NARAYAN CHETANRAM CHAUDHARY Vs. STATE OF MAHARASHTRA
LAWS(SC)-2000-9-180
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on September 05,2000

NARAYAN CHETANRAM CHAUDHARY Appellant
VERSUS
STATE OF MAHARASHTRA Respondents





Cited Judgements :-

BHAGWATIPRASAD DOLATRAI MEHTA VS. STATE OF GUJARAT [LAWS(GJH)-2010-10-265] [REFERRED TO]
NAVEEN VS. STATE OF KARNATAKA [LAWS(KAR)-2019-7-366] [REFERRED TO]
KARAMBIR SINGH VS. STATE OF HARYANA [LAWS(P&H)-2013-12-55] [REFERRED TO]
STATE VS. VAZHIVITTAN [LAWS(MAD)-2020-3-207] [REFERRED TO]
HARI SINGH & ANR VS. STATE OF M P [LAWS(MPH)-2017-2-221] [REFERRED TO]
VIJAY TULSHIRAM MASKARE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-1-189] [REFERRED TO]
STATE OF MAHARASHTRA VS. YUVRAJ S/O KASHINATH SABLE [LAWS(BOM)-2014-12-158] [REFERRED TO]
SUDIP ALIAS TULTUL CHOUDHURY VS. STATE OF TRIPURA [LAWS(GAU)-2010-3-44] [REFERRED TO]
SANTOSH BHIMRAO RANE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2006-11-209] [REFERRED TO]
GUDDU PAL VS. STATE OF U.P. [LAWS(ALL)-2022-5-66] [REFERRED TO]
VIMAL KUMAR MAURYA VS. STATE OF U.P. [LAWS(ALL)-2023-1-4] [REFERRED TO]
SATISH @ CHATTISH & ORS VS. STATE OF U.P. [LAWS(ALL)-2019-4-293] [REFERRED TO]
CHANDRA SHEKHAR @ CHHOTU VS. STATE OF U P [LAWS(ALL)-2015-4-411] [REFERRED TO]
MOHAN LAL RATHI VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(ALL)-2018-8-4] [REFERRED TO]
ICICI BANK LTD VS. CHOUDHARY RAJNI & ANR [LAWS(DLH)-2016-5-816] [REFERRED]
STATE OF MAHARASHTRA VS. MADHURI BADRINARAYAN GOTE [LAWS(BOM)-2023-8-573] [REFERRED TO]
SUSHIL KUMAR VS. STATE GOVT. OF NCT OF DELHI [LAWS(DLH)-2014-7-146] [REFERRED TO]
STATE VS. NAVIN AHUJA [LAWS(DLH)-2012-11-143] [REFERRED TO]
DEEPAK CHETTRI VS. STATE OF SIKKIM [LAWS(SIK)-2024-7-4] [REFERRED TO]
KALABHAI HAMIRBHAI KACHHOT VS. STATE OF GUJARAT [LAWS(SC)-2021-4-37] [REFERRED TO]
SANTOSH KUMAR SATISHBHUSHAN BARIYAR VS. STATE OF MAHARASHTRA [LAWS(SC)-2009-5-121] [REFERRED TO]
UMESHBHAI PREMABHAI AHIR VS. STATE OF GUJARAT [LAWS(GJH)-2016-1-20] [REFERRED TO]
KUMAR ALIAS KUMARAVEL VS. STATE [LAWS(MAD)-2003-4-10] [REFERRED TO]
NIDADAVOLU ANASUYA VS. PORANKI [LAWS(APH)-2015-4-4] [REFERRED TO]
SONU KUMAR VS. STATE OF H.P. [LAWS(HPH)-2023-12-81] [REFERRED TO]
VIJAY VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-1-31] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION, ANTI CORRUPTION BRANCH VS. STATE OF U.P. [LAWS(ALL)-2013-8-53] [REFERRED TO]
SARDAR SINGH VS. STATE OF U P [LAWS(ALL)-2014-4-370] [REFERRED TO]
BANWARILAL VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2003-3-2] [REFERRED TO]
STATE VS. C RONALD [LAWS(CAL)-2004-10-21] [REFERRED TO]
STATE OF GUJARAT VS. ZALA KANUBHAI KANTUJI [LAWS(GJH)-2007-3-31] [REFERRED TO]
STATE OF GUJARAT VS. AJITSINH ANDUBHA PARMAR [LAWS(GJH)-2001-7-133] [REFERRED TO]
