THE STATE OF MAHARASHTRA THROUGH PSO PS JARIPATKA, NAGPUR vs. PRAKASH VINAYKRAO SHINGNAPURE

 CONF2.12.final
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CRIMINAL CONFIRMATION CASE NO. 02 OF 2012
WITH
CRIMINAL APPEAL NO. 376 OF 2012.
CRIMINAL CONFIRMATION CASE NO. 02 OF 2012
The State of Maharashtra, 
through Police Station Officer,
P.S. Jaripatka, Nagpur.                  ....PETITIONER.
         // VERSUS //
Prakash Vinayakrao Shingnapure,
R/o Jagrut Nagar, Near Buddha
Vihar, Nagpur.              ....RESPONDENT.
Mr. S.S. Doifode, Additional Public Prosecutor for petitioner State.
Mr. Ashwin Wasnik, Advocate for the respondent.
CRIMINAL APPEAL NO. 376 OF 2012
Prakash s/o Vinayakrao Shingnapure,
Aged about 38 years, Occ. Private,
R/o Jagrut Nagar, Near Buddha
Vihar, Nagpur (In Jail).                  ....APPELLANT.
             // VERSUS //  
The State of Maharashtra, 
through Police Station Officer,
P.S. Jaripatka, Nagpur.             ....RESPONDENT.
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
2
Mr. Ashwin Wasnik, Advocate for the appellant.
Mr. S.S. Doifode, Additional Public Prosecutor for respondent State.
CORAM :  A.P. LAVANDE & A.B. CHAUDHARI, JJ.     
DATE OF RESERVING FOR JUDGMENT  :  JANUARY  9, 2013.
DATE OF PRONOUNCEMENT OF JUDGMENT: JANUARY 31, 2013.
JUDGMENT  ( PER A.P. LAVANDE, J .) 
1] Confirmation   Case   No.   2/12   and   Criminal   Appeal   No. 
376/12 are being disposed of by common judgment since they arise 
out   of   judgment   and   order   dated   30.5.2012   passed   by   Ad­hoc 
Additional Sessions Judge­1, Nagpur in Sessions Trial No. 461/11 by 
which   the   appellant   in   Criminal   Appeal   No.   376/12   (hereinafter 
referred to as “the accused”) has been convicted for the offence 
punishable under Sections 302 & 309 of Indian Penal Code and 
sentenced to death and to pay a fine of Rs.3,00,000/­ (Three Lakhs) 
and in default to suffer R.I. for five years for the offence punishable 
under Section 302 of Indian Penal Code and to suffer R.I. for one 
year and to pay a fine of Rs.500/­, in default to suffer S.I. for one 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
3
month for the offence punishable under Section 309 of Indian Penal 
Code.  Out of the fine amount if recovered, amount of Rs.2,50,000/­ 
was ordered to be forwarded to the District Legal Aid Committee and 
Rs.50,000/­ to State of Maharashtra.
2] Briefly, the case of the prosecution is as under :­
The accused was residing at Jagruti Nagar along with his 
wife Pranita, daughter Shreya,  his parents and two brothers PW.7 
Anup and PW.8 Ajay and their family members.  The accused had a 
minor daughter by name Shreya, aged 13 years.   On 7.4.2011 all the 
family   members   took   dinner   and   went   to   bed   in   their   respective 
rooms.   At about 3.30 a.m. on 8.4.2011 the family members heard 
shouts of Shreya “Save me, Save me”.   All the family members woke 
up and were frightened.  They went towards the room of the accused. 
All of them gave call to accused and there was no response from 
inside.  As such, brother of accused PW.7 Anup brought iron crowbar 
and broke  open  the door of the room of the accused. All of them 
noticed   that   Pranita,   the   wife   of   the   accused   and   Shreya   were 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
4
murdered and accused was having multiple injuries on his person. 
PW.7 Anup had a talk with the accused and he gave pant of the 
accused to him since the accused was in underwear.  In the said pant 
Anup noticed one chit which he read and kept it under the bed.  Anup 
immediately reported the matter to police on phone and Ajay carried 
accused for first aid to Mayo Hospital with the aid of neighbour. 
Police Constable Shivlal Chhotelal Gour recorded the statement of 
Ajay at Mayo Hospital and informed the incident to Jaripatka Police 
Station.     PW.19   PSI   Dhurve   rushed   to   the   spot,   prepared   spot 
panchnama and found two knives, one iron crowbar, blood stained 
clothes and one chit.  The same were seized under spot panchnama 
(Exh. 36).  Thereafter the statement of Anup was recorded by PSI, 
Jaripatka (Exh.113 ) pursuant to which the FIR  (Exh. 114 – printed 
FIR) was registered under Sections 302 & 309 of Indian Penal Code. 
The dead bodies were forwarded to Mayo Hospital for post­mortem. 
The statement of the accused was recorded by the Investigating 
Officer.     Natural writings from register of grocery shop of accused 
were seized.  At the time of conducting spot panchnama photographs 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
5
were also taken.  The accused was in hospital till 17.06.2011.  On the 
same   day   he   was   arrested.    His   specimen   handwritings   and 
signatures were obtained in the presence of panchas and his blood 
sample was seized.  The muddemal articles were sent for chemical 
analysis   and   the   documents   seized   were   sent   for   opinion   of 
handwriting   expert.     The   statements   of   several   witnesses   were 
recorded.     The   Investigating   Officer   also   requested   Executive 
Magistrate PW.18 Vinod Meshram to record statement of the accused 
since there were serious injuries on his person.  The statement of the 
accused was recorded by PW.18 on 20.4.2011.   After completion of 
the investigation, charge­sheet was filed against the accused in the 
Court of J.M.F.C., Nagpur for the offences punishable under Sections 
302 & 309 of Indian Penal Code.  Since the offences were exclusively 
triable by the Court of Sessions, the case was committed to the Court 
of Sessions, Nagpur.  
3] The accused pleaded not guilty and claimed to be tried. 
His defence is of total denial.   In Sessions Case No. 461/11 the 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
6
prosecution examined 20 witnesses and produced several documents 
to prove the charges against the accused.   The statement of the 
accused under Section 313 of the Criminal Procedure Code was 
recorded.  The accused did not lead any evidence.  
4] The learned trial Judge upon appreciation of the evidence 
led   by   the   prosecution   held   that   both   the   offences   were   proved 
beyond reasonable doubt against the accused.   The learned trial 
Judge for the purpose of holding that both the offences were made 
out against the accused relied upon the following circumstances :­
I. Death of both the deceased was homicidal,
II. Presence of serious injuries on the person of the accused and 
non­explanation of the same by the accused,
III. The accused was alone present in the room which was   locked 
from inside along with the deceased,
IV. Motive,
V. The accused claimed insurance amount from Life Insurance 
Corporation by giving false information that his wife had died 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
7
due to heart attack,
VI. The suicide note (Exh. 37) disclosed that the accused had 
committed murder of his wife and daughter and had attempted 
to commit suicide on account of financial crisis.
VII.The confessional statements made to PW.18 Vinod Meshram, 
Executive Magistrate and PW.19 Ashok Dhurve, P.S.I.  
VIII.Spot panchnama (Exh. 36), Inquest panchnama (Exhs. 9 & 
10) and Chemical Analyser’s Report (Exh. 166).
5] The learned trial Court awarded death sentence to the 
accused for the offence punishable under Section 302 of Indian Penal 
Code   on   the   ground   that   the   aggravating   circumstances   clearly 
outweighed the mitigating circumstances.  
6] Mr.   S.S.   Doifode,   learned   Additional   Public   Prosecutor 
submitted that the prosecution has been able to establish beyond 
reasonable doubt that the accused committed murder of his wife 
Pranita and daughter Shreya by brutally assaulting them with knives 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
8
and the prosecution has also been able to prove that the accused 
also committed offence of attempt to commit suicide.   Mr. Doifode 
further submitted that the murder was preplanned as is evident from 
suicide note which the accused wrote prior to the assault.  He further 
submitted that the evidence of PW.7 Anup and PW.8 Ajay clearly 
proves   that   the   accused   was  found   in   the   company   of   both   the 
deceased in the room which was locked from inside and the accused 
having not given any probable explanation for several injuries on the 
person of both the deceased as well as on himself, the prosecution 
has been able to establish beyond reasonable doubt the offence 
punishable under Sections 302 & 309 of Indian Penal Code.   He 
further submitted that the motive suggested in his statements as well 
as in suicide note that the accused was having financial crisis has not 
been established by the accused but on the contrary the conduct of 
the accused in claiming and getting amount of Rs.3,00,000/­ from LIC 
on account of death of his wife Pranita and that too by claiming that 
she died a natural death clearly proves that the accused wanted to 
commit her murder for financial gains.  He further submitted that the 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
9
evidence of PW.7 & PW.8 clearly establishes that the accused was 
not in financial crisis as suggested in the suicide note.  It was further 
submitted that the prosecution has been able to establish presence of 
two blood stained knives and suicide note in the room in which the 
accused was sleeping with his wife and daughter.   It was further 
submitted that the evidence of handwriting expert lends corroboration 
to the prosecution case that the suicide note was written by the 
accused himself and not planted as suggested by the accused.   In so 
far as the statement made by accused to PW.19 Ashok Dhurve which 
was recorded by him is concerned, it cannot be treated as a dying 
declaration but has to be treated as statement under Section 164 of 
Criminal Procedure Code.  It was further argued that in the statement 
under Section 313 Criminal Procedure Code, the accused has not 
come with any explanation regarding the presence of injuries on the 
two   deceased   which   resulted   in   the   death   and   also   the   injuries 
caused to himself and as such, the prosecution has been able to 
establish both the offences against the accused.   Lastly, Mr. Doifode 
submitted   that   the   learned   trial   Judge   was   perfectly   justified   in 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
10
convicting the accused for both the offences for which the accused 
has been convicted and imposing death sentence on him for the 
offence punishable under Section 302 of Indian Penal Code.   In 
support of his submissions, the learned Additional Public Prosecutor 
relied upon the following decisions :­
I. AIR   2011   SC   3690   (Ajitsingh   H.   Gujral   .vs.   State   of 
Maharashtra),
II. 1996(8) SCC 110 (Umashankar Panda .vs. State of U.P.),
III. 2012(3) Scale 182 (Rajendra Wasnik .s. State of Maharashtra),
IV. AIR 2007 SC 607 (Bablu @ Mubarak Hussain .vs. State of 
Rajasthan),
V. AIR 1996 SC 787 (Ravji .vs. State of Rajasthan),
VI. 2011 (4) Scale 809 (Md. Mannan .vs. State of Bihar). 
VII.2004 (3) Crimes 19 (SC) (State of U.P. .vs. Veer Singh & 
others),
VIII.2003   (1)   Crimes   90   (SC)   (Shrawan   Bhadaji   Bhirad   & 
others .vs. State of Maharashtra),
IX. 2012   All   MR   (Cri)   4135   (SC)   (Manish   Mubar   .vs.   State   of 
Haryana),
X. 2012 (1) SCC (Cri) 1035 (Shanmughan .vs. State of Kerala),
XI. 2004 (3) Crimes 19 (SC) (Doraiswamy .vs. State of U.P.),
XII.2012   All   MR   (Cri)   3483   (Prabhakar   Hirkane   .vs.   State   of 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
11
Maharashtra).
