SHANKAR KISANRAO KHADE Vs. STATE OF MAHARASHTRA
LAWS(SC)-2013-4-95
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on April 25,2013

Shankar Kisanrao Khade Appellant
VERSUS
STATE OF MAHARASHTRA Respondents


Referred Judgements :-

KUMUDI LAL V. STATE OF U.P. [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
JUMMAN KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
LAXMAN NAIK VS. STATE OF ORISSA [REFERRED TO]
KAMTATIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
MOLAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. SURESH [REFERRED TO]
MOHAMMAD CHAMAN VS. STATE NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
RAJU VS. STATE OF HARYANA [REFERRED TO]
BANTU NARESH GIRI VS. STATE OF MADHYA PRADESH [REFERRED TO]
DEVENDER PAL SINGH VS. STATE NCT OF DELHI [REFERRED TO]
AMIT ALIAS AMMU VS. STATE OF MAHARASHTRA [REFERRED TO]
SUSHIL MURMU VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF MAHARASHTRA VS. MANSINGH [REFERRED TO]
SURENDRA PAL SHIVBALAKPAL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF U P VS. SATISH [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AMRIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
SHIVU VS. R G HIGH COURT OF KARNATAKA [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MISHRA V. STATE OF KARNATAKA [REFERRED TO]
KUSUMA ANKAMA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHIVAJI ALIAS DADYA SHANKAR ALHAT VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHD FAROOQ ABDUL GAFUR VS. STATE OF MAHARASHTRA [REFERRED TO]
GURMUKH SINGH VS. STATE OF HARYANA [REFERRED TO]
SEBASTIAN ALIAS CHEVITHIYAN VS. STATE OF KERALA [REFERRED TO]
RAMESHBHAI CHANDUBHAI RATHOD VS. STATE OF GUJARAT [REFERRED TO]
B A UMESH VS. REGR GEN HIGH COURT OF KARNATAKA [REFERRED TO]
MANNAN ALIAS ABDUL MANNAN VS. STATE OF BIHAR [REFERRED TO]
RAJENDRA PRALHADRAO WASNIK VS. STATE OF MAHARASHTRA [REFERRED TO]
SANGEET VS. STATE OF HARYANA [REFERRED TO]



Cited Judgements :-

STATE OF MAHARASHTRA VS. DR. MAROTI S/O KASHINATH PIMPALKAR [LAWS(SC)-2022-11-1] [REFERRED TO]
HARIRAM VS. STATE OF M.P. [LAWS(MPH)-2018-3-99] [REFERRED TO]
IN RECEIVED FROM SESSIONS JUDGE VS. MOHD FIROZ [LAWS(MPH)-2014-7-409] [REFERRED TO]
RAJIV SINGH VS. STATE OF BIHAR [LAWS(PAT)-2014-5-20] [REFERRED TO]
SUNIL DAMODAR GAIKWAD VS. STATE OF MAHARASHTRA [LAWS(SC)-2013-9-20] [REFERRED TO]
DHARAM DEO YADAV VS. STATE OF U.P. [LAWS(SC)-2014-4-28] [REFERRED TO]
STATE OF RAJASTHAN VS. MOD SINGH [LAWS(RAJ)-2019-1-252] [REFERRED TO]
SUSHEEL KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2014-12-120] [REFERRED TO]
STATE OF GUJARAT VS. PATEL AKSHAYKUMAR S/O KAUSHIKBHAI ISHWARBHAI [LAWS(GJH)-2019-2-57] [REFERRED TO]
MURARI MUNSHIRAM YADAV VS. STATE OF GUJARAT [LAWS(GJH)-2017-6-34] [REFERRED TO]
IN REFERENCE VS. BHAGGI @ BHAGIRATH [LAWS(MPH)-2018-10-67] [REFERRED TO]
STATE VS. MANOHARAN [LAWS(MAD)-2014-3-81] [REFERRED TO]
STATE OF KERALA VS. GOVINDASWAMY [LAWS(KER)-2013-12-42] [REFERRED TO. 10.]
