OBI OKOROAFOR Vs. THE STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Menezes, learned Advocate for the appellant and Mr. Amonkar, learned Additional Public Prosecutor for the respondent.

(2.) This appeal is directed against the judgment and order dated 09/07/2010 passed by the learned Additional Sessions Judge, FTC-I, Margao (trial Court, for short) in Sessions Case No. 14/2010/FTC-II. The appellant was the accused in the said case and shall herein after be referred to as the accused.

(3.) The accused was tried by the trial Court for offences punishable under Section 343 and 376 of the Indian Penal Code (I.P.C., for short). The allegation against him was that on 18/04/2010 between 03.00 hours to 06.00 hours, at hut no.1, Laughing Buddha Hotel, Palolem, Canacona, Goa, the accused wrongfully confined the victim girl, an Australian national, major in age, and forcibly committed rape on her.