OSBAN LUCAS FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Rohan Desai with Mr A. Priolkar and Mr N. Raut Desai for the Appellant in Criminal Appeal No.29 of 2023 and Mr Anoop Gaoker (Under Legal Aid Scheme) for the Appellant in Criminal Appeal No.20 of 2023. Mr S. G. Bhobe, learned Public Prosecutor appears for the State in both the appeals.

(2.) Both these appeals challenge the judgment and order dtd. 27/8/2020 in Sessions Case No.53/2013 to the extent it convicts the Appellants for offences punishable under Ss. 302 and 201 of the Indian Penal Code (IPC). The impugned judgment and order sentenced the two Appellants to simple imprisonment for life and a fine of =1,00,000/- each for the offence under Sec. 302 of IPC and simple imprisonment for a period of seven years and a fine of =50,000/- each for the offence under Sec. 201 of IPC respectively.

(3.) Both these appeals were instituted after considerable delay. However, in April 2023, this delay was condoned, and the appeals were admitted. The final hearing in the appeals concluded on 14/12/2023, and the appeals were reserved on the said date for orders.