ROQUE CARDOZO Vs. CAETANO ESTEIBEIRO

JUDGEMENT

(1.) Heard Mrs Agni, learned Senior Counsel appearing for the Appellant and Shri Shet, learned Counsel appearing for the Respondent nos. 1, 2, 3 and 5.

(2.) The parties shall be referred to in the manner as they appear in the cause title in the Judgment of the learned J.M.F.C., at Margao.

(3.) The above Appeal challenges the Judgment dated 03.11.2010 passed by the learned Addl. Sessions Judge, South Goa, at Margao, in Criminal Appeal no. 87 of 2009 whereby, an Appeal preferred by the Respondents against the Judgment of conviction passed by the learned J.M.F.C., was allowed and the Respondents were acquitted of offences punishable under Sections 143, 147 and 323 read with Section 149 of the Indian Penal Code passed by the learned JMFC at Margao.