STATE OF KERALA VS. JAYANANDAN [LAWS(KER)-2016-12-139] [REFERRED TO]
THAKORE BANUJI AGRAJI VS. STATE OF GUJARAT [LAWS(GJH)-2014-3-34] [REFERRED TO]
KISAN DHONDIBA KANDGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-7-90] [REFERRED TO]
STATE OF MAHARASHTRA VS. SANTOSH VISHNU LONKAR [LAWS(BOM)-2019-10-85] [REFERRED TO]
STATE OF MAHARASHTRA VS. IMDAD ALI WAID ALI SAYYAD [LAWS(BOM)-2016-4-53] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. SHATRUGHNA BABAN MESHRAM [LAWS(BOM)-2015-10-37] [REFERRED TO]
RAJU MAURYA AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2015-10-48] [REFERRED TO]
NARENDRA KUMAR SAROJ VS. STATE OF U P [LAWS(ALL)-2014-9-493] [REFERRED TO]
JAG PRASAD VS. STATE [LAWS(ALL)-2015-5-374] [REFERRED TO]
BHAWAR PAL SINGH & ANOTHER VS. STATE OF U P [LAWS(ALL)-2015-9-339] [REFERRED]
RAM HETU AND OTHERS VS. STATE OF U P [LAWS(ALL)-2018-1-696] [REFERRED TO]
DIRVIJAY SINGH VS. STATE OF U P [LAWS(ALL)-2014-11-124] [REFERRED TO]
DURGESH KUMAR SONAR VS. STATE OF U P [LAWS(ALL)-2014-10-52] [REFERRED TO]
ASHOK VS. STATE OF U.P. [LAWS(ALL)-2013-11-36] [REFERRED TO]
AKHTAR VS. STATE OF UP [LAWS(ALL)-2014-8-209] [REFERRED TO]
SATYAPAL VS. STATE OF U P [LAWS(ALL)-2014-8-375] [REFERRED TO]
SHUKH DEV VS. STATE OF U P [LAWS(ALL)-2014-8-400] [REFERRED TO]
VIJAY BAHADUR GAUR VS. STATE OF U.P. [LAWS(ALL)-2014-2-228] [REFERRED TO]
SUNIL VS. STATE OF U.P. [LAWS(ALL)-2024-8-39] [REFERRED TO]
STATE VS. BHARAT KUMAR [LAWS(DLH)-2014-9-163] [REFERRED TO]
STATE VS. BHARAT SINGH [LAWS(DLH)-2014-10-426] [REFERRED]
STATE OF U.P. VS. BUDDHA [LAWS(ALL)-2022-5-67] [REFERRED TO]
STATE OF U.P. VS. SARVAN [LAWS(ALL)-2022-9-23] [REFERRED TO]
STATE OF MAHARASHTRA VS. ASHOK BABAN MUKANE [LAWS(BOM)-2022-2-82] [REFERRED TO]
THE STATE OF ASSAM AND ORS. VS. SELIM UDDIN AND ORS. [LAWS(GAU)-2015-7-11] [REFERRED TO]
CHANDRASHEKAR T.B. VS. STATE OF KARNATAKA [LAWS(KAR)-2023-6-141] [REFERRED TO]
DHARAMPAL VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-8-60] [REFERRED TO]
TARSEM LAL VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2014-12-27] [REFERRED TO]
STATE OF GUJARAT VS. SOLANKI VISARAMBHAI KALABHAI [LAWS(GJH)-2017-8-48] [REFERRED TO]
HARI DEV ACHARYA VS. STATE [LAWS(DLH)-2021-11-132] [REFERRED TO]
ASSURANCE RAIKHAN VS. OFFICER IN CHARGE, WPS-UKL [LAWS(MANIP)-2024-12-3] [REFERRED TO]
NABBIBAI W/O LATE SHANKARLAL VS. STATE OF M P [LAWS(MPH)-2013-9-365] [REFERRED]
PRAFULLA BARMAN VS. STATE OF WEST BENGAL [LAWS(CAL)-2017-7-163] [REFERRED TO]
CHAND MAL & ORS. VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2017-5-36] [REFERRED TO]
