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Zenito Cardozo vs State
2025 Latest Caselaw 6696 Bom

Citation : 2025 Latest Caselaw 6696 Bom
Judgement Date : 10 October, 2025

Bombay High Court

Zenito Cardozo vs State on 10 October, 2025

Author: Bharati Dangre
Bench: Bharati Dangre
                                    CRIA 50, 52 AND 53 OF 2016.ODT
2025:BHC-GOA:2025




                Esha


                      IN THE HIGH COURT OF BOMBAY AT GOA

                              CRIMINAL APPEAL NO. 50 OF 2016

                    Zenito Cardozo, S/o Vincent Cardozo, 30
                    years of age, r/o St. Augustinwaddo,
                    Morad, St. Cruz, Goa.                   ... APPELLANT
                             VERSUS
                    State, Through P.P., Hon'ble High Court of
                    Bombay                                     ... RESPONDENT

                                         WITH
                              CRIMINAL APPEAL NO. 52 OF 2016

                    Sachin    Padgaonkar,       son    of    Bala
                    Padgaonkar, 30 years, resident of House
                    No. 184, 1st Bairro, St. Cruz, Goa, presently
                    lodged as Convict Prisoner at Central Jail,
                    Colvale.                                      ... APPELLANT
                             VERSUS
                      1. State (Through P.I. Agacaim Police
                         Station, Agacaim, Tiswadi, Goa).

                      2. Public Prosecutor, High Court of
                         Bombay at Goa, Altinho, Panaji,
                         Goa.                            ... RESPONDENTS

                                         WITH
                              CRIMINAL APPEAL NO. 53 OF 2016

                    Prasad Kubal, son of Sadashiv Kubal, 36
                    years, resident of House No. 133, Near
                    Laxminarayan Temple, Headland Sada,
                    Mormugao, Goa. Presently lodged as
                    Convict Prisoner at Central Jail, Colvale. ... APPELLANT
                             VERSUS
                      1. State (Through P.I. Agacaim Police ... RESPONDENTS
                         Station, Agacaim, Tiswadi, Goa).

                                               Page 1 of 42
                                               th
                                             10 October 2025
                     CRIA 50, 52 AND 53 OF 2016.ODT




      2. Public Prosecutor, High Court of
         Bombay at Goa, Altinho, Panaji, Goa.
                               *****
     Mr. S.D. Lotlikar, Senior Advocate with Mr. Arun Bras De
     Sa, Mr. Mark Valadares and Mr. Sahil Sardessai, Advocates
     for the Appellant in Criminal Appeal No. 50 of 2016.

     Mr. Rohan Desai with Ms. Arya Parrikar and Ms. Ashwini
     Bandekar, Advocates for the Appellants in Criminal Appeal
     Nos. 52 and 53 of 2016.

     Mr. Pravin Faldessai, Additional Public Prosecutor for the
     State in all the Appeals.

                  CORAM:                  BHARATI DANGRE, J.
                  RESERVED ON:            18th JULY 2025
                  PRONOUNCED ON:          10th OCTOBER 2025

JUDGMENT:

1. These three Appeals arising out of the same incident, but

resulting in two Sessions Cases, trying the Accused persons in

distinct sets of allegations, are tagged together in the wake of the

commonality of the incident.

Criminal Appeal No. 50 of 2016 filed by the Appellant,

Zenito Cardozo, arraigned as Accused No. 1 in Sessions Case No.

41/2009, being charged for committing an offence under Sections

304, 307, 326 read with Section 34 of IPC along with two other

Accused persons, namely, Mahavir Nadar and Domnic Nazareth.

On conclusion of the trial, the Additional Sessions Judge at

Mapusa by judgment dated 29.07.2016 convicted Zenito Cardozo,

the Appellant before me in Criminal Appeal No. 50 of 2016, for the

offence under Section 304 Part II of IPC and sentenced him to

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

undergo three years rigorous imprisonment along with his

conviction under Section 326 of IPC by directing him to undergo

rigorous imprisonment for three years and to pay a fine of

Rs.10,000/- and in default to undergo rigorous imprisonment for

three months, both sentences having been directed to run

concurrently.

As far as Accused No. 2, Mahavir Nadar and Accused No. 3,

Domnic Nazareth are concerned, in the absence of any evidence

establishing their involvement, they stood acquitted of the charges

levelled against them.

Criminal Appeal No. 50 of 2016 is Admitted on 04.08.2016.

2. In a counter case registered with Agassaim Police Station

arising out of the same incident, which took place on 10.05.2009,

FIR No. 32/2009 was registered on a complaint of Mr. Judas

Fernandes, which arraigned five persons as Accused, namely, Mr.

Francis D'Souza @ Miranda, Mr. Minguel D'Silva @ Kasti, Mr.

Prasad Kubal, Mr. Sachin Padgaonkar and Mr. Prakash Naik. The

aforesaid Accused persons were charged by the Additional

Sessions Judge at Mapusa in Sessions Case No. 15/2010 under

Sections 143, 147, 148, 307, 323 read with Section 149 of the IPC.

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

As far as Accused No. 2 is concerned, since he was

absconding, the trial proceeded against him by invoking Section

299 of Cr.P.C.

On conclusion of the trial, the three Accused persons i.e.

Accused Nos. 1, 3 and 4, were convicted for committing an offence

under Section 326 of IPC and were acquitted for the offences

under Sections 143, 144, 147, 148, 323, 307 read with Section 149

of IPC. Accused No. 5 stood acquitted of all the charges.

Pursuant to the conviction under Section 326 of IPC, the

Trial Court sentenced Accused Nos. 1, 3 and 4 to undergo rigorous

imprisonment for four years and to pay a fine of Rs.10,000/- each

or in default to undergo rigorous imprisonment for three months,

the fine amount being directed to be paid to the injured, Zenito

Cardozo.

During the pendency of the Appeal, Accused No. 1, Francis

D'Souza demised and the Appeal stood abated against him and I

have passed a separate order on 18.07.2025 in that regard.

The two Appeals i.e. Criminal Appeal No. 52 of 2016 filed by

Sachin Padgaonkar and Criminal Appeal No. 53 of 2016 filed by

Prasad Kubal, raise a challenge to the finding of the conviction and

imposition of sentence in the criminal trial, the Appeals being

Admitted on 05.08.2016.

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

3. I have heard the learned Senior Counsel, Mr. Lotlikar

appearing with Mr. Arun Bras De Sa, Mr. Mark Valadares and Mr.