IN REFERANCE(RECEIVED FRO III ASJ(FAST TRACK COURT) NARSINGHPUR VS. RAHUL RAJAK [LAWS(MPH)-2012-7-171] [REFERRED TO]
BINABEN VS. STATE OF GUJARAT [LAWS(GJH)-2021-3-235] [REFERRED TO]
ANUJ SINGH @ RAMANUJ SINGH @ SETH SINGH VS. STATE OF BIHAR [LAWS(SC)-2022-4-68] [REFERRED TO]
AJITSINGH HARNAMSINGH GUJRAL VS. STATE OF MAHARASHTRA [LAWS(SC)-2011-9-81] [REFERRED TO]
DEEPAK RAI VS. STATE OF BIHAR [LAWS(SC)-2013-9-61] [REFERRED TO]
JAINODDIN VS. STATE OF MAHARASHTRA [LAWS(SC)-2012-9-104] [REFERRED TO]
SAMPATH KUMAR VS. INSPECTOR OF POLICE [LAWS(SC)-2012-3-5] [REFERRED TO]
STATE OF MAHARASHTRA VS. AMIT alias AMMU GAJANAN GANDHI [LAWS(BOM)-2003-2-18] [REFERRED TO]
SARAFAT VS. STATE OF U.P. [LAWS(ALL)-2022-6-48] [REFERRED TO]
RAJU GHARTI VS. STATE OF H.P. [LAWS(HPH)-2024-11-24] [REFERRED TO]
DHIREN MAJHI VS. STATE OF ASSAM [LAWS(GAU)-2022-8-2] [REFERRED TO]
NANJUNDAN VS. STATE, REP. BY THE INSPECTOR OF POLICE [LAWS(MAD)-2023-3-157] [REFERRED TO]
MOFIL KHAN VS. STATE OF JHARKHAND [LAWS(SC)-2014-10-63] [REFERRED TO]
BAKHSHISH SINGH VS. STATE OF PUNJAB [LAWS(SC)-2013-8-10] [REFERRED TO]
KURIA VS. STATE OF RAJASTHAN [LAWS(SC)-2012-9-75] [REFERRED TO]
RAN BAHADUR VS. STATE [LAWS(UTN)-2005-7-108] [REFERRED TO]
RAKESH SRIVASTAVA VS. STATE OF U.P. [LAWS(ALL)-2013-11-21] [REFERRED TO]
R.P.MISHRA VS. STATE OF U.P. [LAWS(ALL)-2014-2-20] [REFERRED TO]
VINOD AND ORS. VS. STATE [LAWS(DLH)-2016-2-284] [REFERRED TO]
ONANI MECHILA VS. STATE OF H.P. [LAWS(HPH)-2023-7-69] [REFERRED TO]
BIMLA DEVI VS. STATE OF H. P. [LAWS(HPH)-2024-2-24] [REFERRED TO]
SANJAY KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2024-12-1] [REFERRED TO]
STATE OF MAHARASHTRA VS. SAYEED MOHD HANIF ABDUL RAHIM [LAWS(BOM)-2012-2-143] [REFERRED TO]
STATE VS. NAVIN AHUJA [LAWS(DLH)-2013-11-270] [REFERRED TO]
NARESH @ KOKI VS. STATE OF DELHI [LAWS(DLH)-2013-7-360] [REFERRED TO]
SANTOSHANAND AVDOOT @ GHANSHYAM PRASHAD VS. STATE [LAWS(DLH)-2014-8-118] [REFERRED TO]
RASHID ALI VS. STATE OF U P [LAWS(ALL)-2015-4-53] [REFERRED TO]
SHRI MOHAN LAL RATHI VS. CENTRAL BUREAU OF INVESTIGATION [LAWS(ALL)-2018-8-266] [REFERRED TO]
MOHAMMED ASHFAQ DAWOOD SHAIKH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-11-93] [REFERRED TO]
SWAPAN KUMAR DAS VS. STATE OF WEST BENGAL [LAWS(CAL)-2012-5-4] [REFERRED TO]
L S AHOKAN VS. STATE OF KERALA [LAWS(KER)-2005-8-27] [REFERRED TO]
L V ANANDAN VS. STATE [LAWS(MAD)-2003-4-216] [REFERRED TO]
KARAN SINGH VS. STATE OF UTTAR PRADESH [LAWS(SC)-2022-3-2] [REFERRED TO]
KARAN SINGH VS. STATE OF UTTAR PRADESH [LAWS(SC)-2022-3-2] [REFERRED TO]
STATE OF U. P. VS. ANUJ [LAWS(ALL)-2022-7-195] [REFERRED TO]
NAEEM KHAN @ GUDDU VS. STATE [LAWS(DLH)-2013-10-266] [REFERRED TO]
STATE (GNCT) OF DELHI VS. NAND KISHORE JHA AND ORS. [LAWS(DLH)-2016-3-215] [REFERRED TO]
