STATE OF GOA Vs. GANESH HEGDE

JUDGEMENT

(1.) The revision is filed to challenge the order of discharge made in Sessions Case No.24/2012, which was pending before the learned Additional Sessions Judge-I, South Goa, Margao. The respondents are discharged of the offences punishable under Sections 302, 201 and 34 of the Indian Penal Code. Both the sides are heard.

(2.) This Court has perused the entire record of investigation and this Court has also gone through the reasoning given by the learned Additional Sessions Judge. The deceased, Vincy was a friend of the respondents. He was aged about 20 years. He had taken a hand loan of Rs.5,000/- from Maruti.

(3.) The deceased left home on 11/06/2012 and on that day right from beginning he was in the company of the accused. He visited various places where he consumed liquor, food and purchased tobacco with these persons. He left the bar where they had consumed liquor and taken meal at about 12.30 p.m. A friend of Vincy used to call him. On that day, when she realised that Vincy had called repeatedly, she called him at about 12.30 p.m. and Vincy responded to it.