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The Bombay High Court bench comprising of Justices Ranjit More and Bharati Dangre has confirmed the death penalty awarded to a 30 year old man, Chandrabhan Sanap, for the rape and murder of a woman techie. The accused was pronounced guilty by a special court in 2015 and awarded the death sentence for the rape and murder of the 23-year-old software professional who was employed with a leading IT firm in Mumbai. The Bombay High Court bench stated that the convict was not capable of reformation and showed no remorse.
Victim, a software engineer hailing from Andhra Pradesh, was murdered shortly after she arrived in Mumbai from Vishakhapatnam on January 5,2014. Sanap offered her a lift on his two-wheeler at Lokmanya Tilak Terminus and then murdered her at Kanjurmarg and stole her luggage, including a laptop. The body was later discovered by the Police in burnt and decomposed state.
The High Court was hearing a case filed by the state to confirm the death sentence. The hearing began on February 27, 2017 and all arguments were concluded on November 1. Justice Dangre, who penned the judgment, quoted “The recent developments in the few years have given rise to a feeling of uncertainty and fear in the mind of woman folk in this country where women are worshipped in form of goddess. The women in this country may not demand they be worshipped in the modern day scenario but they would surely expect to breathe freely and feel safe and comfortable in and outside their houses. Women in this country after a long journey are lead on the path of empowerment and it is bounden duty of the State to empower them by assuring their safety and security.”
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