Thomas, J. - (1.) Bad blood which existed between two families living next door to each other resulted in the extermination of all the adult members of one family and the consequent judicial verdict to send all the living members of the other family to gallows. Four members of the family of the accused became killers of four members of the other family irrespective of gender differences on both sides. A glimpse at the injuries on the mangled dead bodies would have convicted the on-lookers that none among the victims could have been saved even with most advanced sophisticated medical facilities. Death of all of them would have been instantaneous. Such injuries clearly reflected the resolve of the killers that every one of the victims should have been sunffed out of their wordly existence.
(2.) Facts are too brief for elaboration. The house where all the accused were living situate adjacent to the house where all the deceased were living. First appellant Panchhi and his wife Kalia were the parents of second appellant Manmohan and third appellant Smt. Ramshree. Among the victims deceased Banke Lal was the husband of deceased Pan Kunwar, his mother Halki was aged 70 and a little female child Sonu aged only 5 then was the daughter of Banke Lal. This quadruple murder took place during the forenoon of 26 October, 1989, inside and outside the house of the victims.
(3.) According to the prosecution story, the two families were on a warpath for some time and the members of both families chose to indulge in petty quarrels. Bad blood started fomenting up. A fortnight prior to the incident two female members of accused's family (Kalia and Ramshree) gave a rubbing to Pan Kunwar. Though the matter was reported to the police there was no abatement of the hostility between the two families. So Banke Lal and Pan Kunwar retaliated to Ramshree by assaulting her just six days prior to the occurrence.;