(1.) The present judgment will dispose of three appeals (Criminal Appeal No. 248-250/2015) preferred by three accused persons. They were convicted under Sec. 302 of Indian Penal Code (IPC) (3 counts) imposed with death penalty by the judgment and orders of the First Additional Sessions Judge, Indore (dtd. 13/12/2013 passed in Sessions Case No. 536/2011). This was confirmed by a Division Bench of the High Court of Madhya Pradesh at Indore (dtd. 29/9/2014 passed in Criminal Appeal No. 3/2014, 266/2014 and Criminal Reference No. 04/2013).
(2.) The appellants (Manoj, Rahul @ Govind and Neha Verma, hereafter referred by their names) were convicted for offence punishable under Sec. 302 IPC (three counts) for committing the murder, during the course of robbery, of Megha Deshpande, Ashlesha Deshpande and Smt. Rohini Phadke on 19/6/2011. All three appellants were sentenced to capital punishment with fine of Rs.1000.00 on each count, and in default of payment of fine, to undergo 6 months additional rigorous imprisonment (RI) on each count. Under Sec. 397 IPC, they were sentenced to undergo 10 years RI with fine of Rs.1000.00 and in default of payment of fine, 6 months additional RI. Under Sec. 449 IPC, they were sentenced to undergo 10 years RI with fine of Rs.1000.00, and in default of payment of fine, 6 months additional RI. Manoj and Rahul @ Govind were also convicted for offence punishable under Sec. 25(1-B) (B) of the Arms Act and sentenced to undergo 1 year RI with fine of Rs.1000.00 and in default of payment of fine, 6 months additional RI. Rahul was also convicted under Sec. 27 of the Arms Act and sentenced to undergo 3 years RI with fine of Rs.3000.00 and in default of payment of fine, 6 months additional RI.
(3.) The facts are that PW-1 Niranjan Deshpande rented a part of House no. 24 Shrinagar Main from its landlord PW-5 Vishal Pandey, few days before the date of incident i.e., 19/6/2011. Niranjan's wife Megha, daughter Ashlesha and mother-in-law Smt. Rohini Phadke were at those premises, residing there. In the evening of that day another tenant PW-2 Dipti Kapil who lived on the same floor told PW-5 Vishal Pandey that Niranjan's flat was bolted from the outside and reported seeing patches of blood on the door. On receiving this information, the landlord went to enquire. When no one opened the door, he looked through the open window and saw the dead bodies of the deceased persons lying near the bedroom door and blood was on the floor. He called his neighbour PW-9 Mahesh Parmar and Mukesh on the spot, before telephoning PW-1 Niranjan Deshpande to reach there immediately. PW-5 Vishal Pandey also lodged a first information report (FIR) at Police Station MIG Colony, Indore (FIR No. 401/2011 dtd. 19/6/2011) which was recorded by PW-31 Inspector Mohan Singh Yadav (investigating officer "IO"). The FIR alleging that some unknown persons murdered the three deceased ladies with sharp weapons and fled the scene, registered offences punishable under Sec. 302 IPC and 25 Arms Act.
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