ROHAN GURUNG Vs. STATE

JUDGEMENT

(1.) By this appeal, the appellant challenges his conviction under Section 302 of the Indian Penal Code by which he is sentenced to undergo imprisonment for life and a fine of Rs.10,000/-, in default of payment of fine to undergo simple imprisonment for six months for intentionally and knowingly causing the death of a lady on the intervening night of 10.7.2011 and 11.7.2011.

(2.) Facts, in brief, are as follows:-

(3.) After committal, the learned Sessions Judge, Panaji framed a charge against the appellant under Section 302 IPC. The appellant pleaded not guilty and claimed a trial. His defence was denial of the offence alleged and false implication in this case. He states that he came to Goa on the very day and was sleeping at the bus stand after consuming liquor. He was in deep sleep and woke up only at the Police Station in the morning. No defence evidence has been adduced on his behalf.