PARVEZBHAI NAVINBHAI RANA VS. STATE OF GUJARAT [LAWS(GJH)-2015-4-323] [REFERRED TO]
AMIT ; DINESH @ DEENU & ANR; CHAND KIRAN VS. STATE NCT OF DELHI [LAWS(DLH)-2014-11-45] [REFERRED TO]
STATE VS. BHARAT SINGH [LAWS(DLH)-2014-4-294] [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. MANJURI BIBI AND OTHERS [LAWS(CAL)-2015-11-42] [REFERRED]
R.P. RAJ VS. THE STATE [LAWS(CAL)-2015-6-72] [REFERRED TO]
MOHD ARIF @ CHAND VS. STATE OF U P [LAWS(ALL)-2015-1-9] [REFERRED TO]
KAILASH VS. STATAE OF U P [LAWS(ALL)-2014-8-337] [REFERRED TO]
RAM KUMAR VS. STATE OF U P [LAWS(ALL)-2015-5-82] [REFERRED TO]
KALU KHAN VS. STATE OF RAJASTHAN [LAWS(SC)-2015-3-137] [REFERRED TO]
AMAR SINGH YADAV VS. STATE OF U.P. [LAWS(SC)-2014-7-1] [REFERRED TO]
SUNIL DUTT SHARMA VS. STATE (GOVT. OF NCT OF DELHI) [LAWS(SC)-2013-10-30] [REFERRED TO]
ATAL BIHARI SINGH VS. STATE OF BIHAR [LAWS(PAT)-2013-11-8] [REFERRED TO]
VIKAS CHAUDHARY VS. STATE OF DELHI [LAWS(SC)-2023-4-80] [REFERRED TO]
STATE OF HARYANA VS. ANAND KINDO [LAWS(SC)-2022-9-66] [REFERRED TO]
PAPPU VS. STATE OF UTTAR PRADESH [LAWS(SC)-2022-2-35] [REFERRED TO]
RABBU @ SARVESH VS. STATE OF MADHYA PRADESH [LAWS(SC)-2024-9-94] [REFERRED TO]
STATE OF ORISSA VS. MISHRA PARAJA [LAWS(ORI)-2014-2-29] [REFERRED TO]
MISHRA PARAJA VS. STATE OF ORISSA [LAWS(ORI)-2014-2-28] [REFERRED TO]
STATE OF ORISSA VS. HARJEET SINGH @ SAKA @ KANA [LAWS(ORI)-2017-6-26] [REFERRED TO]
IN RE VS. DILEEP BANKAR [LAWS(MPH)-2013-7-149] [REFERRED TO]
RAJIV GANDHI @ MARIMUTHU VS. INSPECTOR OF POLICE [LAWS(MAD)-2016-6-91] [REFERRED TO]
SREELATHA VS. STATE OF KERALA [LAWS(KER)-2019-9-188] [REFERRED TO]
GEORGE P.O. VS. STATE OF KERALA [LAWS(KER)-2024-12-17] [REFERRED TO]
GANESH NATHUBHAI VASAVA VS. STATE OF GUJARAT [LAWS(GJH)-2013-7-489] [REFERRED TO]
MOTI CHAND & OTHERS VS. STATE OF U P [LAWS(ALL)-2015-9-435] [REFERRED]
RAM KUMAR SINGH VS. STATE OF U.P. [LAWS(ALL)-2015-5-470] [REFERRED TO]
STATE OF MAHARASHTRA VS. NITIN BALKISAN GAIKWAD [LAWS(BOM)-2017-3-21] [REFERRED TO]
BHOLA KEWAT VS. STATE OF U P [LAWS(ALL)-2014-9-457] [REFERRED TO]
BAGGHU VS. STATE OF U P [LAWS(ALL)-2014-9-495] [REFERRED TO]
DESHPAL MAURYA VS. STATE OF U P [LAWS(ALL)-2014-4-422] [REFERRED TO]
SURAI MURMU VS. THE STATE OF WEST BENGAL AND ORS. [LAWS(CAL)-2015-7-72] [REFERRED TO]
SH LIANCHUNGNUNGA VS. STATE OF MIZORAM [LAWS(GAU)-2015-6-13] [REFERRED TO]
STATE VS. SURENDER @ KALWA [LAWS(DLH)-2014-7-77] [REFERRED TO]
MITHLESH KUMAR KUSHWAHA VS. STATE [LAWS(DLH)-2015-9-421] [REFERRED TO]
STATE OF U.P. VS. GOVIND PASI [LAWS(ALL)-2022-10-18] [REFERRED TO]
