RAJESAB MUJAWAR Vs. STATE OF GOA

JUDGEMENT

(1.) By this appeal, the appellant/accused, takes exception to the judgment and order dated 2nd June, 2011, passed by the Sessions Judge, North Goa, Panaji in Sessions Case No. 20/2008, by which the accused has been convicted for the offences punishable under Sections 302, 392 and 201 of the Indian Penal Code. The accused has been sentenced to undergo imprisonment for life under Section 302 IPC and to pay a fine of Rs. 50,000/-, in default, to undergo imprisonment for a term of one year; to undergo imprisonment for a term of 3 years for the offence punishable under Section 392 IPC and to pay a fine of Rs. 25,000/-, in default, to undergo imprisonment for a period of one year; and lastly, to undergo imprisonment for a period of three years for the offence punishable under Section 201 IPC., and to pay a fine of Rs. 10,000/-, in default, to undergo imprisonment for a period of six months. The fine amount has been ordered to be paid to the family of the deceased i.e. PW.21 Mahadevi, the daughter of the deceased, as compensation in terms of Section 357(3) of Cr.P.C.. All the sentences are ordered to run concurrently.

(2.) Briefly, the prosecution case, is as under :

(3.) Charge was framed against the accused for the offence punishable under Section 302 of IPC for causing death of Shakappa and Shekawwa, and also for the offences punishable under Sections 392 and 201 of IPC.