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The Supreme Court Bench headed by Chief Justice DipakMisra stayed the execution of death penalty of a man accused in rape and murder of a nine year old girl. The bench granted leva Eon the special leave petition filed by the accused against the Kerala High Court Judgment. On 28th February, the Kerala High Court confirmed the death penalty to be imposed on Abdul Nassar for taping and murdering a nine year old girl in Manjeri Kerala.
One her way to Madrassa the victim went to her friend’s house where the father of the friend was alone. He later raped and strangled her to death. The dead body was hidden behind the cot of the accused with an intension to later dump it in a septic tank. The division bench of Kerala High Court held that the evidence was gruesome and sufficiently proves that the accused is at fault. The high court observed that the case was brutal and utterly barbaric. A father figure raping a child was against the collective consciousness as a whole. The high court therefore was bent to give the death penalty.
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