STATE OF GOA Vs. KASHINATH SAWANT PEREIRA

JUDGEMENT

(1.) This is a State's appeal and is directed against Judgment dated 27-12-2007 of the learned J.M.F.C, Panaji, acquitting the accused under Sections 504, 325 and 506(ii) I.P.C.

(2.) Heard Shri C. A. Ferreira, the learned Public Prosecutor on behalf of the Appellant and Shri D. Gaonkar, the learned Counsel on behalf of the Respondent/Accused.

(3.) The complaint filed by Manguesh Sawant/PW1 was investigated by PSI Parab of Panaji Police Station, and a charge-sheet was filed against the accused with an allegation that on 22-8-2004 at about 13.00 hours at Odxel, Taleigao, the accused insulted the said Manguesh Sawant/PW1 by giving abuses and voluntarily caused grievous hurt to him with an iron rod and also threatened to kill him.