STATE Vs. FRANCIS MASRENHAS

JUDGEMENT

(1.) Admit. The learned Counsel for the respondent waives notice.

(2.) Heard finally, with consent.

(3.) By this Revision Application, the State is challenging the judgment and order dated 01/09/2014 passed by the learned Sessions Judge in Criminal Revision Application No.36/2014. By the impugned judgment, the learned Sessions Judge has set aside the order dated 27/03/2014 passed by the learned Judicial Magistrate, First Class at Sanguem in Criminal Case No.14/AOA/2013, by which the learned Magistrate had held that the confessional statement of the respondent, recorded by a Deputy Range Forest Officer is admissible in evidence.