BIRJU VS. STATE OF M.P. [LAWS(SC)-2014-2-27] [REFERRED TO]
RAHUL VS. STATE OF HARYANA [LAWS(SC)-2021-3-14] [REFERRED TO]
STATE OF RAJASTHAN VS. JAMIL KHAN [LAWS(SC)-2013-9-86] [REFERRED TO]
STATE OF RAJASTHAN THROUGH PUBLIC PROSECUTOR VS. STATE [LAWS(RAJ)-2016-6-41] [REFERRED TO]
BIJENDAR SINGH SON OF CHIDDU SINGH AND OTHERS VS. THE STATE OF RAJASTHAN THROUGH P.P. [LAWS(RAJ)-2017-4-182] [REFERRED TO]
IN REFERENCE [RECEIVED FROM SPECIAL JUDGE, COURT OF PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT, DISTRICT SHAHDOL (M P )] VS. VINOD ALIAS RAHUL CHOUHTHA [LAWS(MPH)-2018-8-60] [REFERRED TO]
STATE OF MADHYA PRADESH VS. WARIS [LAWS(MPH)-2019-11-183] [REFERRED TO]
STATE OF ODISHA VS. THIDU @ BISI MUNDA [LAWS(ORI)-2013-9-75] [REFERRED TO]
STATE OF M P VS. RAMPRASAD S/O MUNNALAL PATIDAR AND TWO OTHERS [LAWS(MPH)-2016-7-116] [REFERRED]
STATE OF KERALA VS. MUHAMMED AMEER-UL ISLAM [LAWS(KER)-2024-5-53] [REFERRED TO]
STATE OF MAHARASHTRA VS. ANIL [LAWS(BOM)-2014-7-47] [REFERRED TO]
GOLAM SARWAR VS. STATE OF WEST BENGAL [LAWS(CAL)-2014-5-26] [REFERRED TO]
KAMLESH VS. STATE OF U P [LAWS(ALL)-2014-9-577] [REFERRED TO]
KALLU VS. STATE OF U P [LAWS(ALL)-2014-9-408] [REFERRED TO]
IKRAR VS. STATE [LAWS(ALL)-2014-1-482] [REFERRED TO]
SHYAMU SINGH VS. STATE OF U P [LAWS(ALL)-2014-8-381] [REFERRED TO]
SUKHLAL VS. STATE OF U P [LAWS(ALL)-2014-5-287] [REFERRED TO]
RAVINDRA KUMAR VERMA VS. STATE OF U.P. [LAWS(ALL)-2014-5-349] [REFERRED TO]
YUNUS VS. STATE OF U.P. [LAWS(ALL)-2016-1-52] [REFERRED TO]
STATE VS. BHARAT SINGH [LAWS(DLH)-2014-10-93] [REFERRED TO]
OM PRAKASH VS. STATE OF HARYANA [LAWS(SC)-2014-4-42] [REFERRED TO]
THE STATE OF TRIPURA VS. SANJOY DAS [LAWS(TRIP)-2016-4-13] [REFERRED TO]
STATE OF TELANGANA VS. SHAIK BABU [LAWS(TLNG)-2023-4-110] [REFERRED TO]
IN REFERENCE VS. RAJ KUMAR KOL [LAWS(MPH)-2018-10-52] [REFERRED TO]
DEEPAK @ NANHU KIRAR VS. STATE OF M.P. [LAWS(MPH)-2020-2-8] [REFERRED TO]
IN REFERENCE ADDITIONAL SESSIONS JUDGE/SPECIAL JUDGE, BUDHAR DISTRICT SHAHDOL M.P. VS. RAMNATH KEWAT [LAWS(MPH)-2022-7-177] [REFERRED TO]
JUST RIGHTS FOR CHILDREN ALLIANCE VS. S. HARISH [LAWS(SC)-2024-9-54] [REFERRED TO]
RAJENDRA @ RAJAPPA VS. STATE OF KARNATAKA [LAWS(SC)-2021-3-71] [REFERRED TO]
STATE VS. ATMARAM [LAWS(RAJ)-2022-4-9] [REFERRED TO]
IN REFERENCE DILEEP BANKAR VS. STATE [LAWS(MPH)-2013-7-503] [REFERRED TO]
AFJAL KHAN AND ORS. VS. STATE OF MADHYA PRADESH AND ORS. [LAWS(MPH)-2019-5-243] [REFERRED TO]
IN REFERENCE VS. RABBU ALIAS SARVESH [LAWS(MPH)-2019-1-91] [REFERRED TO]
