STATE OF GOA Vs. GANESH RAJARAM KADAM

JUDGEMENT

(1.) THIS Appeal is field by the State against the order of acquittal that came to be passed by the learned Sessions Judge, South Goa, in Sessions Case No. 19/94 on 28th May, 1996.

(2.) THE accused/respondent was facing charge of murder in connection with the death of one Harishchandra Naik. Originally, the case of the prosecution was that the accused was hired by another person, one Pandurang Babu Naik and was in fact paid Rs. 1, 00, 000/- to do away with Harishchandra Naik as Pandurang and Harishchandra had enmity. They were brothers.

(3.) DURING the course of the trial, so far as the said theory of conspiracy and payment of Rs. 1,00,000/- is concerned, nothing could be brought out and, in fact, the said person Pandurang Babu who was originally joined as accused No. 2 was discharged. This left only the accused/respondent facing the charge of murder.