NABA KUMAR DAS VS. STATE OF ASSAM [LAWS(GAU)-2001-10-4] [REFERRED TO]
PREMANANDA NAMASUDRA VS. STATE OF TRIPURA [LAWS(GAU)-2011-6-1] [REFERRED TO]
DILO BEGUM VS. STATE OF H. P. [LAWS(HPH)-2024-3-73] [REFERRED TO]
SENTHAMARAI VS. S KRISHNARAJ [LAWS(MAD)-2001-12-13] [REFERRED TO]
KARUN @ RAHMAN VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2017-11-219] [REFERRED TO]
AJITHKUMAR VS. STATE OF KERALA [LAWS(KER)-2024-8-16] [REFERRED TO]
N.C. PRABHU VS. STATE [LAWS(MAD)-2017-10-129] [REFERRED TO]
SATHISHKUMAR VS. STATE REP BY, INSPECTOR OF POLICE [LAWS(MAD)-2018-3-712] [REFERRED TO]
PRADEEP NIRANKARNATH SHARMA VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-104] [REFERRED TO]
SHAMMI FIROZ VS. NATIONAL INVESTIGATION AGENCY [LAWS(KER)-2010-10-417] [REFERRED TO]
STATE OF J&K VS. SUNDER DAS [LAWS(J&K)-2005-9-19] [REFERRED TO]
SUNIL VS. STATE OF U.P. [LAWS(ALL)-2020-1-128] [REFERRED TO]
STATE OF MAHARASHTRA VS. AJAY ALIAS RAMESHWAR RAGHURAM [LAWS(BOM)-2006-2-20] [REFERRED TO]
STATE OF MAHARASHTRA VS. SANGITA GULAB CHAURE [LAWS(BOM)-2007-7-177] [REFERRED TO]
NANU OLI VS. STATE OF H.P. [LAWS(HPH)-2023-12-78] [REFERRED TO]
RAVI KUMAR VS. STATE [LAWS(DLH)-2014-5-550] [REFERRED TO]
DIWAN SINGH VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2002-7-64] [REFERRED TO]
RAMBIHARI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2004-3-54] [REFERRED TO]
STATE VS. P. PONNUSAMY [LAWS(MAD)-2024-6-53] [REFERRED TO]
MANGALIYA VS. STATE OF M.P. [LAWS(MPH)-2017-3-86] [REFERRED TO]
MEKALA SIVAIAH VS. STATE OF ANDHRA PRADESH [LAWS(SC)-2022-7-71] [REFERRED TO]
RAJENDRA @ RAJAPPA VS. STATE OF KARNATAKA [LAWS(SC)-2021-3-71] [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION, MUMBAI VS. K DHARAMPAL [LAWS(BOM)-2018-7-39] [REFERRED TO]
ANOSH EKKA VS. STATE OF JHARKHAND & ORS. [LAWS(JHAR)-2018-1-194] [REFERRED TO]
MRINAL DAS VS. STATE OF TRIPURA [LAWS(SC)-2011-9-66] [REFERRED TO]
ASHOK KUMAR SINGH CHANDEL VS. STATE OF U.P. [LAWS(SC)-2022-11-16] [REFERRED TO]
HAKIM VS. STATE (NCT OF DELHI) [LAWS(DLH)-2022-10-207] [REFERRED TO]
VISHAL YADAV VS. STATE OF U.P. [LAWS(DLH)-2014-4-24] [REFERRED TO]
BIMALA DEVI KHETWAT VS. STATE OF WEST BENGAL [LAWS(CAL)-2006-9-67] [REFERRED TO]
BASANT KUMAR VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-2-24] [REFERRED TO]
SANJAY TOMAR VS. STATE OF H.P. [LAWS(HPH)-2024-5-48] [REFERRED TO]
STATE OF WEST BENGAL VS. BINOD KUMAR SHAW [LAWS(CAL)-2012-8-82] [REFERRED TO]
STATE VS. VIJAYAN V.P. [LAWS(KER)-2021-2-20] [REFERRED TO]
UDAY YADAV VS. STATE OF BIHAR [LAWS(PAT)-2024-5-79] [REFERRED TO]
STATE OF SIKKIM VS. LALL BAHADUR RAI [LAWS(SIK)-2024-10-10] [REFERRED TO]
RAJ KUMAR SINGH VS. STATE OF U.P. [LAWS(ALL)-2018-7-345] [REFERRED TO]
