SHIVSHANKAR SINGH RAMJITSINGH THAKUR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the judgment and order of conviction passed in Sessions Case No. 100 of 1998, by the Additional Sessions Judge, Kalyan, convicting the appellant to suffer imprisonment for life under Section 302 of the Indian Penal Code, the appellant above named has filed this appeal on the grounds mentioned in the memo of appeal as also rulings canvassed before us at the time of hearing of this appeal.

(2.) With the assistance of the learned advocate for the appellant and the Additional Public Prosecutor, we have scrutinised the record and re-appreciated the entire evidence on record. The prosecution case as disclosed by re-appreciation of evidence, stated briefly, is as under.

(3.) The victims were two women directly related to the accused, one being his wife and second being his daughter. Both the wife and the child were killed in cold blood by the accused whose moral and social responsibility was to protect and provide for them throughout their life.