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The cases of rape have been increasing at a very rapid pace. It is disheartening to see that even the infants are the victims to such crime.
In the present case, the accused,Pappu allured the 7-year-old girl to provide her lychee as a prelude to her sinister design which led to her kidnapping, rape and murder. Her dead body was found near the bank of River besides the bushes.
The session’s court convicted the accused and awarded death penalty. The Allahabad High Court affirmed the conviction and death sentence imposed by Trial Court. The Supreme court affirmed the death sentence and held that this is a ‘rarest of rare cases’, where the death sentence is eminently desirable to deter others from committing such crimes and also to give a message in the society.
The bench observed that the girl was subjected to such ill-treatment by a person who was in a position to win her trust and such act arises a disgust in the mind of the common man.
The bench further added that the sex maniacs are roaming in the society like wild wolves to satisfy their bodily lust. In this evil pursuit they do not even spare infants and children and have left no stone un-turned.
Thus, the Supreme Court stayed the execution of death penalty imposed on the accused after calling for records from the High Court.
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