GOPAL SHERSINGH VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-9-165] [REFERRED TO]
ASHOK TUKARAM PATIL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2004-10-116] [REFERRED TO]
MOHAMMED ALI MCPO II VS. CHIEF OF THE NAVAL STAFF [LAWS(BOM)-2004-4-109] [REFERRED TO]
SAMIRBHAI MADHUKANTBHAI SHAH VS. STATE OF GUJARAT [LAWS(GJH)-2022-9-1790] [REFERRED TO]
STATE VS. RYAN FERNANDES S/O. PAUL FERNANDES [LAWS(BOM)-2012-12-35] [REFERRED TO]
COURT ON ITS OWN MOTION VS. BALWAN SINGH KHOKHAR S/O PURAN SINGH R/O WZ [LAWS(DLH)-2017-3-252] [REFERRED TO]
SAKHARAM ALIAS BAGAD VS. STATE OF M.P. [LAWS(MPH)-2017-5-108] [REFERRED TO]
LALMANI & ORS. VS. THE STATE OF M.P. [LAWS(MPH)-2016-1-49] [REFERRED TO]
TIKARAM VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2024-7-30] [REFERRED TO]
SUSHIL KUMAR AND ANOTHER VS. STATE OF PUNJAB [LAWS(P&H)-2019-1-27] [REFERRED TO]


JUDGEMENT

- (1.)Three desperadoes, the two appellants and one Raju (PW 2) who had gone amuck, committed the heinous crime of murders in a most ghastly and shocking manner for which the appellants were charged with various offences punishable under Sections 120B, 302, 34, 342, 392, 297 and 449 of Indian Penal Code. On proof of the charge that the appellants had committed the murder of five innocent women, one of whom was pregnant, and two children of teenage of one and a half years and two and a half years they were convicted and sentenced to death along with other sentences, by the trial Court. The High Court accepted the reference made for confirmation of the death sentence and dismissed the appeals filed by the appellants for setting aside their convictions.
(2.)On the date of occurrence the appellants were of 20-22 years of age. The deceased, victims of the crime, included Meerabai Rathi, aged about 45 years, her daughter-in-law Babita alias Nita Rathi, aged about 24 years, her unmarried daughter Preeti aged about 19 years, her married daughter Hemlata aged about 27 years, her maid servant Satyabhamabhai Sutar aged about 42 years, Chirag, son of Babita aged two and a half years, Pratik, son of Hemlata aged one and a half years.
(3.)All women and children were killed one by one by inflicting numerous knife blows on their persons. All the deaths, except of Pratik (child of one and a half years) were actually caused by the brutal knife blows inflicted by Narayan Chetanram Chaudhary (hereinafter referred to as "the accused No. 1") Pratik was killed by Jitendra alias Jitu Nayansingh Gehlot (hereinafter referred to as "the accused No. 2"). Raju, PW 2 actively participated and facilitated the commission of the crime. The murders were apparently committed to wipe out all evidence of robbery and theft committed by the accused persons.


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