CHHANNU LAL VERMA VS. THE STATE OF CHHATTISGARH [LAWS(SC)-2018-11-67] [REFERRED TO]
MS. EERA THROUGH DR. MANJULA KRIPPENDORF VS. STATE (GOVT. OF NCT OF DELHI) [LAWS(SC)-2017-7-8] [REFERRED TO]
KANA RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2019-7-400] [REFERRED TO]
STATE OF RAJASTHAN VS. SHAHABUDEEN [LAWS(RAJ)-2019-10-13] [REFERRED TO]
LALIT KUMAR YADAV @ KURI VS. STATE OF UTTAR PRADESH [LAWS(SC)-2014-4-76] [REFERRED TO]
ASHOK S/O BHAIRO SINGH PURVIYA VS. ASHOK [LAWS(MPH)-2017-5-218] [REFERRED TO]
STATE VS. ABDUL NASSAR S/O KUNHIMUHAMMED [LAWS(KER)-2018-2-248] [REFERRED TO]
DEEPU VS. STATE [LAWS(MAD)-2016-2-233] [REFERRED]
IN REFERENCE VS. KAMLESH @ GHANTI [LAWS(MPH)-2013-10-155] [REFERRED TO]
AJAI KUMAR VERMA VS. STATE OF U.P. [LAWS(ALL)-2016-1-50] [REFERRED TO]
JAMAL MAQBOOL & ORS VS. STATE OF U P [LAWS(ALL)-2014-11-335] [REFERRED TO]
RAJESH TRIPATHI S/O NAND LAL TIWARI VS. STATE OF U P [LAWS(ALL)-2014-10-226] [REFERRED TO]
DATARAM VS. STATE OF U P [LAWS(ALL)-2014-10-209] [REFERRED TO]
THE STATE OF MAHARASHTRA VS. CRIMINAL APPEAL NO. 701 OF 2016.<P> NITIN BALKISAN GAIKWAD, AGE : 32 YEARS, OCCU. SERVICE, R/O. QUARTER NO. E5, KRUSHI MAHAVIDYALAYA EMPLOYEES QUARTERS, PAROLA ROAD, DHULE. [LAWS(BOM)-2017-3-136] [REFERRED TO]
ANIL KUMAR BAJPAI VS. STATE OF U P [LAWS(ALL)-2014-5-413] [REFERRED TO]
KAMAL PRASAD PATADE VS. STATE OF CHHATTISGARH [LAWS(CHH)-2016-5-1] [REFERRED TO]
STATE OF MAHARASHTRA VS. KRISHNA SITARAM PAWAR [LAWS(BOM)-2020-12-437] [REFERRED TO]
NAJEEM MIYAN VS. STATE OF U.P. [LAWS(ALL)-2020-3-118] [REFERRED TO]
IN REFERENCE [RECEIVED FROM SPECIAL JUDGE, COURT OF PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT, DISTRICT SHAHDOL (M.P.)] VS. STATE OF MADHYA PRADESH, P.S. KOTWALI, SHAHDOL (M.P.) [LAWS(MPH)-2018-8-221] [REFERRED TO]
ANU SHANTHI VS. STATE OF KERALA [LAWS(KER)-2024-5-168] [REFERRED TO]
STATE OF MADHYA PRADESH VS. VEERENDRA [LAWS(MPH)-2016-7-108] [REFERRED]
SUNIL VS. STATE OF DELHI [LAWS(DLH)-2023-6-72] [REFERRED TO]
STATE OF CHHATTISGARH VS. DOLALAL [LAWS(CHH)-2022-5-107] [REFERRED TO]
GAURI SHANKAR NATH VS. STATE OF ASSAM [LAWS(GAU)-2022-12-54] [REFERRED TO]
STATE VS. RAVI KUMAR [LAWS(DLH)-2014-8-169] [REFERRED TO]
SHAILENDRASINGH SHIVMURTISINGH THAKUR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2022-4-223] [REFERRED TO]
HARIBHAU VS. STATE OF MAHARASHTRA [LAWS(BOM)-2024-11-33] [REFERRED TO]
PUNEET VS. STATE OF U P [LAWS(ALL)-2014-3-345] [REFERRED TO]
BHAIYYA LAL & ORS VS. STATE OF U P [LAWS(ALL)-2014-8-417] [REFERRED TO]
ASHOK TEWARI VS. STATE OF U P [LAWS(ALL)-2014-12-23] [REFERRED TO]
