SUMEDH SHETYE Vs. STATE

JUDGEMENT

(1.) Legality, propriety and correctness of the impugned judgment and order of conviction passed by the learned JMFC, Valpoi and upheld by the Additional Sessions Judge, Mapusa has been impugned by the applicant by invoking the revisional jurisdiction of this Court.

(2.) A few facts germane for the decision of the petition can be summarised thus :

(3.) The Investigating Officer rushed to the spot. He completed the investigation by drawing a spot panchanama, recording the statements of the witnesses including a few eye witnesses. The injured was referred for medical examination. The offending vehicle was inspected by the Road Transport Officer. After the investigation, a charge sheet was filed in the Court of JMFC, Valpoi under Sections 279, 337, 338 IPC.