JOSEPH BRENDON SEQUEIRA Vs. STATE OF GOA

JUDGEMENT

(1.) The Appellants, Joseph Brandon Sequeira (CRIA No.41/2024), Ceon Bruno Fernandes (CRIA No.34/2024) and Mahesh Rampal (CRIA No.37/2024), Accused Nos.1, 2 and 3, respectively, have questioned the common judgment and order dtd. 30/5/2023 passed by the learned Additional Sessions Judge, North Goa, Mapusa, inter alia, holding the accused guilty for offence punishable under Sec. 302 r/w Sec. 34 of IPC and sentencing them to undergo imprisonment for life and to pay fine for an amount of Rs.10,000.00 each.

(2.) Aggrieved by a common order and judgment dtd. 30/5/2023, the Appellants have preferred three separate Appeals arising out of the same impugned judgment and order, which are being disposed of by the present common judgment. For the sake of convenience, the lead Appeal No. CRIA No.41/2024 is taken up first, followed by the other two Appeals, namely CRIA No.34/2024 and CRIA No.37/2024.

(3.) All the aforesaid Appeals were admitted and are taken for hearing finally.