NORMAN CAJETAN NAZARETH FERNANDES Vs. STATE

JUDGEMENT

(1.) This Appeal is directed against the judgment and order of conviction dated 21 April 2016 passed by the learned Sessions Judge, Panaji, in Sessions Case No.68 of 2013, in which the Appellant has been convicted as under:-

(2.) The prosecution case, as emerged from the record, can be stated as follows:-

(3.) On the fateful day of 2 September 2013 around 20.00 hours Mathias Vaz entertaining his three friends, who had been to his house from Kolhapur for a dinner namely, Santosh Gosawi (PW 19), Sharad Gosawi (PW 20), and Appaso Prasad (PW 21). When he was enjoying the dinner with his friends, the Appellant entered into his house along with two persons, who came over there on a motorcycle. While the friends of the Appellant remained outside, the Appellant entered in the house and started showing a piece of printed paper and alleged that Edgar Vaz had circulated the same in the Bambolim area, which contains a defamatory statement about the Appellant, due to which he was defamed. The matter in the said paper pertained to some property rights of the Appellant vis-a-vis his sister deceased Norine, which was left by their deceased mother.