STATE OF GOA Vs. ABDUL KARIM HODUR

JUDGEMENT

(1.) The appeal is filed against the judgment and order of Criminal Appeal No. 76 of 2010 which was pending before the Assistant Sessions Judge, North Goa, Panaji. Sessions Court has acquitted the respondent of the offences punishable under Section 279, 304-A of I.P.C. The respondent was convicted and sentenced for these offences by the learned Judicial Magistrate First Class, Ponda in Criminal Case no.11/S/2009/C.

(2.) Both the sides are heard.

(3.) In short, the facts leading to the institution of the appeal can be stated as follows:-