MAURICO DMELLO Vs. STATE THROUGH POLICE INSPECTOR

JUDGEMENT

(1.) By these applications, the applicant seeks reduction of sentence and fine. The same cannot be granted without the appeal preferred by the appellant/applicant is disposed. Hence both the applications are dismissed. However, hearing of Criminal Appeal No. 70 of 2007 is expedited. The same be placed on final hearing board in the week beginning from 19.01.2009. Both the applications stand disposed of.

(2.) Fees payable to Advocate Nigel Costa Frias, who is appointed to appear for the applicant is fixed at Rs.750/-.