PRADEEP MASHELKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused in C. C. No. 20/s/2000/a assails the correctness and legality of the conviction/sentence imposed upon him by the learned J. M. F. C. , Bicholim by Judgment/order dated 18-11-2003 and confirmed by the learned Sessions Judge, panaji, by her Judgment/order dated 29-01-2005.

(2.) The case of the prosecution was that on 05-12-1999 at about 14.45 hours at kodalwada, Sanquelim, the accused abused complainant-PW4/mohandas Savoikar, his cousin brothers PW1/suresh Savoikar and pw2/balkrishna Savoikar with filthy words and threw acid on them causing grievous injuries. A charge-sheet under Sections 326, 324 and 504, I. P. C. was filed against the accused. After charge was framed, the trial was completed in which the prosecution has examined 9 witnesses.

(3.) The learned J. M. F. C. , Bicholim, sentenced the accused under Section 326, i. P. C. to undergo 3 months S. I. and to pay a fine of Rs. 2,500/, in default to undergo 1 month S. I. The accused was sentenced under section 324, I. P. C. to pay a fine of Rs. 1,500/- in default to undergo 1 month S. I. and under section 504, I. P. C. to pay a fine of Rs. 500/- and in default to undergo 10 days S. I. The learned J. M. F. C. also ordered that a sum of rs. 500/- each be paid to PW2/balkrishna savoikar and PW4/mohandas Savoikar and rs. 2,500/- to PW1/suresh Savoikar, in case the fine imposed is recovered.