BASWANTRAO BAJIRAO Vs. EMPEROR

JUDGEMENT

(1.) My learned brother has examined the evidence and the law with his usual care and industry and I do not feel I can usefully add anything to his research. I agree with all his conclusions.

(2.) I am satisfied, for the reasons given by my learned brother, that the accused killed his two wives. I am satisfied that he was not legally insane though there is no doubt that he was not a normal man and that he was not then in a normal state of mind, but I am clear that he knew the nature of his act and knew that he was doing wrong.

(3.) It is clear to me that no one else could have killed the two women. Except for the little girl Shakuntala there was no one else in the house at the time, Clearly no stranger could have entered the house and committed these murders without the accused knowing it. Also, had that been the case, his conduct thereafter would have been different. He would have been horrified and would at once have raised a hue and cry and would have sought assistance.