VIJEYENDRA @ CHETAN Vs. POLICE INSPECTOR

JUDGEMENT

(1.) The Appellant, Vijeyendra @ Chetan Arondekar was charged by the Additional Sessions Judge, South Goa at Margao in Sessions Case No. 03/2017, under Sec. 302 of IPC with the following allegation:-

(2.) On pleading not guilty, the Appellant faced trial before the Additional Sessions Judge in Sessions Case No. 3/2017, resulting into a finding of conviction and imposition of sentence based on the evidence adduced by the prosecution and by recording that there was strong motive for the accused to do away with Deepali and thus, sentencing him to undergo imprisonment for life and payment of fine of Rs.50,000.00, in default to undergo simple imprisonment for two years.

(3.) We have heard the learned Counsel, Mr. Rohan Desai appearing for the Appellant and Mr. Bhobe, the learned Public Prosecutor for the State.