- (1.)HEARD Shri Sardessai, the learned Counsel on behalf of the petitioners-accused and Shri C. A. Ferreira, the learned Public Prosecutor, on behalf of the respondent-Complainant.
(2.)THESE revision petitions are filed by accused no. 1/namdev and accused no. 2/jaganath, against the Order dated 05. 02. 2007 of the learned asst. Sessions Judge, Mapusa, by which, their conviction under Section 452 and 323 I. P. C. has been upheld and they have been sentenced, namely a1/namdev, to undergo four months R. I. and A2/jaganath to undergo three months R. I. both, under Section 452 I. P. C. Under Section 323 I. P. C. , the sentence of fine of Rs. 1,000/- , in default three months simple imprisonment, has been upheld. Rs. 1,000/- has been ordered to be paid to Pw2/karishma, by way of compensation.
(3.)THE case of the prosecution, in brief, was that on 22. 09. 2003 at 22. 00 hours, the accused in furtherance of their common intention, committed criminal trespass into the house of the Complainant/pw1 Kashinath's father in law by forcibly opening the closed front door and assaulted the wife of the complainant i. e. Pw2/karishma and caused her simple injuries and abused her as well as the Complainant and his family members. The chargesheet was filed against three accused under Section 452, 326, 323, 504 read with Section 34 i. P. C.