PASCOAL LOBO, S/O KISTOD LOBO Vs. STATE OF GOA REPRESENTED BY PI OF VERNA POLICE STATION, VERNA, SALCETE-GOA

JUDGEMENT

(1.) Legality, propriety, and correctness of the impugned Judgment of conviction of the applicant/Original accused no.1 passed in Criminal Case No.264/S/2008/E for the offence punishable under Sections 323, 341 read with Section 34 of Indian Penal Code("IPC" for short) has been challenged by way of this Revision Application.

(2.) The applicant/accused no.1 has been convicted by the learned Judicial Magistrate, First Class "E" Court Margao and sentenced to undergo simple imprisonment for three months for the offence under Section 323 read with Section 34 of IPC and simple imprisonment for seven days for an offence under Section 341 read with Section 34 of IPC and also directed the applicant to pay compensation of Rs.10,000/- to the injured PW5-Rosy Gracias.

(3.) Brief facts are as follows:-