Sahil Sardessai for the Appellant in Criminal Appeal No. 50 of

2016 and Mr. Rohan Dessai appearing with Ms. Arya Parrikar for

the Appellants in Criminal Appeal Nos. 52 and 53 of 2016 and the

learned Additional Public Prosecutor, Mr. Pravin Faldessai for the

State in all three Appeals.

With the able assistance of the respective Counsel, I have

perused the paperbook in the respective Appeals and before I

appreciate the contentions advanced on behalf of the Appellants, I

deem it necessary to refer to the prosecution case in brief.

4. It is the case of the prosecution that on 10.05.2009, PW-1,

Joe Almeida (Complainant in FIR No. 31/2009), received a phone

call from his friend, proposing to have a party and he along with

his cousin, Christopher proceeded to a Bar known as 'Lesles Place'

near Sozi, Goa Velha and sat inside the Bar. One Kasti also joined

them along with Hazel and his three friends. After having snacks

and beer, they left the Bar at 14:00 hours and he along with Hazel,

Christopher and Kasti proceeded to Siridao beach and was sitting

in the shack, where he found Francis Miranda sitting on another

table along with a group of his friends, amongst whom he

recognized Johnny and Santosh @ Micku (the deceased persons).

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

After a while, after consuming beer and on payment of bill, a

red colour Mahindra Jeep arrived behind the shack and three to

four persons alighted from the jeep and came inside the shack, one

of whom was identified as Zenito Cardozo accompanied with

Mahavir and Domnic and thereafter, some verbal tiff occurred

between Zenito and Francis Miranda, which promoted Zenito to

push Miranda, who fell on the ground and a scuffle occured

between them. According to the prosecution, Mahavir and Domnic

were encouraging Zenito to assault and therefore, Zenito removed

a knife from his person and stabbed Miranda. In the meantime,

Johnny and Santosh intervened, but since Zenito was in a violent

mood and uncontrollable, he stabbed both of them, who received

bleeding injuries and fell down. The Complainant was frightened

and he along with Hazel and Christopher fled from the spot on

their motorcycles. Thereafter, a phone call was received by one of

them from Kasti informing that Miranda, Johnny and Santosh

were taken to GMC, Bambolim and it was also informed that

Santosh had succumbed to the injuries and even Miranda and

Johnny had received serious injuries in the assault and were in

serious condition.

The above accusation was the basis of FIR No. 31/2009

registered with Agassaim Police Station against three Accused

including Zenito, the Appellant before me.

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

5. Another version of the said incident surfaces through a

complaint filed by Judas Fernandes, resulting into registration of

FIR No. 32/2009, invoking the offences under Sections 143, 147,

148, 307 and 323 read with Section 149 of IPC.

As per the version of this witness, on 10.05.2009, he along

with his wife, Julia and his aunt, went for a picnic at Siridao beach

and his other relatives joined them on the beach and he called

Cynthia, sister of Zenito Cardozo from his mobile and offered her

to join them, but was informed, that she is unable to do so, as she

was with her family and relatives. However, she requested for his

jeep as they wanted to take food to the beach and therefore, she

was told that she should send Zenito to collect the jeep.

At around 12 noon, Zenito and his friend came on a

motorcycle to Siridao beach and took his jeep. In the afternoon, he

called Zenito to bring the jeep back as they wanted to go to the

residence and around 3:30 to 4:00 pm., Zenito came along with

his two friends, Mahavir and Domnic and they were asked to wait

as the things were being packed.

As per the version of Judas, the Accused persons were

sitting inside the shack at Siridao and consuming liquor. At that

time, Accused No. 1, Francis called Zenito in the shack and forced

him to sit and after questioning him as to why he was dictating

terms, all the Accused persons started assaulting Zenito with soda

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

bottles and beer bottles and Johnny (Accused No. 6) assaulted

Zenito with a knife. As per the Complainant, the Accused persons

assaulted Zenito repeatedly and Accused No. 4, Sachin, who was

having a broken bottle in his hand, tried to cause injury to the

Complainant, Judas by stabbing him in his stomach, and hence he

ran away from the spot. Thereafter, he phoned Cynthia and

informed that Zenito had been assaulted and requested her to

come on the spot and the Complainant also visited the Hospital, to

learn that Zenito was under treatment.

6. In light of the two cross FIRs being registered arising out of

the same incident, with two versions being presented, two

separate chargesheets were filed. In the first chargesheet, Zenito

along with Mahavir and Domnic faced accusations under Sections

302, 307 and 326 read with Section 34 of IPC, whereas in the

second chargesheet, seven persons including Johnny Fernandes

and Santosh Kalel (the two deceased) were arraigned as Accused.

In the chargesheet filed against Zenito and two others under

Section 302 of IPC, the Additional Sessions Judge at Mapusa,

while trying these Accused in Sessions Case No. 41/2009 charged

them for committing an offence punishable under Section 304 of

IPC by framing the charge as below:-

"That you on or about 10th day of May 2009, at 16.00 hours at Anastacia Beach Shack at Siridao

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

Beach, with your common intention committed culpable homicide not amounting to murder by causing death of Shri Santosh Kalel and Shri Jhonny Fernandes and thereby committed offence punishable under section 304 IPC and within my cognizance.

Further you on the same date, time and place as mentioned in the first charge with your common intention, did an act to Shri Francis Miranda with such intention and under such circumstances that if by that act you had caused the death of Shri Francis Miranda, you would have been guilty of murder and you also caused hurt to him and thereby committed an offence punishable under section 307 of IPC and within my cognizance.

Further you on the same date, time and place mentioned in the first charge with your common intention, voluntarily caused grievous hurt to Shri Francis Miranda by means of knife which is an instrument for cutting and thereby committed an offence punishable under section 326 of IPC and within my cognizance.

And I hereby direct that you be tried by this Court on the said charge on 28th day of the month of July of the year 2010."

7. In Sessions Case No. 15/2010, the Additional Sessions

Judge framed the charge against the five Accused persons as

below:-

"That you all accused alongwith the deceased accused Johnny Fernandes and Santosh Kale on

th 10 October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

10.5.2009 at about 16.00 hours at Anatasia Beach Shack, Siridao Goa were members of an unlawful assembly, the common object of which was to kill Zenito Cardozo and thus you thereby have committed an offence punishable under section 143 of IPC and within my cognizance.

Secondly, you all the accused alongwith said deceased accused on the same date, time and place as mentioned in the first charge, being armed with deadly weapons were members of unlawful assembly, the common object of which was to kill Zenito Cardozo and thus you thereby have committed an offence punishable under section 144 of IPC and within my cognizance.

