RANJANA R GADEKAR Vs. DINESH NAIK

JUDGEMENT

(1.) HEARD learned Counsel on behalf of both parties.

(2.) THIS revision is directed against Judgment dated 2-5-2007 of the learned Sessions Judge, Panaji by which the accused has been acquitted under sections 307, 397 I. P. C. Earlier, the accused was convicted by the learned assistant Sessions Judge under the said Sections, by Judgment dated 29-4-2006.

(3.) THE revision has been filed by the first informant, who is the wife of the injured, as the State has chosen not to file an appeal.