DIGAMBER VAISHNAV AND ANOTHER Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred by Digamber Vaishnav and Girdhari Vaishnav challenging the judgment and order dated 30.04.2015 passed by the High Court of Chhattisgarh at Bilaspur, in Criminal Reference No.3 of 2014, affirming the death sentence imposed by the Sessions Judge, Baloda Bazar and dismissing the criminal appeal Nos. 536 of 2014 and 537 of 2014 filed by them challenging the aforesaid judgment and order of the Sessions Judge.

(3.) The prosecution story in brief is that the complainant, Badridas Vaishnav lives in village Khapridih. He is a retired teacher. Bhuneshwar was his brother. Both were living in separate mohallas. Bhuneshwar Das had two wives, namely, Shri Bai and Subhadra Bai. From Shri Bai, Bhuneshwar had seven daughters. From Subhadra Bai, he had five daughters and a son. Bhuneshwar Das had expired two years back. Mala, Kondi, Chandni, Nandini, Sharda and son Govinda were residing in the house apart from Shri Bai and Subhadra.