Thirdly, you all the accused alongwith said deceased accused on the same date, time and place as mentioned in the first charge, were members of unlawful assembly and in prosecution of the common object of such assembly, namely to kill Zenito Cardozo committed an offence of rioting punishable under section 147 of IPC and within my cognizance.

Fourthly, you all the accused alongwith said deceased accused, on the same date, time and place as mentioned in the first charge, were members of unlawful assembly and did in prosecution of the common object of such assembly, namely to kill Zenito Cardozo committed an offence of rioting with deadly weapons and thereby committed an offence punishable under section 148 of IPC and within my cognizance.

Fifthly, you all the accused alongwith said deceased accused, on the same date, time and place as

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

mentioned in the first charge, you all accused in prosecution of the common object of such assembly, assaulted said Zenito Cardozo with knife and broken beer and soda bottles with intention and under such circumstances that if by that act, you had caused the death of said Zenito, you would have been guilty of murder and also caused hurt to said Zenito and thereby committed an offence punishable under section 307 r/w section 149 of IPC and within my cognizance.

Lastly on the same date, place and time mentioned hereinabove, you all the accused alongwith said deceased accused voluntarily caused hurt to Shri Domnic Nazareth with slaps and thereby committed an offence punishable under section 323 r/w section 149 of IPC.

And I hereby direct that you both be tried by this Court on the said charge on 12th day of the month of July of the year 2011."

8. The two sessions cases were tried by the Additional Sessions

Judge and in Sessions Case No. 41/2009, the prosecution

examined 20 witnesses to establish the charge under Sections 304,

307 and 326 read with Section 34 of IPC.

The key witnesses examined include the Complainant, Joe

Almeida (PW-1), Hazel Mendes (PW-7), Francis D'Souza (PW-10),

Prakash Naik (PW-11), Sachin Padgaonkar (PW-13), Prasad Kubal

(PW-14), apart from the Doctors, Panchas and the Investigating

Officers.

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

PW-1, Joe Almeida, the Complainant, who filed the

complaint on 10.05.2009 pursuant to which the FIR was

registered, did not however, support the case of the prosecution

and since he was resiling from the contents of the complaint, the

Prosecutor sought permission to cross examine the witness. When

confronted with the complaint, he deposed that the complaint was

written by the Police without him telling about the incident and he

denied the entire prosecution case that an argument occurred

between Zenito and Miranda, which resulted into a scuffle and

thereafter, Zenito by a knife stabbed Miranda. He also denied the

suggestion that when Johnny and Santosh intervened, Zenito also

assaulted them.

On cross examination by the Public Prosecutor, he deposed

that the names of the Accused persons in the complaint were given

to him by the Police and he denied the suggestion that he knew the

names of the Accused before filing of the complaint. This witness,

therefore, in any case, did not aid the prosecution.

The next witness on which the prosecution relied upon is

Hazel Mendes, the friend of the Complainant being examined as

PW-7, who also did not support the case of the prosecution and

was cross examined by the Public Prosecutor and there is a

complete denial of the suggestions indicating the involvement of

the Accused in the crime. However, on cross examination by the

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

Advocate for Accused Nos. 1 and 2, it is stated by this witness that

there were some bottles in front of Miranda's table, but the

witness is unable to state who had assaulted whom.

9. Another key witness of the prosecution is PW-10, Francis

D'Souza, also an injured and Accused in the cross case, who

demised during the pendency of the Appeal.

In his deposition before the Trial Court, he deposed that

when he was present at Siridao beach, Accused No. 2, Minguel

Kasti along with Hazel and Joe joined them in the shack and some

hot discussion took place between Mahavir and Johnny and even

Zenito was present and thereafter, Johnny got up and slapped

Mahavir and Francis inquired with Zenito as to why he was

spoiling his name and thereafter, a verbal spat occurred, which

resulted into Zenito pushing him and he ran out of the shack

towards the beach and except him, Johnny and others, sitting and

taking drinks in the shack, ran after Zenito. Johnny and Santosh

threw soda bottles towards Zenito, which was followed by Zenito

removing a knife from his pants and he assaulted Johnny and even

stabbed Francis with a knife twice in his abdomen. Santosh and

Johnny were assaulting Zenito and were pelting soda bottles

towards Zenito. As per this witness, he was then taken to GMC,

where he felt unconscious.

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

In the cross examination, Francis admit that the Police

chargesheeted him as Accused No. 1 for an attempt to murder and

the case is pending. He is also confronted with various offences

registered against him along with the chapter cases, with an aim to

cause disrepute.

10. PW-11, Prakash Naik also did not support the case of the

prosecution except that he saw knives in the hands of Miranda and

Johnny, but he is not a reliable eyewitness as he did not support

the case of the prosecution.

The two other witnesses, Sachin Padgaonkar and Prasad

Kubal, the Accused in the counter case, are also examined as

witness nos. PW-13 and PW-14, respectively.

These two witnesses are the Appellants in the two other

Appeals before me i.e. Criminal Appeal Nos. 52 and 53 of 2016,

being convicted in Sessions Case No. 15/2010.

11. As far as PW-13, Sachin Padgaonkar, is concerned, he has

deposed in sync with PW-10, Francis D' Souza, that when he

reached Siridao beach and went inside the shack where the two

deceased persons, Johnny and Santosh along with Francis

(Miranda), Hazel and Kasti were present and he joined them in

drinking liquor. He deposed that at 3:30 to 4:00 p.m., the Accused

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

persons, Zenito, Mahavir and Domnic arrived and some argument

took place between Mahavir and Johnny and at that time, Zenito

pushed Miranda, who fell down and a scuffle erupted between

Johnny and Santosh. Thereafter, Miranda fell down and Johnny

and Santosh came to his rescue and Zenito assaulted Miranda with

his hands, so Johnny and Santosh brought beer bottles and started

assaulting Zenito. Thereafter, Zenito removed a knife from his

pant pocket and stabbed Miranda, and Johnny and Santosh also

brought more glass bottles to assault Zenito and Zenito stabbed

Johnny on his chest and Santosh on his thigh. However, since

Zenito was also being assaulted with bottles, he fell down on the

floor and it is PW-13 who carried Johnny to the hospital in his own

car and asked Prasad i.e. PW-14 to shift Santosh to the hospital.

