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Aarushi Talwar Murder Case
On 16th May 2008 the 13-year-old girl Aarushi Talwar had found murdered inside her bedroom to throat slit with surgical precision. Initially, the police had suspected 45-year-old Hemraj Banjade who was the Domestic worker which employed by her family in Noida for Aarushi Murder because he had missed. But on next day his decomposed body had found behind a locked door on the terrace of the building.
Then, the police had begun to suspect the parents and said that Rajesh murdered the two after finding them in an “objectionable” position. After some time, The Chief Minister Mayawati had handed over the case to the Central Bureau of Investigation (CBI) as the Uttar Pradesh police drew flak for doing a shoddy job.
The two CBI investigators team had investigated in the Case. The first team had led by Arun Kumar which claimed a breakthrough on the basis of “scientific evidence” primarily narco-analysis test reports arrested three men which were the Talwar’s compounder Krishna and two domestic help working in the neighbourhood, Rajkumar and Vijay Mandal. The CBI had suspected that they had killed Aarushi after an attempted sexual assault, and Hemraj for being a witness. However, all the three men had released when no any solid evidence found against them.
In 2009, the CBI handed over the investigation to another team which probed the parents but failed to build a case and they had filed a closure report in the CBI court and said that it was not able to bring murder charges against anyone because of insufficient evidence. But the court had rejected the closure report and ordered prosecution of the parents on the basis of existing evidence, leading to their eventual conviction.
On 26th November 2013, the Ghaziabad CBI court had held that Rajesh and Nupur Talwar was guilty of killing Aarushi and the domestic servant (Hemraj) and the life sentence had awarded. Then after, the Talwars’ challenged the decision at the Allahabad High Court. Many critics had said that: the judgment had based on weak evidence.
On 12th October 2017, the Allahabad HC had acquitted the Talwars in the double-murder case and said that: They could not be held guilty on the basis of the evidence on record. The High Court had set aside the judgement of CBI court, Ghaziabad which awarded life sentence to the couple on 26th November 2013.
On 16th October 2017 The Talwars’ had leave the Dasna jail after already served four years of their life sentence in Ghaziabad’s Dasna jail.
Afterwards, The CBI had filed the appeal in March 2018 and said that: The HC had erred in reversing the “well-reasoned” order of a Ghaziabad trial court which had scrutinised the entire gamut of circumstantial evidence which assumed significance in a case of this nature where there were no direct witness and “rightly applied” the “last seen with” theory in convicting the Talwar couple.
On 10th August 2018, the Supreme Court had admitted a CBI appeal against the acquittal of Talwars’ acquittal in the case of murder of their teenaged daughter Aarushi and domestic help Hemraj.
The Supreme Court of India had combined the appeals which filed by the Central Bureau of Investigation and the wife of Hemraj (Khumkala Banjade) and issued a notice to the Talwars.
