STATE OF MAHARASHTRA Vs. SHINGYA BARKYA VALVI

JUDGEMENT

(1.) ON or about21st May, 1984, the Bhiwandi area of Thane District was riot torn as there was clash between the Hindu and Muslims. As part of this unfortunate event, a family of muslim consisting of parents and four sons was involved with fatal consequences.

(2.) THEY were residing in village Chitalsar Manpada. THEY had just come there two weeks back as the head of the family had landed up the job of Watchman nearby a factory. THEY belonged to Latur origin.

(3.) AS a result of this assault, the father and mother of this younger boy and his three other brothers were also killed. Over and above the aforesaid sharp weapons like swords, sticks, etc. , they were also carrying iron bar which has subsequently come on record. The complainant himself received injuries on his head and, according to him, he became unconscious. Thinking him to be dead also, the assailants left.