In cross examination, PW-13, Sachin admit that the beer

bottles with which Johnny and Santosh assaulted Zenito, the

assault was on the back side, though he cannot give the exact

number of bottles broken. However, in cross examination he

reiterated that Zenito removed the knife from side pocket of his

pants and he was confronted with his statement given to the Police

that Johnny and Santosh assaulted Zenito with bottles on his

head. Much serious effort is taken to affect the credibility of this

witness, but on all material particulars, he remained consistent

with his version in examination in chief and he also deposed in

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

sync with PW-10, Francis Miranda, but he admitted that there was

no knife in the hands of Miranda and he did not stab Zenito.

12. Another witness, PW-14 Prasad Kubal, who also

accompanied Sachin to the shack at Siridao Beach, gave exactly

same version as Sachin, when he deposed that they were not

knowing Zenito, but Miranda called Zenito and told him to sit with

him by calling him by his name and there was some enmity

between Johnny and Mahavir, who entered into hot arguments,

then Johnny slapped Mahavir. Thereafter, Zenito got up, though

Miranda told him to sit, but Zenito pushed Miranda and he fell

down. Thereafter, Santosh and Johnny got angry and a free fight

began when Zenito was assaulted by fist blows and kicks and he

became uncontrollable and removed a knife and he stabbed

Miranda on the stomach and he also stabbed Santosh and Johnny.

He stated that the intestines came out of the stomach of Miranda

and Johnny sustained stab injuries on the left side of his chest,

whereas Santosh sustained injuries on his thigh and he was

thrown back. He also deposed that Johnny and Santosh assaulted

Zenito with broken soda bottles and liquor bottles, as a result of

which, he became unconscious.

Being subjected to cross examination, largely he remained

consistent on material particulars, but he deposed that after

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

pushing Miranda, Zenito ran away from the shack and Santosh

and Johnny ran after him for about 10 to 15 meters, when he

removed the knife and stabbed Miranda 15 to 20 meters away

from the shack and even Santosh and Johnny were stabbed at the

same place.

13. Apart from the aforesaid witnesses examined by the

prosecution in Sessions Case No. 41/2009, wherein Zenito,

Mahavir and Domnic faced accusations under Sections 304, 307

and 326 of IPC, the prosecution relied on the medical evidence

and this includes PW-9, Dr. E.J. Rodrigues, who performed a

post-mortem on the body of deceased Santosh Kalel whereas PW-

12, Dr. Andre Fernandes conducted a post-mortem on deceased

Johnny Neves.

PW-9 proved the autopsy report along with the notes

(Exhibit-109), which was forwarded by him to the Investigating

Officer. By stepping in the witness box, he spoke of the injuries

sustained by deceased Santosh and by describing injury no. 1, he

opined it to have been caused by a sharp, pointed, penetrating

cutting weapon, whereas injury nos. 2 to 8, according to him, were

caused by a blunt weapon.

According to PW-9, the cause of his death was due to

hemorrhagic shock caused by injury no. 1 as a result of a sharp,

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

pointed, penetrating cutting weapon, which was sufficient to cause

death in the ordinary course of nature.

He also opined about the approximate time of death being

within 24 hours prior to preservation. When specifically asked

whether injury nos. 2 to 8 could have been caused two days prior

to the conduct of post-mortem, he answered that the injuries were

caused within 24 hours of death and injury no. 1 could have

caused death within a short span. The witness also identified the

clothes worn by deceased and seized before the post-mortem was

conducted, which included his underwear, a pair of shoes and

pants.

14. PW-12 who conducted a post-mortem on deceased Johnny

Neves, deposed about the injuries sustained by him and he refer to

six ante-mortem injuries. According to PW-12, the cause of death

was hemorrhagic shock due to injury no. 1 caused by sharp,

pointed, penetrating, cutting weapon and injury no. 1, was located

on the left side lateral outer aspect of the chest and on removing

the stitches he found 5.5 cms x 1 cm. x chest cavity deep incised

penetrating wound vertically obliquely placed in 7 th IC space on

the outer aspect of left side of chest.

He specifically deposed that the extra vasation was more

than what was seen in the surgical extension. On being confronted

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

with the weapon (Exhibit-18), the doctor opined that injury no. 1

can be caused by a sharp, pointed, penetrating, cutting weapon

like a knife and he described injury no. 1 as a comprehensive

injury where this incised penetrating wound can be caused by the

knife shown to him.

15. The two witnesses, PW-13, Sachin Padgaonkar and PW-14,

Prasad Kubal have categorically deposed upon the assault on

Francis alias Miranda and since he himself stepped into the

witness box, he had categorically deposed that Zenito was carrying

a knife and removed his knife and started blindly swinging it. He

first assaulted Johnny with a knife and according to Miranda, he

was even stabbed twice by the side of his abdomen and he was

stopped by Prakash and told not to move ahead. He was taken by

Prakash to Goa Medical College and as per this witness, he fell

unconscious in the hospital. The credibility of this witness is tried

to be brought into question by referring to his various FIRs

registered against him along with the chapter cases, but for me

this itself cannot be a ground to disbelieve the witness and who is

found to be corroborated by PW-13, Sachin and PW-14, Prasad.

16. PW-19, Dr. Rajesh Patil attached to GMC Bambolim,

deposed that he had examined Francis D'Souza in his unit when

he was admitted on 10.05.2009 and he was discharged on

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

06.07.2009. According to him, the patient was admitted with a

history of assault i.e. stab injury on the abdomen, and he

described the condition of the patient as below:-

"The said patient had suffered stab injury on the abdomen, laceration of 4 x 2 x 6 cms with small bowel pouting out of abdomen, another laceration 5 x 3 x 6 cms present on the interior abdominal wall. Patient was operated. Small intestine repair was done and the wounds were closed in layers. Patient improved and discharged on 06.07.2009. Nature of injuries dangerous. I say that the aforesaid injuries can be caused by sharp objects. Shown to me knife and glass pieces. I say that the said injuries can be caused by the aforesaid sharp objects."

The medicolegal certificate in respect of Francis D'Souza

(Exhibit-146), refer to the stab injuries on the abdomen and

contain reference to the operative treatment undergone by him.

The diagnosis in the medico legal certificate note thus:-

"Penetrating injury to the abdomen with perforation of abdominal viscus with Acinetobacter septicemia."

17. Another witness who had examined the victim, Francis

D'Souza is PW-6, who issued the hurt certificate, while he was in

casualty in GMC hospital and the hurt certificate issued by her

(Exhibit-54) referred to the stab injury on the left side of

abdomen, being described as grievous injury along with the

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

incised wound 10 cms. below and lateral to the first stab injury

being described as simple injury. All the injuries are opined to be

inflicted by a sharp object. The hurt certificate also has also

recorded the history given by the patient's relative being assaulted

by a knife and broken bottles at Siridao beach.