7] Per   contra,   Mr.  A.   Wasnik,   learned   Counsel   for   the 
appellant/ accused, submitted that the circumstantial evidence led by 
the prosecution is not sufficient to prove beyond reasonable doubt the 
offences  for   which   he   has   been   convicted   and   sentenced.     The 
learned Counsel further submitted that the suicide note has been 
planted inasmuch as the same was found under the cot at the time of 
spot panchnama.   The learned Counsel further submitted that no 
reliance can be placed on the testimony of PW.7 Anup and PW.8 
Ajay, inasmuch as their evidence does not inspire confidence.  The 
learned   Counsel   further   submitted   that   there   is   absolutely   no 
evidence led by the prosecution that it was the accused who stabbed 
deceased Pranita and Shreya and in an attempt to commit suicide 
caused injuries to himself.   According to the learned Counsel, the 
injuries to the deceased and to the accused were caused by one 
Bihari boy who entered the room during the night through the window 
of   the   room.       The   learned   Counsel   further   submitted   that   the 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
12
evidence led by the  prosecution  does not conclusively prove the 
offence of murder and attempt to commit suicide by the accused 
beyond reasonable doubt and, therefore, the judgment and order of 
conviction passed by the learned trial Court deserves to be quashed 
and set aside.  In the alternative, the learned Counsel submitted that 
the   death   sentence   imposed   on   the   accused   for   the   offence 
punishable   under   Section   302   of   Indian   Penal   Code   for   causing 
murder of Pranita and Shreya deserves to be set aside inasmuch as 
mitigating   circumstances   clearly   outweigh   the   aggravating 
circumstances against the accused.   The learned Counsel further 
submitted that the accused does not have any criminal record and the 
prosecution has not proved any motive for commission of the offence 
alleged against him and considering the  age of the accused,  the 
sentence of death imposed on the accused is totally disproportionate 
and as such, deserves to be quashed and set aside.  In support of his 
submissions, the learned Counsel relied upon the judgment of Apex 
Court in the case of  Sushil Kumar .vs. State of Punjab reported in 
(2010) 1 SCC (Cri) 348 .    
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
13
8] We   have   carefully   considered   the   rival   submissions, 
perused the record and the judgments relied upon.  
9] Admittedly,   there   is   no   direct   evidence   against   the 
applicant   and   the   evidence   is   of   circumstantial   nature.     The 
prosecution, in order to prove the offences against the accused, has 
relied upon the following circumstances :­
I. Death of both the deceased was homicidal,
II. Presence of serious injuries on the person of the accused and 
non­explanation of the same by the accused,
III. The accused was alone present in the room which was   locked 
from inside along with the deceased,
IV. Motive,
V. The accused claimed insurance amount from Life Insurance 
Corporation by giving false information that his wife had died 
due to heart attack,
VI. The suicide note (Exh. 37) disclosed that the accused had 
committed murder of his wife and daughter and had attempted 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
14
to commit suicide on account of financial crisis.
VII.The confessional statements made to PW.18 Vinod Meshram, 
Executive Magistrate and PW.19 Ashok Dhurve, P.S.I.  
VIII.Spot panchnama (Exh. 36), Inquest panchnama (Exhs. 9 & 
10) and Chemical Analyser’s Report (Exh. 166).
10] In so far as the first circumstance is concerned, i.e. the 
death   of   Pranita   and   Shreya   was   homicidal,   there   is   no   serious 
dispute.  In order to prove the homicidal death of Pranita, prosecution 
has examined PW.9 Narendra Kumar, who was Resident Doctor in 
I.G.G.M.C. Hostel, at Nagpur.  He deposed that he conducted post­
mortem on the dead body of Pranita Shingnapure on 8.4.2011.  He 
found various cut marks on the clothes of the deceased as well as 
various injuries on her person.  He mentioned the cut marks present 
on the clothes of deceased.  He further deposed that he found the 
following ante­mortem injuries on the body of the deceased :­
(1) Incised wound present on front of neck in midline, 3 cm. below 
chin, 9 cm. above supra­sternal notch obliquely place of size 4.5 cm. 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
15
x 0.5 cm. muscle deep.
(2) Stab wound present over front of neck on right side, 2.5 cm. from 
midline, 4 cm. above medial end of right clavicle obliquely placed of 
size 2 cm. x 1 cm. muscle deep with tailing present on lower end for 
1.5 cm. both angels acute and margins sharp.
(3) Incise wound present over front of neck on right side, 2 cm. below 
injury 2, obliquely placed of size 1.5 cm. x 1 cm. subcutaneous tissue 
deep.
(4) Stab wound present in left supraclavicular region 5 cm. from 
midline, 7 cm. from tip of shoulder, obliquely placed of size 2.5 cm. x 
1 cm. cavity deep, both angels acute and margins sharp, directed 
downwards, backwards and medially.
(5) Stab wound present in left supraclavicular region, 0.2 cm. below 
injury 4 obliquely placed of size 2.5 cm. x 1 cm. cavity deep both 
angles acute and margins sharp, directed downwards, backwards 
and medially.
(6) Incised wound present over right infraclavicular region, 4 cm. from 
midline, 2 cm. below and lateral to medial end of clavicle obliquely 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
16
placed of size 1.5 cm. x 0.5 cm. muscle deep.
(7) Stab wound present over left breast areola, 1 cm. below nipple, 
horizontally placed of size 4 cm. x 1 cm. cavity deep both angels 
acute   and   margins   sharp,   directed   backwards   and   medially, 
underlying rib cut and separated.
(8)   Stab   would   present   over   left   breast,   2   cm.   lateral   to   nipple, 
vertically placed of size 2 cm. x 1 cm. muscle deep, upper angle 
blunt, lower angle acute, levelling present on lateral margin.
(9) Incised wound present over left side of chest, 4 cm. lateral and 
below   to   injury   8,   vertically   placed   of   size   1   cm.   x   0.5   cm. 
subcutaneous tissue deep.
(10) Stab wound present over left side of chest, 6 cm. below and 
lateral to nipple, 1 cm. below injury 9 obliquely placed of size 2.5 cm. 
x 1.5 cm. cavity deep, both angles acute and margins sharp, directed 
backwards and medially, underlying rib cut.
(11)   Stab   wound   present   over   left   side   of   chest,   2.5   cms.   from 
midline, 6 cm and medial to left nipple, horizontally placed of size 2.5 
cm. x 1 cm. cavity deep, both angles acute and margins sharp, 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
17
directing backwards and medially.
(12) Stab wound present over right breast areola, situated 0.5 cm. 
below right nipple, obliquely placed of size 3 cm. x 1.3 cm. cavity 
deep, both angles acute and margins sharp, directed backwards and 
th
 inter­costal muscle cut.
medially underlying 6
(13)   Stab   wound   present   over   lower   part   of   chest   on   right   side 
situated 5 cm. from midline, 11 cm. below right nipple, horizontally 
placed   of   size   3.5   cm.   x   1   cm.   cavity   deep,   both   angles   acute, 
th
 costal 
margins sharp, directed backwards and upwards, underlying 7
th
 inter coastal space cut. 
cartilage and muscles in 7
(14) Stab wound present over lower part of chest on right side in 
anterior axillary line, situated 2.5 cm. lateral to injury (13), obliquely 
placed of size 3.5 cm. x 1.3 cm. cavity deep, both angles acute and 
th
  rib 
margins sharp, directed backwards and medially, underlying 8
th
 inter­costal space cut.
and muscles in 8
(15) Stab wound present over left epigastric region, 1.5 cm. from 
midline, 3 cm below injury [11], obliquely placed of size 2.5 cm. x 1 
cm.   cavity   deep,   both   angles   acute   and   margins   sharp,   directed 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
18
backwards and medially.
(16) Stabbed wound present over epigastric region in midline situated 
0.2 cm. below injury [15], obliquely of size 4 cm. x 1.5 cm. cavity 
deep, both angles acute and margins sharp, directed backwards.
(17) Stab wound present over left epigastric region situated 2 cm. 
below injury [16], obliquely placed of size 3 cm. x 1 cm. cavity deep, 
both angles acute and margins sharp, directed backward.
(18) Stab wound present over right hypochondriac region, situated 
2.5 cm. below injury [14] obliquely of size 3.5 cm. x 1.3 cm. muscle 
deep,   levelling   present   on   upper   margin,   both   angles   acute   and 
margin sharp.
(19) Stab wound present over umbilical region in midline situated 5 
cm. above umbilicus obliquely placed of size 3.5 cm. x 1.5 cm. cavity 
deep, coils of intestine along with mesentry protruding out through the 
wound, both angles acute and margins sharp.
(20) Stab wound present over right hypochondriac region situated 4 
cm. below injury [13], 3 cm. from midline obliquely placed of size 2 
cm. x 0.5 cm. muscle deep, both angles acute and margin sharp.
