CYRONE RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Both these appeals are directed against the Judgment and Order dated 6th October, 2016, made by the learned Additional Sessions Judge, Mapusa in Sessions Case no.11/2010, convicting the Appellants for offences punishable under Sections 365, 394, 302 and 201, read with 120-B of the Indian Penal Code (IPC), and sentencing to undergo rigorous imprisonment for various terms in respect of offences other than offence under Section 302 of IPC. In respect of offence under Section 302 of IPC, the Appellants were directed to undergo rigorous imprisonment for life and pay fine of Rs.10,000/- each or in default, to undergo rigorous imprisonment for 3 years.

(2.) The two Appellants, along with one Grishmi Talwar and one juvenile offender, are alleged to have conspired and committed murder of one Malti Yadav on 12.10.200 at around 6.30 p.m. These persons were also alleged to have abducted and wrongfully confined the said Malti Yadav and voluntarily caused her hurt, in order to rob her. These persons were alleged to have entered conspiracy for the purposes of commission of such offence.

(3.) Accordingly, necessary charge was framed against the Appellants and said Grishmi Talwar. We were informed that independent proceedings are pending against the juvenile offender and, therefore, in these Appeals, we are not concerned with the said proceedings.