18. In addition to the aforesaid witnesses, the pancha witnesses,

including PW-2 and PW-4, who acted as panchas on the

attachment of clothes of the Accused and the victim, Francis were

also examined. However, the clothes being sent for analysis, the

CFSL did not yield any support to the case of the prosecution.

However, PW-8, the panch on the spot panchanama conducted on

11.05.2009 in the presence of the Complainant, gave the

description of the shack as well as the area outside the shack. He

noticed some blood stains and pieces of beer and soft drink bottles

lying on the spot. A knife was seen lying near the log with some

blood stains. The knife was described as having a sharp edge on

one side and on the other side, having 'V' shaped cut like a saw.

The knife was seized, packed and sealed in an envelope and he

signed the sketch panchanama and in his presence, the seals were

put including on the knife (Exhibit-18).

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

Apart from this, the Investigating Officer who conducted the

arrest and attachment panchanama, PW-16 and PW-20, were

examined as the Investigating Officers.

19. It is in light of this evidence being placed before the Sessions

Judge, during the trial in Sessions Case No. 41/2009, who tried

the Accused for an offence punishable under Section 304 of IPC as

they faced a charge levelled by the prosecution that all the Accused

persons, with their common intention committed culpable

homicide not amounting to murder by causing death of Santosh

and Johnny Fernandes and thereby committed an offence

punishable under Section 304 of IPC and with their common

intention they also assaulted Francis Miranda and with such

intention and under such circumstances that if by that act, they

had caused the death of Francis Miranda, they would have been

guilty of murder and causing hurt to him and therefore, they have

committed an offence punishable under Section 307 read with

Section 326 of IPC.

The Accused, having pleaded not guilty, were confronted

with the evidence brought on record by the prosecution and on

appreciation of the evidence, the Trial Court acquitted Accused

Nos. 2 and 3 as no evidence of their involvement emerged during

the course of the trial. However, relying upon the eyewitnesses,

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

PW-10, who himself suffered injuries as well as PW-13 and PW-14

read with the evidence of PW-6, Laura D'Souza and the evidence

of the Doctors who conducted a postmortem on the body of the

deceased, the Trial Judge reached the following conclusion:-

"Taking into consideration the aforesaid fact and the fact that accused no.1 started stabbing Johnny Fernandes, Santosh Kalel and Francis D'Souza alias Mirand only when accused no.1 was being brutally assaulted by aforesaid persons alongwith other persons who started pelting empty beer and soda bottles on accused no.1 after chasing accused no.1 who had run away from the shack, it is clear that the accused no.1 started stabbing the said persons more out of sudden provocation. In Sessions Case No.15/2010, the medical report pertaining to accused no.1 shows grievous injuries suffered by the accused on his body due to stabbing with knife and broken glass bottles. Hence, the conclusion which emerges is that not only the accused no.1 stabbed both the deceased persons without any premeditation, in a sudden fight, in the heat of passion upon a sudden quarrel and without having taken undue advantage as per Exception 4 of section 300 IPC but also that accused no.1 whilst deprived of the power of self control by grave and sudden provocation, caused the death of the persons who gave the provocation and thus acted within the purview of Exception 1 of section 300 IPC. The aforesaid offence comes within the purview of section 304 Part II IPC since the evidence does not show that the accused no.1 had stabbed the deceased

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

persons with the intention of causing death or of causing such bodily injury as is likely to cause death but on the other hand the evidence on record shows that with the aforesaid stabbing with knife, the accused had knowledge that he was likely to cause death but without any intention to cause death."

With the aforesaid reasoning, Accused No. 1, Zenito was

found guilty of committing an offence under Section 304 Part II

and Section 326 of IPC

20. While handing over the sentence, the Court took into

consideration that the Accused Zenito was aged 20 years when the

offence took place, he himself sustained grievous injuries, was

sentenced to undergo three years of rigorous imprisonment for the

offence under Section 304 Part II and also sentenced to undergo

three years of rigorous imprisonment for being convicted under

Section 326 of IPC. Both sentences are directed to be run

concurrently.

21. Let me now turn to Sessions Case No. 15/2010 arising out of

FIR No. 32/2009 filed against five Accused persons, they being

charged for committing offence under Sections 143, 147, 148, 307

and 323 read with Section 149 of IPC and as they along with the

two deceased persons, Johnny and Santosh, faced accusation of

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

being members of unlawful assembly, thus, committing an offence

punishable under Section 143 of IPC and on being armed with

deadly weapons, to achieve the common object of killing Zenito

Cardozo as the charge read thus:-

"Fourthly, you all the accused alongwith said deceased accused, on the same date, time and place as mentioned in the first charge, were members of unlawful assembly and did in prosecution of the common object of such assembly, namely to kill Zenito Cardozo committed an offence of rioting with deadly weapons and thereby committed an offence punishable under section 148 of IPC and within my cognizance.

Fifthly, you all the accused alongwith said deceased accused, on the same date, time and place as mentioned in the first charge, you all accused in prosecution of the common object of such assembly, assaulted said Zenito Cardozo with knife and broken beer and soda bottles with intention and under such circumstances that if by that act, you had caused the death of said Zenito, you would have been guilty of murder and also caused hurt to said Zenito and thereby committed an offence punishable under section 307 r/w section 149 of IPC and within my cognizance."

They also faced charge under Section 323 read with Section

149 of IPC for causing hurt to Domnic Nazareth.

22. We have two Appeals arising out of judgment in Sessions

Case No. 15/2010 i.e. Criminal Appeal No. 52 of 2016 filed by

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

Sachin Padgaonkar (Accused No. 4) and Criminal Appeal No. 53 of

2016 filed by Prasad Kubal (Accused No. 3).

In order to bring home the guilt of the Accused, the

prosecution in this case examined 15 witnesses including the

Complainant, Judas Fernandes (PW-6) and other witnesses

present on the spot being examined are Mahavir Nadar (PW-1),

who is Accused No. 2 in Sessions Case No. 41/2009, Domnic

Nazareth (PW-2) i.e. Accused No. 3 in Sessions Case No. 41/2009

and Zenito Cardozo (PW-3), Accused No. 1 convicted in Sessions

Case No. 41/2009, PW-7, Ms. Julia Dias (wife of the Complainant)

and PW-9, Anand Kauthankar. In addition, PW-14, Dr. Rajesh

Patil is examined to establish the injuries sustained by Zenito.

23. I have perused the evidence lead before the Sessions Judge

in support of the charges levelled against the five Accused persons.

