STATE OF GOA, THROUGH MAPUSA POLICE STATION, MAPUSA, GOA Vs. KANCHAN CHODANKAR, (MAJOR), S/O VISHWANATH CHODANKAR

JUDGEMENT

(1.) Heard Shri S. R. Rivankar, learned Public Prosecutor appearing for the State-appellant and Shri J. J. Mulgaonkar, learned Advocate for the respondent.

(2.) This is an appeal by the State challenging the acquittal of the respondent for the alleged commission of the offence punishable under Section 498-A and 306 of the I.P.C.

(3.) The parties would hereinafter be referred to as the State and the accused for brevity's sake.