(1.) The learned Additional Sessions Judge, Kalyan had submitted the proceeding to this Court for confirmation of the sentence of death awarded by him in Sessions Case No.47 of 2014 on 6/3/2019 under sec. 366 of the Code of Criminal Procedure, inter alia, an appeal by the appellant challenging his conviction and sentence of death for having committed murder of the victim and sentence of life imprisonment for committing rape upon her.
(2.) P.W.1 - mother of the victim and the complainant was a resident of Village Saavroli, Taluka - Shahapur, District. Thane. The family comprised her husband, two sons, one daughter-in-law, grandson, two daughters (victim and another daughter). The victim was prosecuting her studies in Tool Mechanic Course in ITI.
(3.) On 5/9/2013, as usual, P.W.1- mother of the victim accompanied her at Asangaon Railway Station around 5.45 a.m. The victim was to attend her college, as usual, on that day also. The victim was to catch a local train of 6.10 a.m. After leaving the victim at the station, P.W.1 - mother of the victim returned home and then left for her work at 8.30 a.m. However, instead of attending her work, P.W.1 - mother of the victim had been to her sister and both of them had gone to Kolshewadi, Kalyan, as they wanted to meet one Appa Shinde. Appa Shinde was known for financially helping poor girls for their admissions in School. However, they could not meet Appa Shinde.
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