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
19
(21) Stab wound present over right hypochondriac region situated 1 
cm. below and lateral to injury [20] obliquely placed of size 2.5 cm. x 
0.5 cm. muscle deep, both angles acute and margin sharp.
(22) Stab wound present over right lumbar region situated 2 cm. 
below injury [21], 5.5. cm. above and lateral to umblicus of size 1 cm. 
x 0.5 cm. muscle deep, both angles acute and margins sharp.
(23) Stab wound present over right lumbar region situated 2 cm. 
below injury [18], horizontally place of size 1.5 cm. x 0.5 cm. muscle 
deep both angles acute and margins sharp.
(24) Stab wound present over right lumbar region situated 0.5 cm 
below injury [23], horizontally placed of size 1.5 cm x 0.5 cm, muscle 
deep, both angles acute and margins sharp.
(25) Stab wound present over right lumbar region situated 15 cm. 
from midline, 8 cm below injury [10] of size 2 cm. x 0.5 cm. muscle 
deep both angles acute and margin sharp.
(26)   Stab   wound   present   over   left   anterior   superior   iliac   spine 
obliquely placed of size 3 cm. x 2 cm. muscle deep, both angles 
acute and margin sharp.
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
20
(27) Through and through stab wound present over left thigh with 
rd
  part of thigh 
entry wound present on lateral aspect of upper 1/3
situated 10 cm. below left anterior superior spine of size 3 cm. x 1.5 
cm. muscle deep, directing upwards and medially leading to a exit 
rd
   part of thigh 
wound present on antero­lateral aspect of upper 1/3
situated 6 cm. below injury [26] of size 1 cm. x 0.5 both angles acute 
and margin sharp.
(28)  Stab  wound  present  over  postero­lateral   aspect  of  left  thigh 
situated   1.5   cm.   below   and   lateral   to   entry   wound   of   injury   [27] 
horizontally place of size 3 cm. x 1.5 cm. muscle deep, both angles 
acute and margins sharp.
(29)  Stab  wound  present  over  postero­lateral   aspect  of  left  thigh 
situated 0.5 cm. below and lateral to injury [28], obliquely placed of 
size 3.5 cm. x 1.5 cm. muscle deep with tailing present over lower 
angle for 1.5 cm. both angles acute and margins sharp.
(30)  Stab  wound  present  over  postero­lateral   aspect  of  left  thigh 
situated 2.5 cm. below injury [29], horizontally placed of size 3.5 cm. x 
1.2 cm. muscle deep both angles acute and margin sharp.
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
21
rd
  of left 
(31) Stab wound present over lateral aspect of middle 1/3
thigh situated 22 cm. below left anterior superior iliac spine of size 3.5 
cm. x 1.5 cm. muscle deep, both angles acute and margin sharp.
rd
 left thigh 
(32) Stab wound present over posterior aspect of lower 1/3
6 cm. below injury [31], obliquely placed of size 2.5 cm. x 1 cm. 
muscle deep, both angles acute and margin sharp.
rd
  of left 
(33) Stab wound present over posterior aspect of lower 1/3
thigh situated 3.5 cm. below injury [32] obliquely placed of size 2.5 
cm. x 1 cm. muscle deep, both angles acute and margin sharp.
rd
  of left 
(34) Stab wound present over posterior aspect of lower 1/3
thigh situated 7.5 cm. below injury [31] of size 2.5 cm. x 1 cm. muscle 
deep, both angles acute and margin sharp.
rd
  of left 
(35) Stab wound present over anterior aspect of lower 1/3
thigh situated 6 cm. below and medially to injury [31], horizontally 
placed of size 1.8 cm. x 1 cm. muscle deep, both angles acute and 
margin sharp.
rd
 of left 
(36) Incised wound present over anterior aspect of middle 1/3
leg situated 9 cm. below tibial tuberosity obliquely placed of size 3 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
22
cm. x 1 cm. subcutaneous tissue deep.
rd
 of 
(37) Stab wound present over antero­lateral aspect of middle 1/3
right forearm situated 12.5 cm. above radial styloid process, obliquely 
placed of size 3 cm. x 2 cm. muscle deep, both angles acute and 
margin sharp.
(38)   Stab   wound   present   over   anterior   aspect   of   right   forearms 
situated 2.5 cm. medial to injury [37], obliquely placed of size 3 cm. x 
1 cm. muscle deep, both angles acute and margin sharp.
(39) Abrasion present over front of right forearm situated 1 cm. above 
injury [38] obliquely placed of size 2.5 cm. x 0.2 cm. dark  red.
(40) Through and through stab wound present over left arm with entry 
rd
 of arm situated 
wound present over posterior aspect of middle 1/3
18 cm below tip of left shoulder, vertically, placed of size 2 cm. x 1 
cm. muscle deep directing forwards, upwards and medially leading to 
rd
 of arm of size 
exit wound present over medial aspect of middle 1/3
0.5 cm. x 0.5 cm. both angles acute and margin sharp.
rd
 of 
(41) Stab wound present over postero­lateral aspect of middle 1/3
left arm situated 12 cm. above left elbow joint, obliquely placed of size 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
23
2 cm. x 1 cm. muscle deep both angles acute and margin sharp.
rd
 of 
(42) Stab wound present over postero­lateral aspect of lower 1/3
left arm situated 1 cm. below injury [41], horizontally placed of size 4 
cm. x 1 cm. muscle deep with tailing present over lateral angled for 1 
cm. both angles acute and margin sharp.
rd
 of 
(43) Stab wound present over postero­lateral aspect of lower 1/3
left arm situated 1 cm. below injury [42], obliquely of size 2.5 cm x 1 
cm, muscle deep, both angles acute and margin sharp.
rd
 of left arm 
(44) Stab wound present over medial aspect of middle 1/3
situated 3 cm. below exit wound of injury [40], obliquely placed of size 
0.2 cm. x 0.2 cm. muscle deep, both angles acute and margin sharp.
rd
 of left arm 
(45) Stab wound present over medial aspect of middle 1/3
situated 2 cm. below injury [44], of size 0.5 cm. x 0.5 cm. muscle 
deep, both angles acute and margin sharp.
rd
 of 
(46) Stab wound present over right medial aspect of middle 1/3
left arm situated 4 cm. below injury [45], obliquely placed of size 0.5 
cm. x 0.5 cm. muscle deep, both angles acute and margin sharp.
rd
 of left arm 
(47) Stab wound present over anterior aspect of lower 1/3
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
24
situated 1.5 cm. below and lateral to injury [46], obliquely placed of 
size 1.5 cm. x 0.5 cm. muscle deep, both angles acute and margin 
sharp.
rd
 of left arm 
(48) Stab wound present over medial aspect of lower 1/3
situated 3 cm. below injury [47], vertically placed of size 2 cm. x 0.5 
cm. muscle deep, both angles acute and margin sharp.
(49) Stab wound present over left cubital fossa, vertically placed of 
size 2 cm. x 1 cm. muscle deep, both angles acute and margin sharp.
rd
 of 
(50) Stab wound present over postero­lateral aspect of upper 1/3
left forearms situated 5 cm. below injury [43], obliquely placed of size 
2 cm. x 1 cm. muscle deep, both angles acute and margin sharp.
rd
 of 
(51) Stab wound present over postero­lateral aspect of upper 1/3
left forearms situated 1 cm. below injury [50], obliquely placed of size 
2.5 cm. x 1 cm. muscle deep with tailing present over lower angles for 
3 cm. both angle acute and margin sharp.
rd
 of left 
(52) Incised wound present over posterior aspect of middle 1/3
forearms, obliquely placed of size 2 cm. x 0.2 cm. subcutaneous 
tissue deep.
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
25
rd
 part of left forearms on 
(53) Linear abrasion present over lower 1/3
posterior aspect, horizontally placed of size 4 cm. x 0.3 cm. dark red.
rd
 of left 
(54) Linear abrasion present over posterior aspect of lower 1/3
forearms situated 2 cm. below injury [53] of size 4 cm. x 0.2 cm. dark 
red.
rd
 of left 
(55) Incised wound present over anterior aspect of upper 1/3
forearms situated 6 cm. below left cubital fossa, horizontally placed of 
size 1 cm. x 1 cm. subcutaneous tissue deep.
rd
  of left 
(56) Stab wound present over anterior aspect of lower 1/3
forearms situated 4 cm. above wrist joint, vertically; placed of size 2 
cm x 1 cm, muscle deep, both angles acute and margin sharp.
rd
  of left 
(57) Stab wound present over anterior aspect of lower 1/3
forearms situated 2 cm above injury [56], horizontally placed of size 3 
cm. x 1 cm. muscle deep, both angles acute and margin sharp.
(58) Stab wound present over back in right lumbar region situated 7 
cm. above right iliac crest of size 2.2 cm. x 1  cm. cavity deep, 
directing forward and medially, both angles acute and margin sharp.
(59)   Stab   wound   present   over   back   in   right   infrascapular   region 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
26
situated 5 cm. above injury [58], obliquely placed of size 2 cm. x 0.5 
cm. cavity deep, directing forward and medially, both angles acute 
and margin sharp.
(60) Stab wound present over back in left lumbar region situated 5.5. 
cm. above left anterior superior iliac spine, obliquely placed of size 
2.5 cm x 1.5 cm. cavity deep, Omentum protruding out though the 
wound, both angles acute and margin sharp.
rd 
(61) Contused abrasion present over back in midline of middle 1/3
region of size 1.5 cm. x 0.5 cm. dark red.
(62) Contused abrasion present over left side of back in posterior 
axillary line situated 16 cm. lateral to midline of size 1.5 cm. x 1 cm. 
dark red.
