RUDOLF GOMES, PRESENTLY LODGED AS C P AT CENTRAL JAIL, AGUADA Vs. STATE, THROUGH P I , PANAJI POLICE STATION ANR

JUDGEMENT

(1.) By this appeal, the appellant/accused no.2 is challenging his conviction for the offences punishable under section 449 and section 302 r/w 34 of Indian Penal Code (I.P.C, for short). The appellant has been sentenced to suffer imprisonment for life and to pay a fine of Rs.5000/- and in default to suffer rigorous imprisonment for one year on both counts.

(2.) The prosecution case shorn of minor details may be stated thus:

(3.) The prosecution at the trial examined in all 31 witnesses and produced the record of the investigation. None of the accused entered into the witness box or led any defence evidence.