STATE OF GOA Vs. HARISCHANDRA MANGLO RANE

JUDGEMENT

(1.) Heard.

(2.) This is State's appeal and is directed against the acquittal of the accused under Section 325 I.P.C, by Judgment dated 29.10.2007 of the Learned J.M.F.C., Sattari at Valpoi.

(3.) The accused and Pw2 Harischandra Volvoicar come from the same village and it appears that the accused resides behind the house of the said Pw2 Harischandra Volvoikar and has to pass by their house on his way home. The said Harischandra Volvoikar has two dogs and it is quite probable that because the dogs used to bark at the accused, the accused threw stones at them and for about three days prior to the incident one of the dogs of the said Harischandra Volvoikar bit the accused and on that count there was strained relationship between them.