BIRKWDAO @ VIKRAM @ VICKY NARZARY, S/O JATEEN NARZARY Vs. STATE (THROUGH P P , HIGH COURT OF BOMBAY AT PANAJI-GOA)

JUDGEMENT

(1.) By this appeal, the appellant/ accused is challenging the judgment and order dated 27/11/2014, passed by the learned Sessions Judge, Panaji in Sessions Case No.18/2011. By the impugned judgment, the learned Sessions Judge has convicted the appellant for the offence punishable under Section 302 of Indian Penal Code (IPC, for short) and sentenced him to suffer imprisonment for life and to pay a fine of Rs.10,000/- and in default, to undergo Simple Imprisonment for six months.

(2.) The brief facts, necessary for the disposal of the appeal, may be stated thus :

(3.) As per the defence raised by the appellant, the appellant was apprehending that the deceased was in an attempt to commit rape on Fwisali. Further, according to the appellant, a scuffle ensued between him and the deceased, in which the deceased sustained injuries, to which he subsequently succumbed.