NEEL KANTH VS. STATE OF U P [LAWS(ALL)-2014-12-335] [REFERRED TO]
SHAUKAT SAIFI VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2014-2-138] [REFERRED TO]
NARESH CHANDRA SHARMA VS. STATE OF U.P. [LAWS(ALL)-2014-3-13] [REFERRED TO]
BAIJ NATH & OTHERS VS. STATE [LAWS(ALL)-2015-7-377] [REFERRED]
MOHAMMAD YUNUS VS. STATE OF U P [LAWS(ALL)-2016-1-315] [REFERRED]
MANOJ VS. STATE OF MADHYA PRADESH [LAWS(SC)-2022-5-103] [REFERRED TO]
STATE OF MADHYA PRADESH VS. HONEY @ KAKKU [LAWS(MPH)-2020-3-278] [REFERRED TO]
DEO NARAIN MAHTO VS. STATE OF BIHAR [LAWS(PAT)-2014-1-11] [REFERRED TO]
STATE VS. KAMARAJ ELANGOVAN [LAWS(MAD)-2017-10-122] [REFERRED TO]
OM PRAKASH VS. STATE OF HARYANA [LAWS(SC)-2014-4-160] [REFERRED TO]
TATTU LODHI @ PANCHAM LODHI VS. STATE OF MADHYA PRADESH [LAWS(SC)-2016-9-20] [REFERRED TO]
STATE OF TRIPURA VS. ARJUN BISWAS [LAWS(TRIP)-2013-12-3] [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [LAWS(SC)-2017-5-43] [REFERRED TO]
VEERENDRA VS. STATE OF MADHYA PRADESH [LAWS(SC)-2022-5-54] [REFERRED TO]
MANOJ PRATAP SINGH VS. STATE OF RAJASTHAN [LAWS(SC)-2022-6-20] [REFERRED TO]
ADDITIONAL SESSIONS JUDGE/SPECIAL VS. RAMNATH KEWAT [LAWS(MPH)-2022-7-116] [REFERRED TO]
SABIR ALIAS SHABBIR VS. STATE OF RAJASTHAN [LAWS(RAJ)-2016-5-116] [REFERRED TO]
ANIL @ ANTHONY ARIKSWAMY JOSEPH VS. STATE OF MAHARASHTRA [LAWS(SC)-2014-2-41] [REFERRED TO]
MAHAL SINGH VS. STATE OF DELHI [LAWS(DLH)-2023-9-57] [REFERRED TO]
STATE OF GUJARAT VS. MOHAN HAMIR GOHIL DALIT AND ORS [LAWS(GJH)-2013-8-105] [REFERRED TO]
CHAUDHARI SAVJIBHAI KACHARABHAI VS. STATE OF GUJARAT [LAWS(GJH)-2013-7-478] [REFERRED TO]
ARVINDBHAI GANPATBHAI PARMAR VS. STATE OF GUJARAT [LAWS(GJH)-2013-7-617] [REFERRED TO]
HARWINDER SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2019-10-2] [REFERRED TO]
STATE OF ORISSA VS. PRADEEP DALEI [LAWS(ORI)-2013-11-10] [REFERRED TO]
XXX XXX VS. STATE OF KERALA [LAWS(KER)-2022-11-161] [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAJESH S/O NANHE SINGH SENGAR & ANOTHER [LAWS(MPH)-2013-7-371] [REFERRED]
ANTONY @ AADU ANTONY VS. STATE OF KERALA [LAWS(KER)-2021-1-12] [REFERRED TO]
MALLIKA ALIAS SAVITHRAMMA VS. STATE OF KARNATAKA [LAWS(KAR)-2024-3-52] [REFERRED TO]
STATE OF MAHARASHTRA VS. DATTATRAYA @ DATTA AMBO ROKADE [LAWS(BOM)-2014-3-162] [REFERRED TO]
ANWAR ALI VS. STATE OF U.P. [LAWS(ALL)-2018-10-171] [REFERRED TO]
ROSHAN SINGH VS. STATE [LAWS(ALL)-2015-7-36] [REFERRED TO]
STATE OF MAHARASHTRA VS. ANKUR NARAYANLAL PANWAR [LAWS(BOM)-2019-6-10] [REFERRED TO]
HANEEF AND ORS. VS. STATE [LAWS(ALL)-2015-11-80] [REFERRED TO]
