PAUL FERNANDES Vs. STATE

JUDGEMENT

(1.) HEARD Shri Palekar, learned Counsel for the appellant and Shri Rivankar, learned Public Prosecutor for the respondent.

(2.) THE appellant was tried for the offences punishable under Sections 307, 323, 504, 427 read with Section 34 of Indian Penal Code (I.P.C., for short).

(3.) BY a judgment and order dated 30/09/2013, the appellant came to be convicted for the offence punishable under Section 324 of I.P.C. and has been sentenced to undergo Simple Imprisonment for a period of one year and to pay compensation of Rs.25,000/ - to the complainant Alfred Barreto and in default, to undergo Simple Imprisonment for six months. The period of under trial detention of two months and one day, has been directed to be set off against the substantive sentence of imprisonment awarded.