The Complainant, Judas Fernandes, PW-6, who had lodged the

complaint on 10.05.2009, deposed that he, along with his wife and

aunty, had gone for a picnic at Siridao beach and he had phoned

the sister of Zenito asking whether she would like to join, but she

refused and asked him to spare the jeep. Further, Zenito collected

the jeep and, on his request, returned back with the jeep along

with Mahavir and Domnic. According to the Complainant, Francis

alias Miranda, called Zenito inside the shack and he was

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

reprimanded and as per his version, all the Accused persons

started assaulting Zenito with soda bottles, beer bottles and

Johnny, the deceased, assaulted him with a knife. Accused No. 1

was also armed with a beer bottle and knife and when this witness

attempted to rescue Zenito, even he was attacked and he sustained

injury on his stomach with the bottle and he ran away from the

spot when he called Zenito's sister and informed her about the

assault. His extensive cross examination has brought in some

contradictions as compared to his version in the complaint, but it

do not affect the case of the prosecution. His complaint

categorically assigns a role to Miranda, Kasti, Johnny, Santosh

and three other persons, as it mention that they started assaulting

Zenito with a knife and broken beer bottles and he went to rescue

Zenito and even one boy from the group came to assault him with

a broken bottle, but due to fear, he ran away.

24. Corroborating the said version is the evidence of Julia Dias,

PW-7, the wife of the Complainant, who deposed that when Zenito

came there between 3:30 to 4:00 p.m., they were packing the

things and Zenito was called by a group of people in the shack and

she also deposed about assault on Zenito with bottles causing

injuries to him, but she admit that she was unaware who was

assaulting him, since she was standing at a distance, but she

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

identified Accused No. 1 and one person who expired and

according to her, they were assaulting Zenito. She deposed that

Zenito was badly injured in the incident and became unconscious,

but he was still assaulted and her husband went to rescue him, but

ran away from the spot due to fear and thereafter, all persons who

assaulted Zenito also ran away from the spot.

25. The key witness in this case is Zenito Cardozo, being

examined as PW-3, who is the prime Accused in the counter

complaint. PW-3, Zenito in sync with the Complainant, deposed

that he went to collect the jeep as per his sister's instruction and

when he was asked to return the jeep back to the beach, he was

accompanied by Mahavir and Domnic. According to him, he heard

someone calling from the shack and when he entered, he saw

Miranda who asked him to sit and admonished him in abusive

way.

He categorically deposed that besides Accused No. 1,

Johnny and Santosh were also present in shack and Johnny

slapped Mahavir and at the same time, Miranda caught hold of his

collar and pushed him and this act was followed by all Accused

assaulting him with kicks, blows and by breaking bottles on his

head. As he was trying to run away out of the shack, Miranda

caught hold of him and stabbed him on his left thigh and both

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

buttocks and he received 18 to 19 stab injuries from a knife and

bottles. Accused No. 5 was encouraging them and according to

Zenito, he received fracture injuries on his head, nose, in between

his eyebrows below the eye and he collapsed outside the shack and

became unconscious. As per Zenito, he was admitted in GMC for

10 days and was discharged thereafter. As per Zenito, he never

knew the reason of the assault as he did not have enmity with the

Accused persons and prior to the incident, he knew Miranda,

Accused No. 1, Johnny and Poko, Accused No. 5 and during the

identification parade, he identified Accused No. 3, Prasad Kubal

and Accused No. 4, Sachin Padgaonkar. He identified the clothes

worn by him on the date of the incident and he also identified the

knife (Exhibit-18) which was used to assault him.

In cross examination, he was specifically questioned about

the cases registered against him in different Police Stations and

denied the suggestion that Accused No. 1 was not having any

weapon. He gave a categorical admission as below:-

"I had seen Accused No. 1 even prior to the incident, but I was not knowing him earlier. Prior to the incident I was not knowing the other Accused persons who are present today. I was brought to Agassaim Police Station after 10 days of the incident. Accused Nos. 3 and 4 and myself were in the same judicial custody. It is true that before identification parade, I had seen Accused Nos. 3 and 4 in the judicial custody. It is not

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

true to suggest that Accused Nos. 3 and 4 were not present in the shack."

He denied the suggestion that no assault was mounted on

him and also denied the sugg estion that he could identify Accused

Nos. 3 and 4 only because he had seen them in the judicial

custody.

26. Supporting his testimony is the deposition of PW-1, Mahavir

Nadar and Domnic Nazareth, PW-2 as they were accompanying

him in the jeep when he reached the spot. As per Mahavir, when

they reached the shack, all the Accused persons were present and

he gave the names of the Accused Nos. 1 to 5. He mentioned that

even Johnny and Santosh were in the shack and Accused No. 1,

Miranda called him. According to him, Accused No. 5 was also

known as Poko.

As per PW-1, Miranda called Zenito and abused him and

Prakash instigated Miranda to assault Zenito and verbal

altercations took place between them. Accused No. 1, Miranda,

thereafter caught hold of the shirt of Zenito and pushed him down

and Accused No. 1 was assaulted with a knife and Accused Nos. 2,

3, 4, 6 and 7 assaulted with bottles. Prakash, Accused No. 5 was

instigating by supplying bottles of soda and beer and despite

praying by Domnic and Judas, the Accused continued the assault

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

and Accused No. 1 was armed with a knife and therefore, they ran

away from the spot. Zenito was left bleeding on the beach and he

was shifted to GMC.

Domnic Nazareth, PW-2, deposed in sync with the

testimony of PW-1 when he stated that Accused No. 1 was armed

with a knife and he assaulted Zenito on his legs. According to this

witness, Accused No. 6, Johnny and Accused Nos. 1 to 4 started

assaulting him with bottles.

Another witness who was present on the spot is PW-9

Anand Kauthankar, who only refer to a fight between Zenito and

Miranda and he deposed that Zenito was attacked by the Accused

persons sitting in the Court. Though he did not know the names of

the Accused, he knew them by their faces. He also deposed that

Accused No. 1 was carrying a knife.

27. In order to corroborate the version of these witnesses and

the attack and the assault being mounted on Zenito, it is necessary

to refer to the evidence of PW-6, Dr. Laura D' Souza, who is

examined as a witness in Sessions Case No. 41/2009.

The said witness, apart from examining Francis D'Souza had

also examined Zenito Cardozo on 10.05.2009 when she was in the

Casualty and on examining him at 16:52 hours, she deposed that

he has sustained the following injuries:-

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

"1. Head Inj. plus linear fracture of left squamous temporal bone duly commuted fracture of both nasal bones as seen on CT scan of Head A. CLW admeasuring 1x0.5x0.5 cmts on left parietal region.