He   further   deposed   that   he   also   prepared   diagram   showing   the 
respective   injuries.     He   further   deposed   that   the   corresponding 
internal injuries related to external injuries were mentioned in column 
nos. 20 & 21.  He opined that cause of death was ‘haemorrhage and 
shock due to homicidal stab wounds to vital organs’.   The injuries 
individually as well as collectively were sufficient to cause death in 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
27
ordinary course of nature.  Dr. Shrigiriwar, Associate Professor and 
Dr. S.S. Shinge, Resident Doctor were along with him at the time of 
post­mortem.   He identified his signature and those of Dr. Shrigiriwar 
and   Dr.   S.S.   Shinge   on   the   post­mortem   report   Exh.   120   and 
confirmed its contents as correct.   He further deposed that he had 
also   received   requisition   from   Police   Station   Jaripatka   seeking 
opinion on the point of injuries on deceased Pranita and Shreya and 
the   injuries   on   Prakash.     He   had   given   opinion   about   deceased 
Shreya and accused Prakash.   He examined the weapons which 
were duly sealed.  He opined that cut marks present over clothes and 
injury nos. 1, 3, 6, 9, 36, 52 & 55 mentioned in column 17 could have 
been caused by weapon no.1, which he identified.   Similarly, cut 
marks present over clothes and injury nos. 1 to 38, 40 to 52, 55 to 60 
mentioned   in   column   no.17   and   corresponding   internal   damage 
mentioned in column nos. 20 & 21 could have been caused with 
weapon No. 2.     He identified both the knives Articles B & C.   He 
identified his own signature and that of Dr. Wankhede on the opinion 
Exh.  122.     He  further   deposed  that  in  suicide  cases  the  person 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
28
committing suicide uses front of the neck, wrist, front of the chest and 
abdomen and groin whereas homicidal wounds may be in any part of 
the body including those which are not accessible to suicide victim. 
Defence wounds are absent in suicidal matters.  Self­inflicted injuries 
are uniform in depth and direction and they are usually uniform.  He 
further deposed that injuries on Pranita were homicidal.  In the cross­
examination, he deposed that when a person is assaulted by knife, 
whether such person would shout depends upon position of the victim 
and if the victim is sleeping, it is not necessary that he/she would 
shout if the hand is kept on the mouth.   He further deposed that 
injuries on the person of Pranita were on account of both knives. 
Thus, the evidence of PW.19 Dr. Narendra clearly proves that the 
death of Pranita was homicidal.  
11] In order to prove that the death of Shreya was homicidal, 
the   prosecution   examined   PW.12   Dr.   Suraj   Wankhede,   who 
conducted post­mortem on the dead body of Shreya on 8.4.2011.  He 
found 45 injuries on her person which are as follows :­
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
29
(1) Contused abrasion of size 05 x 01 cm present over right chick 
situated 1 cm lateral to right ala of pose, red colour.
(2) Stab wound of size 0.5 x 0.5 cm x Tracheal lumen deep present 
over anterior aspect of right side of neck situated 2.5 cm lateral to 
midline, margins clean angles acute, red colour.
(3)     Stab   wound   of   size   2.5   x   01   cm   x   Tracheal   lumin   deep 
horizontally placed over anterior aspect of right side of neck situated 
01 cm lateral to midline and 3 cm below injury No.2 margins clean, 
angles acute red colour.
(4)  Stab wound of size 2.5 x 01 cm x cavity deep obliquely placed 
over anterior aspect of neck situated in midline 0.5 cm above jugular 
notch margins clean, angles acute upper border intermingled with left 
angle of injury No.3.
(5)  Stab wound of size 3.5 x 01 cm x Thorasis  cavity deep present 
over upper part of left side of chest situated 05 cm below lateral end 
of clavical and 8 cm lateral to midline margins clean, angles acute, 
red colour.
(6) Stab wound of size 3 x 1 cm x Thorasis cavity deep present over 
::: Downloaded on - 02/06/2024 02:58:49 :::

 CONF2.12.final
30
left side of upper part of chest horizontally placed 4 cm medial to 
injury No.5 and 4 cm.  Lateral to midline, margins clean, angles acute 
red colour.
(7)  Stab wound 3 x 1.5 cm x muscle deep present over left side of 
chest 2 cm below situated injury No.6 and 6 cm lateral to midline, 
obliquely placed, margins clean angles acute, red colour.
(8)  Stab wound of size 2.5 cm x 1 cm x muscle deep present over 
rd
 of left arm situated 7.5 cm below 
anterior lateral aspect of upper 1/3
tip of left shoulder margins clean, angles acute, red coloured.
(9)  Stab wound of size 3 x 1.2 cm x muscle deep present over left 
lower chest situated 5.5 cm below injury No.7 and 4 cm situated 
lateral to midline, margins clean, angles acute red coloured.
(10)  Stab wound of size 2 x 1 cm x muscle deep present below injury 
No.9 and situated 5 cm lateral to midline margins clean, angles acute 
red coloured.
(11)   Stab wound of size 2 x 0.7 cm x cavity deep situated 03 cm 
below injury No.10 and 6 cm lateral to midline margins clean, angles 
acute red coloured.
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
31
(12)  Stab wound of size 0.5 x 0.5 cm situated 3.3 cm below injury 
No.11 and 6 cm lateral to midline muscle deep, margins clean angles 
acute red coloured.
(13)  Stab wound of size 2.3 cm x 1 cm x cavity deep present over 
upper border of umbilicus tailing present over upper angle for 1.5 cm.
(14)  Stab wound of size 1.5 cm x 0.5 cm x muscle deep present over 
abdomen situated 4.5 cm below injury No.13 and 0.5 cm lateral to 
midline margins clean, angles acute and red coloured.
(15)  Stab wound of size of 1.5 cm x 0.5 cm x sub cute present over 
right side of abdomen situated 2.5 cm below and lateral to umbilicus 
and 2 cm to midline, margins clean angles acute, red coloured.
(16)  Stab wound of size 3 cm x 1 cm x cavity deep obliquely placed 
over right side of abdomen 01 cm lateral to midline and 3.5 cm above 
and lateral to injury No.13 margins clean, angles acute, red coloured.
(17)  Stab wound of size 3 cm x 1 cm x cavity deep situated 0.5 cm 
above injury No.16, obliquely placed 0.5 cm lateral to midline margins 
clean, angle acute, red coloured.
(18)   Stab wound of size 3 cm x 1 cm x cavity deep present over 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
32
epigoltric area in midline 4.5 cm above injury No.13, margin clean, 
angle acute, red coloured.
(19) Contused abrasion of size 2.5 cm x 0.2 cm present over right 
side of abdomen in lumbar area, red coloured.
(20)  Contused abrasion of size 0.4 cm x 0.4 cm present over right 
side of abdomen situated 3 cm medial to injury No.19 red coloured.
(21)  Contused abrasion of size 0.4 cm x 0.5 cm present over right 
side of abdomen situated 2 cm from midline 03 cm medial to injury 
No.20 red coloured.
(22)  Contused abrasion of size 0.4 cm x 0.5 cm present over right 
side of abdomen situated 1 cm from midline and 02 cm above the 
umbilicus red coloured.
(23)  Contused abrasion of size 0.4 cm x 0.5 cm present over right 
side of abdomen situated 4 cm from umbilicus red coloured.
(24) Incise wound present over posterior aspect of left corist of size 3 
cm x 1 cm vertically placed margin clean, angle acute, red coloured.
(25) Incise wound of size 2 cm x 0.5 cm obliquely placed over present 
over posterior­lateral aspect of left elbow, red coloured.
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
33
(26) Incise would of size 0.5 cm x 0.5 cm present over obliquely 
rd
  of   left 
placed   over   present   over   posterior   aspect   of   upper   1/3
forearm situated 8 cm below olecrenon process, red coloured.
(27) Incise wound of size 0.1 cm x 0.5 cm present over dorsal aspect 
of left hand at the base of ring finger and middle finger.
(28)  Stab wound of size 2.5 cm x 5 cm x muscle deep over anterior 
rd
 of left forearm vertically placed situated 2.5 cm 
aspect of lower 1/3
above wrist, margin clean, angle acute red coloured.
(29)   Contused abrasion of size 0.7 cm x 0.7 cm present in mid­
axillary area situated below 16 cm from midline red coloured.
(30)  Contused abrasion of size 1.5 cm x 1 cm present in mid­axillary 
area situated 1.5 cm below injury No.29.
(31)  Contused abrasion of size 0.5 cm x 0.5 cm present in cubital 
fossa, red in coloured.
(32)  Contused abrasion of size 0.5 cm x 0.5 cm present lower part of 
chest situated 5 cm from the midline, red in colour.
(33) Stab wound of size 3 cm x 1 cm x cavity deep present over right 
lumber region situated 9 cm lateral to midline at the level of 12 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
34
vertebra horizontally placed margins clean angles acute red coloured.
(34)  Contused abrasion of size 0.7 cm 0.7 cm x 0.7 cm situated 11 
cm above injury No.33 red coloured.
(35) Stab wound of size 4 cm. X 1 cm. x muscle deep present over 
posterior aspect of middle 1/3 rd of right thigh situated 11 cm. below 
gluteal fold margins clean angles acute, red colour.
(36) Contused abrasion of size 2 cm. x 0.5 cm. situated 8 cm. above 
and medial to injury No.35.
(37) Incised wound of size 01 cm. x 0.5 cm. present over posterior 
aspect of upper 1/3 rd of thigh margins clean angles acute red colour.
(38) Abrasion of size 0.2 cm. x 0.2 cm. present over left angle of 
mandible.
(39) Linear abrasion of size 4 cm. situated 0.5 cm. below injury No.
38.
(40)   Linear   abrasion  present   over   anterior  lateral   aspect  of   neck 
situated 4 cm. above medial end of left clavicle red in colour.
(41) Contused abrasion of size 1.5 cm. x 1.5 cm. present over left 
supra clavicular region red colour.
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
35
(42) Incised wound of size 01 x 0.5 cm. present over anterior medial 
aspect of middle 1/3 rd of right thigh margin clean angles acute red 
colour.
(43) Incised wound of size 01 x 0.5 cm. present over anterior aspect 
of right knee, margins clean, angle acute red colour.
(44) Stab wound of size 3 cm. x 1 cm. x muscle deep present over 
posterior lateral aspect of upper 1/3 rd of right forearm situated 6 cm. 
below olecrenon, margins clean angles acute, red colour.
