RAJESH SURYAKANT DHAKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused, in the above appeals, are brothers. They have been charged, convicted and sentenced for having committed various distinct offences in conspiracy with one another and with common intention over a period of time.

(2.) They are charged with having secured a flat in a posh locality in Bombay between 4th May, 1992 and 10th August, 1992, by preparing forged document s and using them as genuine, to induce the owner of the flat to deliver possession of the flat to them and having cheated another owner to obtain possession of another flat at another place.

(3.) They are also charged with having kidnapped and abducted the victim child Vatsal Niranjan Shah @ Kukky aged about 8 years and having wrongfully confined and murdered the said victim child and having caused disappearance of evidence.