VASUDEV DESHPRABHU Vs. STATE OF GOA

JUDGEMENT

(1.) The Appeal was admitted on 12/12/2023 and thereafter, it was taken up for final disposal. The private paper book was filed to facilitate the early disposal of the present Appeal.

(2.) Heard the learned Senior Counsel Mr. Lotlikar appearing along with Mr. Terence Sequeira and Ms. Sailee Kenny for the Appellant and the learned Additional Public Prosecutor Mr. Nikhil Vaze for the Respondents.

(3.) The Appellant was chargesheeted before the Children's Court for the offences punishable under Ss. 504, 324, 506 and 201 of IPC and Sec. 8(2) read with Sec. 2(m)(i)(ii) of the Goa Children's Act, 2003.