BABALOO @ RAJ KUMAR MAURYA VS. STATE OF U P [LAWS(ALL)-2014-8-382] [REFERRED TO]
RAM SINGH VS. STATE OF U P [LAWS(ALL)-2014-4-459] [REFERRED TO]
STATE VS. OM PRAKASH [LAWS(DLH)-2014-4-95] [REFERRED TO]
VIKAS YADAV AND ORS. VS. STATE OF U.P. AND ORS. [LAWS(DLH)-2015-2-237] [REFERRED TO]
STATE OF U.P. VS. LAEEK [LAWS(ALL)-2022-10-48] [REFERRED TO]
STATE OF U.P. VS. DEEN DAYAL TIWARI [LAWS(ALL)-2022-5-47] [REFERRED TO]
STATE OF MADHYA PRADESH VS. IRFAN [LAWS(MPH)-2021-9-13] [REFERRED TO]
MD. AMZAD VS. STATE OF BIHAR [LAWS(PAT)-2024-1-87] [REFERRED TO]
EKNATH KISAN KUMBHARKAR VS. STATE OF MAHARASHTRA [LAWS(SC)-2024-10-23] [REFERRED TO]
STATE OF RAJASTHAN VS. PINTU DAKOT [LAWS(RAJ)-2018-10-190] [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE OF MADHYA PRADESH [LAWS(SC)-2014-7-26] [REFERRED TO]
KRIPESH SABDAKAR VS. STATE OF TRIPURA [LAWS(TRIP)-2021-4-22] [REFERRED TO]
BIKRAM SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2014-5-46] [REFERRED TO]
IN REFERENCE RECEIVED FROM THE FIRST ADDITIONAL SE VS. SACHIN KUMAR SINGHRAHA [LAWS(MPH)-2016-3-122] [REFERRED]
SIYADEEN @ BHAKADA KOL VS. STATE OF M P [LAWS(MPH)-2018-8-48] [REFERRED TO]
SELVAM VS. STATE [LAWS(MAD)-2016-3-219] [REFERRED TO]
STATE OF KERALA VS. NARENDRA KUMAR [LAWS(KER)-2024-4-170] [REFERRED TO]
TAPAN BAURI VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2016-3-65] [REFERRED TO]
PRADEEP RAWAT AND ORS. VS. STATE OF U.P. [LAWS(ALL)-2014-12-280] [REFERRED TO]
RAMJEET VS. STATE OF U P [LAWS(ALL)-2014-11-387] [REFERRED TO]
STATE (THROUGH MAPUSA POLICE STATION) VS. PRAVIN PATEL [LAWS(BOM)-2019-1-75] [REFERRED TO]
GORAKH RAMDAS KANDGE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2020-7-55] [REFERRED TO]
STATE OF CHHATTISGARH VS. SUNIL @ BALIKARAN SAHU [LAWS(CHH)-2016-8-5] [REFERRED TO]
STATE OF WEST BENGAL VS. SOVAN SARKAR [LAWS(CAL)-2023-3-68] [REFERRED TO]


JUDGEMENT

- (1.)We are in these appeals concerned with a gruesome murder of a minor girl with intellectual disability (moderate) after subjecting her to series of acts of rape by a middle ager, who has now been sentenced to death by the High Court of Bombay.
(2.)Appellant, Shankar Kisanrao Khade (Accused No.1) and his present wife Mala Shankar Khade (Accused No.2) were charge sheeted, for the offences punishable under Sections 363, 366-A, 376, 302, 201 read with Section 34 IPC, for having, in furtherance of their common intention, kidnapped a minor girl and accused No.1 had committed rape on her several times and committed the murder by strangulation. The Additional Sessions