(45) Incised wound of size 0.5 cm. x 0.2 cm. present over posterior 
aspect of right forearm obliquely placed, margin clean angles acute, 
red coloured.
He also found corresponding internal injuries.  He opined that injury 
nos. 2 to 7 and 9 to 17 mentioned in column no. 17 along with the 
corresponding internal injuries mentioned in column nos. 20 & 21 
were sufficient to cause death in the ordinary course of nature.  All 
these injuries individually as well as collectively were sufficient to 
cause death.  He identified his signature on post­mortem report (Exh. 
129) and confirmed its contents as correct.   He further deposed that 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
36
the injuries mentioned in Exh. 129, particularly cut marks on clothes 
and injury nos. 24 to 27 and 37, 42, 43 & 45 mentioned in column 17 
could have been possible with weapon no.1 which was shown to him. 
He further deposed that the cut marks present over clothes and injury 
nos. 2 to 18, 24 to 28, 33, 35, 37 and 42 to 45 mentioned in column 
no.17 and corresponding internal damage mentioned in column nos. 
20 & 21 were possible with weapon no.2.   The evidence of this 
witness has not been shaken in cross­examination and as such, the 
prosecution has been able to establish that the death of Shreya was 
homicidal.
12] The next circumstance relied upon by the prosecution is 
presence   of   injuries   on   the   person   of   the   accused   and   non­
explanation of the same by the accused.
In order to prove the presence of injuries on the person of 
the accused, the prosecution examined PW.12 Dr. Suraj Wankhede, 
who prepared injury certificate of the accused on the basis of Bed 
Head Ticket.  The injuries were as follows  :­
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
37
(1) Penetrating wound size 3 x 1 x 4 cm. over left side of chest.
(2) Penetrating wound size 3 x 1 x 5 cm. over right side of chest.
(3) Penetrating wound size 4 x 2 x 5 cm. over right side of chest.
(4) Penetrating wound size 3 x 1 x 4 cm. over right side of chest.
(5) Penetrating wound size 3 x 2 x 4 cm. over right side of chest.
(6) Penetrating wound size 2 x 1 x 2 cm. over left side of chest.
(7) Penetrating wound size 3 x 2 x 5 cm. over left side of chest.
(8) Penetrating wound size 3 x 4 x 6 cm. over left side of chest.
(9) Penetrating wound size 4 x 2 x 6 cm. over left side of chest.
(10) Penetrating wound size 3 x 2 x 5 cm. over left upper abdomen.
(11) Penetrating wound size 3 x 2 x 6 cm. over left upper abdomen.
(12) Penetrating wound size 5 x 3 x 7 cm. over upper abdomen in 
midline.
(13) Penetrating wound size 3 x 2 x 4 cm. over left hypochondrium.
(14) Penetrating wound size 2 x 1 x 3 cm. over left hypochondrium.
(15) Penetrating wound size 3 x 2 x 5 cm. over left upper abdomen 
with expose bowel loops.
(16) Penetrating wound size 5 x 2 x 6 cm. over abdomen in midline 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
38
with expose perforated bowel loops.
(17) Penetrating wound size 3 x 2 x 4 cm. over abdomen in midline 
with expose omentum.
(18) Penetrating wound size 4 x 2 x 5 cm. over abdomen in midline 
with expose bowel loops.
(19) Penetrating wound size 3 x 1 x 1 cm. over lower abdomen in 
midline.
(20) Penetrating wound size 2 x 1 x 2 cm. over right thigh.
He further deposed that the injury nos. 1 to 19 were grievous in 
nature whereas injury no. 20 was simple in nature and the same 
could be caused by sharp, pointed and cutting object.   All injuries 
were fresh on admission.   Multiple anterior chest wall stab wound 
was present, two of them breaching anterior pleura on left side with 
minimal  haemothorax.     Pneumothorax was present on both sides. 
All these injuries were on anterior, i.e. front body of accused.   He 
identified   his   signature   on   the   injury   certificate   (Exh.   130)   and 
confirmed its contents as correct.  He further deposed that injuries on 
the person of the accused could have been caused with weapon No.2 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
39
which   was   shown   to   him.     He   further   deposed   that   self­inflicted 
injuries or suicidal injuries are usually found on the anterior portion of 
the body and easily accessible and  mostly  on chest and abdomen. 
Homicidal injuries could be found  anywhere over body,  could  be 
single or multiple, irregular and  of   different  sizes.   Defence injuries 
are generally present in homicidal or assault cases and are found on 
hands or parts by which victim takes defence.  Generally self­inflicted 
injuries are uniform in depth and direction, i.e. parallel to each other. 
He further deposed that on the basis of the injuries mentioned in Exh. 
130 it appeared that all the injuries were suicidal in nature.  In cross­
examination of this witness, nothing tangible has been brought on 
record and as such, the prosecution has been able to establish that 
twenty  injuries were found on the person of the accused and the 
injuries could be suicidal in nature.  
13]   The   evidence   of  PW.12   Dr.   Suraj   Wankhede   stands 
corroborated by   PW.15 Dr. Amrish Shamkuwar, who deposed that on 
8.4.2011 he was in the surgery unit of IGGMC at Nagpur along with 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
40
Dr.   Tirpude.     One   patient   by   name   Prakash   Shingnapure   was 
admitted   in   surgery   unit   on   the   same   day.     On   examination   of 
Prakash,   he   found   multiple   self­inflicted   sharp   cutting   deep 
penetrating wounds on the anterior aspect of body with the evidence 
of bowel coming out of body.   He further deposed that the injuries 
found on the body of Prakash were described in the discharge card 
issued by him and Dr. Tirpurde.  The injuries mentioned in Exh. 130 
and injuries mentioned by them in the discharge card were the same. 
There were total 20 injuries.  Accused was discharged on 17.6.2011. 
He   identified   the   discharge   card   and   confirmed   its   contents   as 
correct.     He   also   identified   signature   of   Dr.   Prasad   Sor.     The 
discharge card was marked at Exh. 144.  He further deposed that on 
12.4.2011 he received requisition from PSI Dhurve as to whether 
Prakash was in a position to make any statement.  He opined that the 
patient was fit to give statement.  He identified the requisition (Exh. 
145).  PSI Dhurve recorded statement of Prakash in his presence and 
he made endorsement on the said statement that Prakash was fit to 
give statement.  He identified his signature, that of PSI Dhurve and of 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
41
Prakash on the said statement.  He further deposed as to what was 
stated by Prakash in the statement recorded by PSI Dhurve.  We do 
not deem it necessary to refer to the same inasmuch as while dealing 
with the confession alleged to have been made by the accused, we 
shall deal with the same.  He further deposed that on 12.4.2011 the 
Executive   Magistrate   also   had   given   requisition   for   recording 
statement of Prakash and he made endorsement on the requisition 
(Exh. 147) that the patient was fit to give statement.   He further 
deposed that the Magistrate recorded the statement of Prakash in his 
presence.   He identified the accused as the person who had given 
statement.  In cross­examination, he admitted that the accused was 
in semi­conscious condition when he was brought to the hospital.  He 
was attending the accused since 8.4.2011 till he was discharged from 
the hospital and police officers were deployed in the hospital since 
8.4.2011 till he was discharged.  He further deposed that he could not 
say what was the condition of Prakash on 12.4.2011, i.e. whether it 
was critical or not. Prakash was fit to give statement on 12.4.2011. 
He denied that Prakash did not give any statement on 12.4.2011 or 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
42
that he had not made any endorsement on Exh. 147.  Perusal of the 
evidence of PW.15 Dr. Amrish Shamkuwar and the statement of the 
accused recorded under Section 313 of Criminal Procedure Code 
discloses that the accused has not explained the presence of twenty 
injuries on his person which were mentioned in the discharge­card 
Exh.   144.     It   is   pertinent   to   note   that   in   answer   to   question   65 
regarding the presence of twenty injuries on his person, he stated that 
he did not know.   Thus, the prosecution has been able to establish 
that there were self­inflicted injuries on the person of the accused and 
no plausible explanation was offered by the accused for the same.
14] The next circumstance relied upon by the prosecution is 
that the accused was alone present in the room, which was locked 
from   inside   along   with   the   deceased   on   the   intervening   night   of 
7.4.2011 and 8.4.2011.   In order to prove this circumstance, the 
prosecution examined two brothers of the accused.   PW.7 Anup, who 
is his elder brother, deposed that they were in all four brothers, i.e. 
Prakash (the accused), Manoj, himself and Ajay.  He along with Ajay 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
43
and accused Prakash and their family and their parents were residing 
in their house at Jagruti Nagar and Manoj was residing at Akola.  He 
was   serving   in   the   police   department.     Accused   was   running   a 
grocery shop in the house itself and Ajay was serving in Big Bazar. 
His father had retired from services of Railway.  All the three brothers 
were  having  separate   rooms   in   the   house   but   the   kitchen   was 
common.  The accused was married to Pranita and they were having 
one daughter Shreya, aged about 11 to 12 years.   The relations 
between all the family members were good.  On 7.4.2011 he came to 
house after completing his duty at about 8.30 a.m. in the morning and 
left at about 10.30 a.m.   He again came back and left the house to 
bring his wife from the school at about 3 p.m. and he returned back at 
about 6.30 to 7 p.m.   after dropping his wife at his in­laws’ house. 
Thereafter, he left the house at about 8 p.m., reported his presence at 
headquarter and came back to his in­laws’ house and after having 
dinner at about 10.15 p.m. along with his wife came to the house. 
He noticed that Shreya was sleeping on the cot in the hall and all 
family members had completed dinner.  All the family members were 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
44
watching T.V. serial at that time.  He had a talk with Shreya and he 
asked her as to why she had gone to bed early to which she replied 
that she was not feeling well.   All the family members went to  their 
respective rooms in between 10.45 p.m.  to 11 p.m.  His parents used 
to sleep in hall.  The accused Prakash along with his wife Pranita and 
daughter Shreya went in their room ant all other family members went 
to bed.  At about 3 to 3.15 a.m. he heard shouts.  He and his wife 
were frightened.  When he came out, he saw his mother and other 
members shouting and  noise was coming from the room of Prakash. 
