been preferred by the accused against the Judgment and Order dated 07/10/2009 / 13/10/2009 passed by the learned Additional Session Judge 2, South Goa, Margao (Trial Court, for short) in Sessions Case No. 03/2008 whereby the accused has been convicted of an offence of murder and sentenced to life imprisonment and to pay fine of Rs. 5,000/- and in default to undergo rigorous imprisonment for a period of two months.

(3.) The accused was tried for the offence punishable under Section 302 of Indian Penal Code (I.P.C., for short) on the allegation that on 20/12/2007 at around 12.00 hours at Sonfator, Tilamol, Quepem, he assaulted Smt. Joaquina w/o. Domnic Mendes aged 62 years with a knife and bamboo danda causing cut injuries on her body which resulted in her death.