DUGGAN ADRIAN KEVIN Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is by the accused who has been convicted and sentenced under Section 302 I. P. C. to life imprisonment and to pay a fine of Rs. 5,000/ in default to undergo S. I. for six months.

(2.) The case of the prosecution was that on or about 25. 12. 2003, between 4. 30 to 5. 20 a. m. , at Vagator, Anjuna, Goa, the accused committed the murder of Ms. Catherine Hazell Campbell, aged about 43 years.

(3.) The case of the accused was that he has been falsely implicated. The defence of the accused in brief is that a Italian came and assaulted both of them.