All of them went to the room of the accused but the door of his room 
was closed  from inside.   They tried to open the door but did not 
succeed.   Thereafter he broke open the door of the room of Prakash 
with the help of rod from the house.  The accused, his wife Pranita 
and daughter Shreya were lying in injured condition and blood was 
scattered throughout the room.   He was shocked but he observed 
some movement in Prakash.  He tried to talk to Prakash but his voice 
was not clear but he was murmuring as ‘pant’.  He, therefore, gave 
the   pant   to   Prakash   to   wear   since   accused   Prakash   was   in 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
45
underwear.  He found one letter in the pant of Prakash.  He did not 
read over entire contents as his mental condition was not good but he 
kept the letter on the spot itself.  He informed the police.  His brother 
Ajay accompanied by Sunil Bagde took Prakash to Mayo Hospital. 
Police came to their house at about 5 to 5.15 a.m. and he showed the 
spot to police.  He had seen dead bodies of Pranita and Shreya in the 
room.  The police took custody of the letter found on the spot.  He 
lodged report Exh. 113 at the police station.  He also identified printed 
FIR Exh. 114.  When the chit/letter Exh. 37 was shown to the witness 
and he was asked whether it was the same, the witness replied that 
he could not tell whether the letter was same or not.  Upon the iron 
bar being shown to him, he stated that the iron bar was of similar 
type.   He could not give any reason as to why such incident had 
occurred.  In cross­examination, he stated that there is a compound 
wall on the back side of their house but  anybody  could enter the 
house after crossing compound wall.   He further stated that there 
were thefts in the colony and in their house also.  The accused was 
running a shop in front of the house in one room and the financial 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
46
position of their family was good.   Pranita had  stopped  going to 
beauty parlour course about five days prior to the incident and upon 
being asked as to why she had stopped, Pranita did not give any 
reply.  He further stated that there were two windows to the room of 
Prakash.  He further deposed that he had not seen any knife in the 
room of Prakash but he was told by the police that two knives were 
found in the room of Prakash.  He further deposed that one Bihari boy 
was teasing Pranita on her way to beauty parlour but he had not 
confirmed the same.   He admitted that it could be on account of 
teasing by said Bihari boy, Pranita had  stopped  going to beauty 
parlour classes.  He could not say whether there was one sided love 
affair of Bihari boy.   He could not tell with certainty whether said 
Bihari boy had murdered Pranita, Shreya and injured his brother 
accused Prakash.  He could not state whether said Bihari boy after 
murdering them left in Scorpio from their house.  He denied that he 
had not broken the door of the room of Prakash.   He denied that in 
order to save the reputation of their family, he was not telling the truth 
before the Court.  
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
47
15] The prosecution also examined PW.8 Ajay, the brother of 
the accused who stated that he along with PW.7 Anup, the accused 
and their family members and their parents were residing at Jagruti 
Nagar and he was getting salary of Rs.7000/­ and accused was 
looking after household expenses of the entire house and he used to 
initially contribute Rs.3000/­ which was increased to Rs.4000/­.  On 
7.4.2011 he along with his wife came to the house at about 11.30 
p.m. and all the family members went in their respective rooms.  At 
about 3.30 a.m. he heard noise of knocking of his door by his mother. 
He came out of his room and heard shouts coming from the room of 
the accused.   All of them were frightened.   They tried to open the 
door but there was no response.  Thereafter, the door was broken by 
means of an iron rod.  Prakash, Pranita and Shreya were lying in the 
room in injured condition.  All of them were shocked after seeing the 
incident.  Pranita and Shreya were not giving any response but there 
was some movement in Prakash.  The accused had a talk about a 
chit with PW.7 Anup.  He thereafter took the accused in Scorpio jeep 
of   neighbour  to   Mayo  Hospital.    His  statement   was   recorded   on 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
48
8.4.2011.  He could not say whether the iron rod which was shown to 
him was the same which was used for breaking the door.   He further 
stated   that   there   was   no   dispute   in   the   family.     During   cross­
examination   he   stated   that   he   and   PW.7   Anup   were   only   two 
members who had entered the room of Prakash at about 3.30 a.m. 
and they were in the room for about 10 to 15 minutes.  He denied the 
suggestion that within 15 minutes they had carried Prakash to Mayo 
Hospital.  Police did not seize his blood stained clothes nor he had 
handed over the same to police.  He had not seen two knives in the 
room of accused when he entered there.  There was one big window 
to the room  of Prakash and one could easily  enter the room of 
Prakash through the said window.  He could not say whether Bihari 
boy entered the room of Prakash and after  committing murder of 
Pranita and Shreya, fled from window.  He denied the suggestion that 
he was not present in the night of 7.4.2011 in the house or that he did 
not carry accused to Mayo Hospital.   There is absolutely no reason 
pointed out to reject the evidence of PW.7 and PW.8 which inspires 
confidence.  Thus, the prosecution has been able to establish that the 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
49
accused was alone present in the room with deceased Pranita and 
Shreya in the room locked from inside.   
16] We shall now deal with circumstance nos. (iv), (v) and (vi). 
Perusal of the judgment discloses that the learned trial Court has held 
that financial crisis was one of the reasons for the accused to commit 
murder of his wife and daughter and also that the accused claimed an 
amount of Rs.3,00,000/­ from Life Insurance Corporation on account 
of death of his wife Pranita by falsely  claiming that Pranita died on 
account of heart attack.  The suicide note Exh. 37 which has been 
also   proved   by   the   prosecution   to   be   in   the   handwriting   of   the 
accused clearly proves that he committed double murder on account 
of   financial   crisis.     The   prosecution   examined   PW.17   Rambhau 
Aglawe, father of Pranita to prove that after the death somewhere in 
June,   2011   the   accused   claimed   the   insurance   amount   of   Rs.
3,00,000/­ on account of death of his wife Pranita claiming that her 
death   occurred   on   account   of   heart   attack.     His   evidence   also 
corroborates the version of PW.7 Anup that dead body of Pranita and 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
50
Shreya were lying in the room occupied by the accused and that door 
of the room was broken open.  His evidence further discloses that on 
his application LIC gave him entire record of the claim made by the 
accused on account of death of his wife Pranita claiming that she had 
died due to heart attack.  He informed the said fact to Police Station 
Jaripatka in writing on 28.3.2012.  No doubt, the documents produced 
by   him   disclosed   that   the   accused   claimed   an   amount   of   Rs.
3,00,000/­ from LIC on the ground that she had died on account of 
heart attack and the said amount was paid to the accused by LIC on 
25.7.2011   and   the   same   was   withdrawn   between   30.7.2011   till 
28.11.2011.     The   learned   trial   Court   has   used   the   circumstance 
against   the   accused.     This   circumstance   also   corroborates   the 
suicide­note (Exh.37).   No doubt, PW.7 Anup and PW.8 Ajay, the 
brothers of the accused have stated that the accused was not in 
financial crisis but in our view, it was for the accused to decide as to 
whether he was in financial crisis or not and on this aspect, the 
statements made by PW.7 Anup & PW.8 Ajay cannot be taken as 
conclusive.     We,   therefore,   have   no   hesitation   to   hold   that   the 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
51
accused   committed   double   murder   on   account   of   financial   crisis. 
Moreover, it is pertinent to note that the prosecution has not led any 
other evidence to prove any other motive on the part of the accused 
to commit double murder.  
17]   The prosecution has relied upon suicide note  (Exh. 37) 
found   in   the   room   of   the   accused  which   discloses   that   he   had 
committed   murder   of   his   wife   and   daughter   and   had   attempted 
suicide on account of financial crisis.  The suicide note was seized in 
terms of spot panchnama (Exh. 36) which has been duly proved by 
PW.1 Vijay Meshram, who was panch to the spot panchnama.  The 
evidence   of   PW.7   Anup   also   proves   that   the   suicide   note   was 
collected by him from the pant of the accused while he handed over 
the pant to the accused and he had kept the same  on the spot. 
Moreover, the fact that the suicide note was written by the accused 
has been proved by the prosecution through the evidence of PW.6 
Albert Joseph, who was panch in respect of panchnama conducted 
for obtaining specimen handwriting of the accused and that of PW.13 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
52
Vinodkumar Meshram, the handwriting expert.  The evidence of PW.
13   Vinod   Meshram   clearly   proves   that   he   compared   specimen 
writings at Exhs. S1 to S9 which have been marked as Exhs. 86 to 94 
in   the   Court   record   and   the   admitted   documents   written   by   the 
accused as Exhs. N1 to N6 which have been marked as Exhs. 76 to 
80 in the Court record and he opined that they were written by the 
same person.   He has identified his opinion given in writing (Exh. 
139).  He has also placed on record detailed reasons for his opinion 
(Exh. 139) which was taken on record and marked as Exh. 141.  In 
the cross­examination, nothing tangible has been brought on record 
to discredit his testimony.  Therefore, we have no hesitation to hold 
that the suicide note was written by the accused himself.   A bare 
perusal of the said suicide note discloses that the accused committed 
murder of his wife and daughter and also attempted to commit his 
suicide on account of financial crisis.     Thus, the prosecution has 
proved the circumstances at serial nos. (iv), (v) and (vi).  
18] The next circumstance relied upon by the prosecution is 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
53
the confessional statements made by the accused to PW.18 Vinod 
Meshram, the Executive Magistrate and to PW.19 PSI Ashok Dhurve. 
