Penal Code, 1860: ss. 302, 201 - Murder- Appellant was assigned the construction of house by the deceased woman C - They developed intimacy and appellant started living with her - Informant found that deceased woman and her children not seen for few days by neighbours - Their dead bodies exhumed from the soak pit next to the toilet of the house of deceased woman - Conviction and death sentence by courts D below - Held: No interference with the conviction and sentence - The convict did not offer convincing explanation as to why he did not report prolonged absence of the deceased to the police - The convict was a mason and also a civil-works contractor, and was, therefore, competent to dig a soak-pit and E dispose of the three bodies in that soak-pit and then make a brick covering thereon - There was not an iota of doubt as to his living with the deceased in the same house as her husband - The factum of his having executed documents indicative of his marriage to. the deceased as also her 'Declaration' to F transfer her property to him, in the event of her death provided compelling motive for his having committed the crime of murdering her and her two minor children - The convict was logically. found, beyond reasonable doubt, to have committed the murder of the three deceased - Sentence uls.201 not G interfered with -As regards offence uls.302, though the action of the convict was extremely brutal, grotesque diabolical and revolting, incarceration for a further period of 30 years, without remission, in addition to the sentence already undergone would be appropriate punishment in the facts and A circumstances of the case - Sentence/Sentencing.