2. Fracture of frontal process of maxilla. A CLW admeasuring 1x.05.x.05 cmts. At root of the nose.

3. CLW admeasuring 1x.05x.05 cmts on left infra orbital region. X-ray of nasal bone 13817 show commuted fracture of nasal bone and displacement of lower fragment under upper fragment. Patient was advised CT scan of Head X-ray of nasal bone chest X-

Ray and X-ray of left thigh.

4. Multiple stab inj. bearing from 1x1x1 cmts to 5x3x6 cmts on left lateral on posterial aspect on thigh and buttock and on the right buttock. All inj. was caused by sharp obj. less than 6.00 hrs duration. Inj. 1 to 3 were grievous in nature and inj. No. 4 was simple in nature."

The hurt certificate of Zenito (Exhibit-55) is relied by the

learned Judge in Sessions Case No. 15/2010, which referred to the

injuries sustained by Zenito as grievous injuries, which included

the head injuries along with linear fracture of the left temporal

bone plus commuted fracture of both nasal bones, fracture of

frontal process of maxilla and multiple stab injuries caused by

sharp object.

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

28. Seven persons were arraigned as Accused when the

Agassaim Police Station registered an FIR on the basis of the

statement of the Complainant, Judas Fernandes (PW-6) and

charges were levelled against the Accused persons under Sections

143, 144, 147, 148, 307 and 323 of IPC read with Section 149 of

IPC. Two of the Accused persons, Johnny and Santosh being dead,

five persons faced the trial and on appreciation of the evidence,

the Sessions Judge acquitted Mr. Francis D'Souza, Accused No. 1,

Mr. Prasad Kubal, Accused No. 3 and Mr. Sachin Padgaonkar,

Accused No. 4 under Section 307 of IPC as well as Section 149 of

IPC as it is held that the ingredients of Section 307 of IPC are not

attracted as the evidence on record do not suggest that it was the

intention on the part of the Accused persons to kill Zenito because

they were not aware that he would be coming to the shack and also

for the reason that the injuries were aimed on his thigh and

buttock and the pelting of broken bottles caused the head injury

and facial injuries.

However, as far as Section 149 of IPC is concerned, it is held

that it is not attracted since the said provision is attracted only

when an offence is committed by any member of an unlawful

assembly in prosecution of the common object of that assembly

and in the instant case, since the Accused persons had not formed

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

an unlawful assembly in prosecution of any common object to kill

Zenito, even Section 34 was not attracted.

Since no evidence was found against Accused No. 5, he was

acquitted of all the charges.

The Trial Judge, therefore, convicted the three Accused

persons for committing an offence punishable under Section 326

of IPC as grievous hurt was caused to Zenito with a knife and

broken glass bottles, and accordingly, the Accused were sentenced

to undergo rigorous imprisonment for four years with a fine of

Rs.10,000/- each on being convicted under Section 326 of IPC.

29. In Criminal Appeal No. 50 of 2016 filed by Zenito Cardozo,

the learned Senior Counsel Mr. Lotlikar has urged that the

prosecution has failed to prove its case beyond reasonable doubt

and he would submit that the Complainant, who is an eyewitness

did not support the case of the prosecution and PW-7, Hazel, an

interested witness did not render any assistance to the prosecution

and in any case, she is not a witness to the fight.

Apart from this, he would submit that PW-11 has also turned

hostile and in the wake of this, only three witnesses remained,

namely, PW-10, PW-13 and PW14 and according to him, PW-13

and PW-14 are interested witnesses as they form a part of group

that assaulted Zenito. Apart from this, it is his categorical

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

submission that their version suffers from inconsistency,

embellishments and contradictions, which go to the root of the

matter and is fatal for the prosecution.

It is his specific contention that the incident resulted

because of the provocation by PW-10 Francis D'Souza, in which,

the Appellant was grievously assaulted by broken glass by the

Accused persons and also with a knife and whatever he did was in

exercise of his right to defend himself or else he would have

succumbed to the injuries.

30. On perusal of the judgment rendered by the Trial Judge in

Sessions Case No. 41/2009, where two of the Accused stood

acquitted and Accused No. 1, Zenito, the Appellant (in Criminal

Appeal No. 50 of 2016) stand convicted, it is relevant to note that

he is charged under Section 304 of IPC, which at the outset

according to me, is an erroneous approach, in the wake of the

chargesheet being filed, as two persons have been done to death in

this incident, the charge ought to have been framed under Section

302 of IPC, but despite the chargesheet being filed under Section

302 of IPC, the charge was framed against the Accused persons

under Section 304 of IPC and only Zenito was convicted under

Section 304 Part II of IPC. The entire approach of the Trial Court

is highly erroneous as when the chargesheet accuse the Accused

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

persons of being responsible for murder and there is an accusation

of committing an offence under Section 302 of IPC, the Judge,

before the evidence could be lead, has come to a conclusion that it

is a culpable homicide not amounting to murder, ignoring the fact

that Section 304 does not create an offence, but merely provides

for punishment for culpable homicide not amounting to murder.

However, at this stage nothing can be done as the prosecution has

not raised a challenge to the framing of charge under Section 304

and rather proceeded with the trial establishing the charge under

Section 304 instead of Section 302 and the judgment being

pronounced, sentencing Accused No. 1 for the offence punishable

under Section 304 Part II of IPC, on a conclusion being drawn that

the Accused had no intention to cause bodily injury as was likely to

cause death, but had the knowledge that the injury is likely to

cause death. The whole approach of the Trial Judge is highly

inappropriate. But, since at this stage, the gross error that has

been committed is not possible to be rectified, in my considered

opinion, the conviction under Section 304 Part II of IPC and the

sentence of three years of imprisonment do not warrant any

interference as in any case, the Appellant has been in fact shown

much leniency as his act has been treated as falling within Part II

of Section 304 of IPC and hence, I am not persuaded to interfere

with the impugned judgment.

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

31. Mr. Rohan Desai, representing the Appellants in Criminal

Appeal Nos. 52 and 53 of 2016 has vehemently urged that the

conviction of the Appellants under Section 326 of IPC is

unsustainable as the learned Sessions Judge has failed to

appreciate the evidence in its proper perspective and there is no

role clearly attributed to the said Accused persons. He has urged

before me that the witnesses, PW-1 and PW-2, being interested

witnesses, have attributed assault by all Accused persons and have

suppressed the injury inflicted by the persons from other factions

and moreover, they have not identified the knife. According to

him, the version of these witnesses was only one-sided version and

the injured Zenito Cardozo (PW-3) had given an exaggerated

version which cannot be believed as he has several improvements

in his version, which is not to be found in the version of other

witnesses.

