STATE OF MAHARASHTRA Vs. RAMDAS RANGNATH SHINDE

JUDGEMENT

(1.) The judgment and order dated 26/4/2018 delivered by Sessions Judge, Nashik in Sessions Case No.189 of 2016 sentencing the accused to death under section 302 IPC form the subject matter of this confirmation case. Very same judgment is questioned by the convict Ramdas in Criminal Appeal No.735 of 2018. Criminal Application No. 901 of 2018 is taken out for dispensing with the affidavit of convict Ramdas who is in jail.

(2.) As per the case of prosecution, the incident of double murder has taken place in the night intervening 17th and 18th April, 2016. The FIR in relation to this double murder has been registered at 2.40 pm on 18/4/2016. PW 1 Kacharu Sansare is the reporter. Deceased Pallavi, aged about 34 years happened to be his wife and Vishal, aged about 6 years happened to be his son.

(3.) He was occupying Northern side ground floor portion on rent in the house of Rangnath Shinde. The tenanted premises are separated from remaining ground floor potion by East-West partition wall. The tenanted premises can be accessed through a door opening on the backside of ground floor. Front portion of ground floor is in the occupation of accused Ramdas who is son of Rangnath Shinde. Rangnath Shinde and his son Vinod reside on 1 st floor of this building. Ramdas was residing with his wife and children on ground floor.