NASREEN SHAIKH ANWAR Vs. STATE OF GOA

JUDGEMENT

(1.) Both these Revision applications arise out of the order dated 23/7/2005 passed by the learned Children's Court, Panaji in Special Case No.42/2013. They involve common and connected questions of law and facts, as such, these criminal revisions applications are been disposed of finally by common judgment.

(2.) The brief facts are that the original complainant, Mrs. Aysha Rayhan is the daughter of the petitioner Mrs. Nasreen Shaikh (Accused no.1) and the sister of Mr. Tabrez Anwar (Accused no.2).

(3.) I have heard Shri D'Costa, the learned counsel for the petitioners and Mr. Amonkar the learned Additional Public Prosecutor of the respondent/State. I have also heard Mr. Monteiro, the learned advocate for the complaint who sought intervention.