SAILESH MAPARI Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is by the accused who has been convicted and sentenced to suffer life imprisonment and to pay a fine of Rs.5000/- under Sec.302 i. P. C.

(2.) The accused, aged 23 and the deceased Sagar Chodankar, aged 26, were not only neighbours at Moitem, Assonora but were friends who always moved together and also worked for Goa Telecommunication Limited at Mapusa.

(3.) On 1-9-2004 at about 2.00 p. m. they went together on a motor cycle, being used by the deceased and belonging to his uncle PW22/rajendra bearing no. GA-01-F-2899, to Jerry's bar at Assonora owned and managed by pw9/jeronimo and PW14/ivor and sat in one of the rooms of the said bar and ordered for a half bottle of Kingfisher beer and a half quarter of rum and two packets of grams. This was when PW14/ivor was at the counter of the said bar.