WERNER WULF INGO Vs. STATE OF GOA

JUDGEMENT

(1.) THE Orphanage known as "gurukul Orphamily" run by Dr. Freddy a. Peats at Fatorda, Margao, in a two bedroom flat, came to be raided on 13th March, 1991, pursuant to a complaint of the same date, filed by S. R. Vardaraj/pw7. The investigations carried out into the affairs of the said Orphanage, inter alia, gave rise to Sessions Case No. 24/1992 in which the accused the said Freddy Peats was sentenced to undergo life imprisonment, which sentence was confirmed by a Division Bench of this Court by Judgment dated 2-4-1998 in Criminal Appeal No. 4 of 1996.

(2.) THE case of the accused is one of denial simpliciter. The accused stated that he was falsely implicated in the case.

(3.) IN support of the charge, the prosecution examined 15 witnesses. The accused examined none as according to him, he was unable to procure defence witnesses on account of lack of communication. The accused declined to have any lawyer appear for him and further chose to conduct his own case. These facts are recorded by the learned trial Court in para 7 of the Judgment.