Court in Sessions Case No. 165/2006 convicted the first accused and sentenced him to death under Section 302 IPC, subject to confirmation by the High Court and was also awarded imprisonment for life and to pay a fine of Rs.1,000/- in default to suffer rigorous imprisonment (for short RI) for six months for offences under Section 376 IPC, further seven years RI and to pay a fine of Rs.500/- in default to suffer RI for three months under Section 366-A IPC and five years RI and to pay a fine of Rs.500/- in default to suffer RI for one month for offences punishable under Section 363 IPC, read with Section 304 IPC. The second accused - his wife, was convicted for the offences punishable under Section 363A read with Section 34 IPC and sentenced to suffer RI for five years and to pay a fine of Rs.500/- in default and to suffer RI for one month. The Accused No.2 had already suffered the punishment, hence did not file any appeal against the order of the sessions judge. The accused preferred Criminal Appeal No.512 of 2007 before the High Court and the Court heard the appeal along with Confirmation Case No.1 of 2007. The High Court dismissed the appeal and the reference made by the Sessions Court was accepted and the death sentence was confirmed. Appellant has preferred these two appeals against those orders.
(3.)The facts giving rise to these appeals are as follows: The deceased, a minor girl, aged about 11 years was living with her grandmother (PW-13) at Gunwant Khandare in Gunwant Maharaj Sansthan at Lakhnwadi. On 20.7.2006, in the evening, both the accused came to Sansthan and stayed there. On seeing the minor girl the accused and his wife offered mango sweets. On the morning of 21.07.2006 also the accused offered her sweets and attracted her attention. At about 12.00 O'clock on the same day, both the accused and his wife induced her to come with them and the girl accompanied them. PW-13, the grandmother of the girl child was informed by some of the ladies residing in the neighbourhood that they saw the girl being taken away by the first accused towards the place called Puja Dhuni. PW-13 met village Madhan and informed him that fact and also to her son, Ramesh (PW-12), but the girl could not be traced. Facts revealed that the girl was taken by the accused persons to a weekly market at Paratwada and stayed there during night and the first accused had committed the act of rape on her and which was repeated at Gayatri Mandir at Paratwada where they had stayed on 22.7.2006.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.