STATE OF GOA Vs. PREMANAND KESHAV HALDANKAR

JUDGEMENT

(1.) This is a States appeal against the acquittal of the accused under Sections 325, 506(ii) of I.P.C. by Judgment dated 30-10-2004 of the learned J.M.F.C., Mapusa.

(2.) The accused was charged and tried with the allegation that on 23-4-2001 at about 9.00 a.m. at Sonarbhat, Betim, the accused assaulted PW2/Madhukar P. Haldankar with a bamboo stick and an iron rod on his right hand, thereby causing fracture to his right hand and also committed the offence of criminal intimidation.

(3.) The accused pleaded not guilty. The prosecution examined 11 witnesses in support of the charge. The accused also examined himself.