In order to prove the confessional statement (Exh. 156) made to the 
Executive   Magistrate,   the   prosecution   examined   PW.18   Vinod 
Meshram.   The statement of the accused was recorded on 20.4.2011 
as a dying declaration since the accused had severe injuries on his 
person and in the event of his death, the prosecution wanted to rely 
upon the same.   However, the accused survived and as such, the 
same cannot be used as dying declaration.  Mr. Doifode, the learned 
Additional   Public  Prosecutor   is  right   in  placing  reliance   upon  the 
judgment of the Apex Court in the case of   Veer Singh (supra)   in 
which   the   Apex   Court   has   held   that   if   a   statement   made   to   a 
Magistrate by an accused is recorded as dying declaration and if the 
accused survives, the same can be used under Section 164 of the 
Criminal Procedure Code.  Similar is the ratio laid down by the Apex 
Court in the case of    Shrawan Bhadaji Bhirad & others .vs. State 
of Maharashtra (supra) .   The evidence of PW.18 Vinod Meshram 
which is corroborated by the statement (Exh. 156) clearly proves that 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
54
the   accused   committed   murder   of   his   wife   and   daughter   and 
attempted to commit suicide on account of financial crisis.  Therefore, 
in   our   view,   the   prosecution   has   been   able   to   establish   this 
circumstance   against   the   accused.     However,   in   so   far   as   the 
statement   (Exh.   146)   made   to   PW.19   PSI   Ashok   Dhurve   is 
concerned, in our view, the trial Court ought not to have relied upon 
the same in support of the prosecution case.  The statement made by 
the accused to the Investigating Officer was clearly hit under the 
provisions of Section 25 of the Evidence Act and Sections 161 & 162 
of the Evidence Act.  Therefore, no reliance could have been placed 
upon the confessional statement alleged to have been made by the 
accused to PW.19 Ashok Dhurve. 
19] The next circumstance relied upon by the prosecution is 
spot panchnama (Exh. 36) which has been duly proved by PW.1 Vijay 
Meshram.     His   evidence   clearly   proves   that   in   the   room   of   the 
accused,   his   wife   and   daughter   were   lying   in   dead   condition   on 
8.4.2011 at about 5.30 a.m. and one chit was lying beneath the bed 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
55
and the same were seized by the police.  His testimony has not been 
shaken in cross­examination and his evidence appears to be quite 
natural   which   is   corroborated   by   spot   panchnama   (Exh.   36). 
Moreover, the inquest panchnamas (Exhs. 9 & 10) conducted on the 
dead   body   of   Pranita   and   Shreya   also   lend   corroboration   to   the 
version of PW.7 Anup and PW.8 Ajay as also the medical evidence 
led   by   the   prosecution.     Therefore,   in   our   considered   view,   the 
prosecution   has   been   able   to   establish   and   prove   the   spot 
panchnama   and   inquest   panchnamas   which   clearly   lend 
corroboration to the prosecution case.
C.A.   report   (Exh.   166)   also   lends   corroboration   to   the 
prosecution case.  The blood group of Pranita was ‘AB’ and that of 
Shreya was ‘A’.    C.A. report (Exh. 166) discloses that blood of ‘A’ 
group was detected on bed­sheet, knife, slip of Shreya, underwear of 
Shreya and half pant of Shreya.  Similarly, it also disclosed that blood 
of ‘AB’ group was detected on bed­sheet, gown, petticoat, knicker 
and brassiere of Pranita.  Therefore, the C.A. report (Exh. 166) also 
lends full corroboration to the prosecution case.   
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
56
20] Admittedly, the case rests on the circumstantial evidence. 
In   the   case   of   Sharad   Birdhichand   Sarda   .vs.   State   of 
Maharashtra reported in AIR 1984 SC 1622,    the Supreme Court 
has   laid   down   the   five   tests   which  have   to   be   satisfied  before 
conviction can be recorded on the basis of circumstantial evidence. 
They are as follows :­
(1) the circumstances from which the conclusion of guilt is to be 
drawn   should   be   fully   established.     The   circumstances 
concerned ‘must or should’ and not ‘may be’ established.
(2) The facts so established should be consistent only with the 
hypothesis of the guilt of the accused, that is to say, they 
should not be explainable on any other hypothesis except that 
the accused is guilty,
(3) the   circumstances   should   be   of   a   conclusive   nature   and 
tendency,
(4) they should exclude every possible hypothesis except the one 
to be proved, and 
(5) there must be a chain of evidence so complete as not to leave 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
57
any reasonable ground for the conclusion consistent with the 
innocence of the accused and must show that in all human 
probability the act must have been done by the accused.    
The   question   which   arises   for   consideration   is   whether   the 
circumstantial evidence led by the prosecution is sufficient to prove 
the  offences  for which the accused has been convicted.   We have 
already held that the circumstances mentioned above in paragraph 4 
hereinabove, except the alleged confessional statements made by 
the accused to PW.19 have been proved against the accused.  In our 
considered view, all the circumstances which have been proved taken 
cumulatively   clearly   establish   that   it   was   the   accused   and   the 
accused alone who was responsible for the murder of his wife and 
daughter.     It is pertinent to note that although a faint defence has 
been taken by the accused that one Bihari boy who had one sided 
love   affair with his wife Pranita had entered the room during the 
intervening night of 7.4.2011 and 8.4.2011, no foundation has been 
laid to  probabalize  the said defence.   It is pertinent to note that till 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
58
PW.7 was examined the accused did not come out with this defence 
to any of the persons including the Investigating Officer.  Moreover, it 
is to be noted that in his statement recorded under Section 313 
Criminal   Procedure   Code,   the   accused   except   for   denying   the 
prosecution case has not stated that the murder of his wife and 
daughter and assault on him were committed by a Bihari boy.  The 
burden of proving as to how Pranita and Shreya suffered serious 
injuries resulting in their instantaneous death was on the accused 
which has not been discharged by him.  Therefore, in our view, the 
prosecution has been able to establish beyond reasonable doubt that 
the accused who found himself in financial crisis thought it fit to get rid 
of his wife and daughter and also attempted to commit suicide.
21] The   next   question   which   arises   for   consideration   is 
whether the death sentence awarded to the accused for the offence 
of murder under Section 302 of Indian Penal Code is justified.  The 
learned trial Court has awarded death sentence to the accused on the 
ground   that   aggravating   circumstances  outweighed  mitigating 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
59
circumstances.  According to the learned trial Court, the following are 
the   aggravating   circumstances   which   justify   imposition   of   death 
penalty on the accused :­
i. The   murder   was   preplanned   and   executed  with  extreme 
brutality  since   the deceased had 62 and 45 wounds on their 
bodies, 
ii. Both the accused were innocent, helpless and were sleeping at 
the time of commission of the offence,
iii. Withdrawal of LIC amount of Rs.3,00,000/­  in terms of  the 
policy of his wife Pranita ,
iv. The   act   of   murder   displayed   total   depravity   of   mind   and 
extreme perversity making the crime uncommon,
v. There was no chance of accused reforming himself in future.
22] The law regarding imposition of death penalty is by now 
well­settled.  The Apex Court in the case of  Bachan Singh .vs. State 
of Punjab reported in AIR 1980 SC 898  has laid down guidelines in 
so far as imposition of death penalty is concerned.   They are as 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
60
follows :­
(a) The extreme penalty of death may be inflicted in gravest cases 
of extreme culpability;
(b) While   imposing   death   sentence   the   circumstances   of   the 
offender are also required to be taken into consideration along 
with the circumstances of the crime;
(c) Death   sentence   be   imposed   only   when   life   imprisonment 
appears   to   be   a   altogether   inadequate   punishment   having 
regard to the relevant circumstances of the case; and
(d) Extreme   penalty  can   be  imposed   after   striking   the  balance 
between aggravating and mitigating circumstances found in the 
case.
The Apex Court has further held that the aggravating circumstances 
include   commission   of   murder   after   planning   and   with   extreme 
brutality or exceptional depravity.  The Apex Court further held that 
the following mitigating circumstances have to be considered while 
imposing death sentence :­
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
61
“(1) That the offence was committed under the influence of 
extreme mental or emotional disturbance.
(2) The age of the accused. It the accused is young or old, 
he shall not be sentenced to death.
(3)   The   probability   that   the   accused   would   not   commit 
criminal acts of violence as would constitute a continuing 
threat to society.
(4) The probability that the accused can be reformed and 
rehabilitated.  The  State  shall  by  evidence  prove  that  the 
accused does not satisfy the conditions 3 and 4 above.
(5)  That   in  the  facts  and  circumstances  of  the  case  the 
accused believed that he was morally justified in committing 
the offence.
(6) That the accused acted under the duress or domination 
of another person.
(7) That the condition of the accused showed that he was 
mentally   defective   and   that   the   said   defect   impaired   his 
capacity to appreciate the criminality of his conduct.”
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
62
In the later judgment, the Apex Court in the case of  Macchi Singh 
and others .vs. State of Punjab, AIR 1983 SC 957 , upheld the 
above   guidelines   and   further   held   that   death   sentence   could   be 
imposed   only   in   the   rarest   of   rare   cases   when   the   collective 
conscience of community is so shocked that it would expect the 
holders of judicial power to inflict the death penalty irrespective of 
their   personal   opinion   as   regards   the   desirability   or   otherwise   of 
retaining death penalty as a sentencing option. The Apex Court held 
that the following circumstances can be considered as “rarest of rare” 
for imposing capital punishment by entertaining such sentiment of the 
community :­
(1) When   the   murder   is   committed   in   an   extremely   brutal, 
grotesque, diabolical, revolting, or dastardly manner so as to 
arouse intense and extreme indignation of the community. 
(2) When the murder is committed for a motive which evinces total 
depravity and meanness. e.g. Murder by hired assassin for 
money or reward; or cold blooded murder for gains of a person 
vis­a­vis whom the murderer is in a dominating position or in a 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
63
position   of   trust;   or   murder   is   committed   in   the   course   for 
betrayal of the motherland, 
(3) When murder of a member of Scheduled Caste or minority 
community etc., is committed not for personal reason but in 
circumstances which arouse social wrath; or in cases of 'bride 
burning' or 'Dowry deaths' or when murder is committed in 
order to remarry for the sake of extracting dowry once again or 
to marry another woman on account of infatuation. 
(4) When the crime is enormous in proportion. For instance when 
multiple murders, say of all or almost all the members of a 
family   or   large   number   of   persons   of   a   particular   caste, 
community, or locality, are committed. 
(5) When the victim of murder is (a) an innocent child or a helpless 
woman or old or infirm person, or a person vis­a vis whom the 
murderer is in a dominating position, or a public figure generally 
loved and respected by the community.”
