SHANKAR SHETGAONKAR & ANR. Vs. STATE OF GOA

JUDGEMENT

(1.) The challenge in this appeal is to the judgment and order dated 31.03.2015, passed by the learned Sessions Judge at Panaji in Sessions Case No. 4/2008. By the impugned judgment, the appellants have been convicted for the offence punishable under Section 304-B, read with Section 34 of IPC. The appellant no. 1 has been sentenced to suffer imprisonment for life and to a pay fine of Rs.10,000/- and in default to suffer further imprisonment for a period of six months. The appellant no. 2 was sentenced to suffer imprisonment for seven years and to pay a fine of Rs.5,000/- and in default to suffer simple imprisonment for three months. For the offence punishable under Section 498-A of IPC, the appellant no. 1 is sentenced to suffer imprisonment for one year and to pay fine of Rs.10,000 and in default to suffer simple imprisonment for three months, while the appellant no. 2 was sentenced to suffer imprisonment for a period of six months and to pay fine of Rs.5,000/- and in default to suffer simple imprisonment for two months.

(2.) The appellant no. 2, who happened to be the mother of the appellant no. 1, has since expired and the appeal abates insofar as appellant no. 2 is concerned.

(3.) The prosecution case, shorn of minor details, can be stated thus: