MARIA ADELAIDE PEREIRA E RODRIGUES DAUGHTER OF LATE LEITERO SIMAO RODRIGUES Vs. NEELESH PRABHUDESSAI S/O KESHAV PRABHUDESSAI

JUDGEMENT

(1.) Heard Shri Kaif Noorani, learned Advocate appearing for the applicant and Shri John A. Lobo, learned Advocate appearing for the respondent.

(2.) The applicant as the original accused has invoked the revisional jurisdiction of this Court under Section 397 of the Criminal Procedure Code and the supervisory jurisdiction under Article 227 of the Constitution of India while challenging the judgment of the learned Additional Sessions Judge, Margao dated 03.04.2018 being convicted by the learned JMFC, Margao and the conviction being upheld by the learned Additional Sessions Judge, Margao in appeal.

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