FREDY FERNANDES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Nitin Sardessai, learned Counsel on behalf of the applicant/accused and Mr. C. A. Ferreira, learned Public Prosecutor on behalf of the Respondent.

(2.) This revision is filed by the accused who has been convicted under section 324 IPC by Order dated 22-3-2006 of the learned J. M. F. C. , Canacona and whose conviction has been upheld by the learned Sessions Judge by his Order dated 3-1-2007.

(3.) The accused was charged and tried with the allegation that on 30-8-2001 at about 21. 45 hours at Palolem the accused assaulted the Complainant rajnikant Kankonkar/pw2 with a broken glass pepsi bottle and caused head injuries to him and also gave bad words to the said Complainant. The accused has been acquitted under Section 504 I. P. C. but has been sentenced under Section 324 ipc to undergo S. I. for a period of one month and to pay a fine of Rs. 5000/- in default of payment of fine to undergo S. I. for 15 days.