The Apex Court further held that while considering as to whether 
death sentence should be imposed or not, full weightage must be 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
64
accorded to mitigating circumstances and just balance has to be 
struck between aggravating and mitigating circumstances.
23] In   the   case   of    
Sushil   Kumar   .vs.   State   of   Punjab 
reported   in   (2010)   1   SCC  (Cri)   348   (supra)   relied   upon   by   the 
learned   Counsel   for   the   accused,   the   appellant   had   committed 
murder of his wife, minor son and daughter.  High Court of Punjab & 
Haryana awarded death sentence to the accused for triple murder. 
The Apex Court commuted the death sentence to life imprisonment 
after considering the following mitigating circumstances :­
     “(i) appellant had been unemployed for last 7 to 8 months 
     (ii) he used to borrow money from others to meet his daily needs. 
    (iii) he himself had consumed 'sulphas tablets' to commit suicide, 
even though not medically established. 
         (iv) he, therefore, was keen that his whole family should be 
finished and no one should be alive to suffer the pain and agony 
alone, 
         (v) he was fed up with his life and was seen in a perplexed 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
65
condition by PW­4.                         
         (vi) in any case, he cannot be a threat to the society and there 
are fairly good chances of his reformation as he has learnt sufficient 
lesson from it”. 
24] In the present case, no doubt the murder committed by the 
accused of his wife and daughter was brutal since he inflicted 62 and 
45 stab wounds on his wife and daughter respectively resulting in 
their   instantaneous   death.     However,   the   fact   remains   that   the 
accused attempted to commit suicide as is evident from the presence 
of 20 injuries on his person.  Moreover, the accused was in hospital 
from   8.4.2011   till   17.6.2011.     The   prosecution   evidence   itself 
suggests that the reason for the accused to commit murder of his 
dear ones and to attempt suicide was on account of the financial 
crisis.  The facts in the present case, though not exactly identical with 
the facts in the case of  Sushil Kumar   (supra), the fact remains that 
they are almost similar.  It is also pertinent to note that the accused 
has   no   criminal   record   and   nothing   is   brought   on   record   by   the 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
66
prosecution to establish that the accused is going to be threat to the 
society or that there are no chances of his reformation.  Therefore, in 
our considered opinion, after striking a balance of aggravating and 
mitigating circumstances, we are of the considered opinion that this is 
not a case where accused deserves death penalty.
25] In our opinion, this case cannot be termed as “rarest of 
rare” and, therefore, imposition of death penalty on the accused for 
committing murder is not justified.
26] Although we have held that this is not “rarest of rare case”, 
yet the fact remains that the murder committed by the accused is 
brutal and diabolic.  The accused without any fault on the part of his 
wife and daughter inflicted 62 and 45 wounds respectively with deadly 
weapons, i.e. knives.  Therefore, in our considered opinion, this is a 
case in which though the death sentence deserves to be set aside, 
the interest of justice would be served by directing the accused to 
undergo   minimum   sentence   of   imprisonment   of   30   years.     This 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
67
course is permissible in view of ratio laid down by the Apex Court in 
the   case   of   Swamy   Shraddananda   alias   Murali   Manohar 
Mishra .vs. State of Karnataka reported in AIR 2007 S.C. 2531.   In 
the said case, after setting aside the death sentence, the Supreme 
Court   directed   that   the   appellant   would   undergo   “life   sentence”. 
Reliance was placed on earlier judgments of the Apex Court in the 
case of   Subhash Chander .vs. Krishan Lal and others (2001) 4 
SCC 458, Ram Anup Singh and others .vs. State of Bihar (2002) 6 
SCC   686,   Prakash   Dhawal   Khairnar   (Patil)   .vs.   State   of 
Maharashtra   (2002)   2   SCC   35,   Shri   Bhagwan   .vs.   State   of 
Rajasthan (2001) 6 SCC 296 and Mohd. Munna, etc. .vs. Union of 
India & others, etc. (2005) 7 SCC 417 .  
27] In  the case  of Subhash Chander  (supra),  the accused 
killed the whole family of one Bhagwan Ram.  The Apex Court while 
setting aside the death sentence imposed by Sessions Court which 
was   confirmed   by   the   High   Court,   held   that   the   accused   would 
undergo imprisonment for rest of his life and he would not be entitled 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
68
to   any   commutation   or   any   premature   release   under   Criminal 
Procedure Code, Prisoners Act, Jail Manual or any other statute.  In 
the case of  Ram Anup Singh (supra), the Apex Court set aside the 
death sentence awarded to appellant nos. 2 & 3 and sentenced them 
to undergo imprisonment for life subject to the condition that they 
shall not be released before completing an actual term of 20 years 
including the period already undergone by them.       In the case of 
Prakash   Khairnar   (supra),   the   Apex   Court   aside  aside   the  death 
sentence and sentenced him to undergo imprisonment for life subject 
to condition that he would serve at least 20 years of imprisonment 
including the period already undergone.  In the case of Shri Bhagwan, 
the accused who was convicted for murder of 5 persons and for 
committing   dacoity   along   with   other   accused   was   sentenced   to 
imprisonment for life by setting aside death sentence subject to the 
condition   that   he   would   serve   at   least   20   years’   imprisonment 
including the period already undergone.  Thus, the Apex Court has 
consistently held that in a case where death sentence is commuted to 
life on the ground that mitigating circumstances outweigh aggravating 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
69
circumstances   but   the   murder   is   brutal   and   diabolic,   the   Court 
sentencing the accused can very well direct that the accused shall 
undergo imprisonment for life subject to the condition that he would 
undergo minimum period of imprisonment as mentioned in the order. 
As stated above, in our view, the interest of justice would be served if 
the accused is directed to undergo imprisonment for life subject to the 
condition that he would not be released unless he undergoes actual 
period of imprisonment for a minimum period of 30 years.  We do not 
deem it necessary to refer to in detail all the authorities relied upon by 
Mr. Doifode, learned Additional Public Prosecutor, but we have taken 
into consideration the ratio of the said judgments while recording 
findings in the present case.   
28] The accused has been sentenced by the trial Court to 
death and also to pay fine of Rs. Three Lakhs   and in default, to 
undergo R.I. for five years.  Out of the said amount, an amount of Rs.
2,50,000/­ has been ordered to be forwarded to District Legal Aid 
Committee and Rs.50,000/­ to State of Maharashtra.   The learned 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
70
trial   Judge   has   accepted   the   prosecution   case   that   the   accused 
committed   double   murder   and   attempted   to   commit   suicide   on 
account of financial crisis.  If that be so, we fail to understand as to 
how the learned trial Judge could have imposed exemplary fine of Rs.
3,00,000/­ on the accused and further directed that an amount of Rs.
2,50,000/­ be forwarded to   District Legal Aid Committee and Rs.
50,000/­ to State of Maharashtra.     We, therefore,  set aside the 
imposition of fine of Rs.3,00,000/­ imposed on the accused for the 
offence punishable under Section 302 of Indian Penal Code and 
reduce the fine amount to Rs.5,000/­ (Rupees Five thousand only).  
29] Before we conclude, we would like to deal with one aspect 
of   the   matter   which   the   Sessions   Court   has   dealt   with.     In   the 
operative part of the order at (6), the learned trial Judge has directed 
Commissioner   of   Police,   Nagpur   to   conduct   probe   in   terms   of 
direction given in paragraphs 66, 67 and 71 within two months and 
initiate action against wrong doers as per provisions of law.  The trial 
Court has observed that the accused with the connivance of family 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
71
members has claimed the insurance amount from the LIC in respect 
of his wife Pranita by falsely claiming that Pranita died on account of 
heart attack.  The learned trial Judge has held that since the accused 
himself has committed murder of Pranita, there was no question of 
claiming insurance amount and, therefore,   prima facie   offences are 
made out against the accused and his family members.  We fail to 
understand as to how the learned trial Judge could have directed 
probe and that too by Commissioner of Police, Nagpur while dealing 
with a Sessions Case.  If the accused had falsely made claim and got 
the amount from LIC in respect of insurance policy of his wife, it was 
for the LIC to take appropriate action in the matter.  In our view, the 
said direction is patently unsustainable and as such, the same is 
quashed.   Moreover, in the course of argument,   Mr. Doifode, the 
learned   Additional   Public   Prosecutor   submitted   that   in   terms   of 
direction only enquiry has been conducted but no further action has 
been taken.   Be that as it may, since we have found that the said 
direction is without jurisdiction, no further action need to be taken by 
the Commissioner of Police of Nagpur.  Needless to mention that if 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
72
LIC is aggrieved by the claim made by the accused, LIC is free to 
take appropriate action against the accused if it is so advised.  
30]  In the result, we pass the following 
O R D E R
I. Reference   made   by   learned   Additional   Sessions   Judge   is 
rejected   and   the   appeal   is   partly   allowed   to   the   extent   of 
sentence only,
II. The   conviction   of   the   accused   Prakash   Vinayakrao 
Shingnapure for the offence punishable under Section 309 of 
the Indian Penal Code and the sentence imposed on him by 
the trial Court is maintained,
III. The   conviction   of   the   accused   Prakash   Vinayakrao 
Shingnapure for the offence punishable under Section 302 of 
the Indian Penal Code is maintained.     However, the death 
sentence   imposed   on   him   is   set   aside   and   the   same   is 
commuted to life imprisonment subject to rider that the accused 
shall not be released unless he has undergone 30 years of 
::: Downloaded on - 02/06/2024 02:58:50 :::

 CONF2.12.final
73
imprisonment including the period already undergone by him. 
The accused shall also be liable to pay fine amount of Rs.
5,000/­ (Rupees Five thousand only) and in default, to suffer 
R.I. for one year.  
IV. The substantive sentences are ordered to run concurrently,
V. The   order   passed   by   the   learned   trial   Judge   in   so   far   as 
disposal of property is concerned is maintained.
                  
JUDGE JUDGE
J.
::: Downloaded on - 02/06/2024 02:58:50 :::