(1.) The present appeal has been preferred by the appellant, Ram Pratap @ Tillu, against the judgment and order dtd. 21/3/2020 and 21/5/2020 passed by 8th Additional Sessions Judge, Etawah by which the trial court convicted the appellant under Sec. 302 IPC and awarded death sentence to him with fine of Rs.5.00 Lacs and in default two years R.I.
(2.) As death sentence was awarded, a reference, i.e., Reference No.5 of 2020 was made to the High Court under Sec. 366 Cr.P.C. for confirmation of death penalty.
(3.) In the present case, six persons of a family, namely, Suresh Chandra, deceased no.1 (in short D-1), Vimla Devi, deceased no.2 (in short D-2), Avnish, deceased no.3(in short D-3), Rashmi, deceased no.4 (in short D-4), Surabhi, deceased no.5 (in short D-5) and Shweta, deceased no.6 (in short D-6), were brutally murdered. Suresh Chandra (D-1) and Vimla Devi (D-2) were husband and wife whereas Avnish (D-3), Rashmi (D-4), Surabhi (D-5) and Shweta (D-6) were their son and daughters.