Mr. Desai has placed reliance on the decision of the Apex

Court in the case of Darshan Singh Vs. State of Punjab &

Another1, in support of his submission that the Appellants,

Sachin Padgaonkar and Prasad Kubal, exercised their right of

private defence and he would rely upon the principles culled out in

the said decision regarding right of private defence.

Needless to state that I am bound by the principles flowing

from the decision of the Apex Court where self-preservation is

1 (2010) 2 SCC 333

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

recognized as a basic human instinct and it being also recognized

by the criminal jurisprudence, however, I must note that this right

is available only to one who is suddenly confronted with the

necessity of averting an impending danger and not a self-creation.

Apart from this, it is worth to note that the right of private defence

commences as soon as a reasonable apprehension arises and it is

coterminous with the duration of such apprehension, though it is

unrealistic to expect a person under assault to modulate his

defence step by step with any arithmetical exactitude.

The well accepted principle of private defence being that the

force used by the Accused ought not to be wholly disproportionate

or much greater than necessary for protection of the person or

property.

When I appreciated the evidence of the injured, Zenito

Cardozo, whose version is, when he along with his friends Mahavir

and Domnic reached the beach, he heard someone calling from

inside, to meet Francis alias Miranda, who confronted him with

his behavior and who started the abuse.

32. As far as this version, the Accused persons, including the

two deceased persons were present in the shack and amongst

them Johnny (deceased) slapped Mahavir (PW-1) and Miranda

caught hold of Zenito's collar and pushed him down and

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

thereafter, he was assaulted by all Accused by means of kicks,

blows, a knife, bottles being broken on his head.

During the identification parade, he identified the two

Appellants in the identification parade as he deposed that he knew

Miranda, Johnny and Poko (Prakash Naik-Accused No. 5).

33. When the evidence of the injured PW-3 is compared with

the evidence of his two friends who accompanied him i.e. Mahavir

and Domnic, I find that they corroborate each other. Apart from

the fact that what is important is the evidence of the pancha

witness (PW-5) who carried out the panchanama of the scene of

offence and he refer to the seizure of a knife and broken bottle

pieces from the spot, which establishes the case of the prosecution.

Though I find that some doubt is raised about the manner in

which the test identification parade is carried out as it is urged

before me that PW-12, who depose about the procedure adopted

by her, did not strictly follow the procedure set out in the Criminal

Manual and moreover, there is a delay of one month to conduct

the identification parade, it is relevant to note that though he had

admitted in the cross examination that he had seen Accused Nos.

3 and 4 in the judicial custody, since he identified the said Accused

in the dock, merely because there is some discrepancy in the

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

conduct of the test identification parade, it would not absolve the

two Appellants, Prasad Kubal and Sachin Padgaonkar, before me.

34. PW-1, Mahavir, Accused No. 2 in Sessions Case No.

41/2009, in his examination in chief categorically deposed that he

knew all the Accused and he had given the names of Accused Nos.

1 to 5, who were present in the shack where Zenito was called and

thereafter, were assaulted by all the Accused persons.

Similarly, PW-2, Domnic Nazareth, Accused No. 3 in

Sessions Case No. 41/2009 also deposed that he knew the friends

of Prakash, Accused No. 5, by face and he identified Prasad and

Sachin, present in the Court as friends of Mr. Francis alias

Miranda.

Since the testimony of the witnesses is in sync with one

another, in my opinion, there is no doubt about the identity of the

Appellants and the role attributed to them as the injured (PW-3)

along with the eyewitnesses, who deposed that all the Accused

persons mounted an assault on Zenito. Taking into account the

nature of evidence of Dr. Laura D'Souza (PW-6), who had deposed

about the injuries sustained by him, in my opinion, the Trial Judge

has been lenient in convicting the Accused only under Section 326

of IPC and acquitting them of the charge under Section 307 of IPC

and since I am of the view that the defence of the Accused that the

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

injuries were caused by way of private defence, is not borne from

the record as I find that Zenito was mercilessly assaulted and with

the hurt certificate on record, in my opinion, the injuries caused

are not by way of right of private defence as these particular two

Appellants have not sustained a single injury.

35. The reliance placed by Mr. Desai on Nathi Lal & Others

Vs. State of U.P. and Another2, laying down the procedure to

be followed by the Trial Court, I do not find any infraction as what

is expected is that each case is to be decided on the basis of

evidence on record without being influenced by the evidence or

arguments in the cross case and the judgment to be pronounced

by the same Judge one after another and I find that this is exactly

the procedure that is followed by the Sessions Judge, who

pronounced the judgment in Sessions Case No. 41/2009 on

29.07.2016 and in Sessions Case No. 15/2010 on 30.07.2016. The

common evidence relied upon is only the evidence of the Dr. Laura

D'Souza who was examined in Sessions Case No. 41/2009

(Criminal Appeal No. 50 of 2016) as she happened to be the

Doctor, who deposed about the injuries sustained by Zenito and

she also examined Johnny as well as Francis, therefore I am not

subscribed to the submission of Mr. Desai that the parameters laid

down in Nathi Lal (supra) have not been adhered to.

2 1990 (Supp) SCC 145

10th October 2025 CRIA 50, 52 AND 53 OF 2016.ODT

36. Finding no merit and substance in all the three Appeals as I

find that there is no scope for any interference in the findings

rendered by the learned Trial Judge while convicting Zenito

Cardozo (Accused No. 1) in Sessions Case No. 41/2009 (Criminal

Appeal No. 50 of 2016) and Mr. Prasad Kubal (Accused No. 3) and

Mr. Sachin Padgaonkar (Accused No. 4) in Sessions Case No.

15/2010 (Criminal Appeal Nos. 52 and 53 of 2016) and by

upholding the findings recorded along with the sentences

imposed, the Appeals are dismissed.

Since the Appellants before me are already on bail, the

respective Counsel undertake that the Accused shall surrender

before the learned Additional Sessions Judge, Mapusa on or

before 10.11.2025 and shall be taken in custody for undergoing the

balance sentence imposed on them by impugned orders.

BHARATI DANGRE, J.

Signed by: ESHA SAINATH VAIGANKAR

Designation: Personal Assistant Date: 14/10/2025 19:39:19 10th October 2025

 
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