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A 12-year old mentally challenged girl has been raped by a 19 year old boy, Chattu Lal, in Timarpur, Delhi on Tuesday night. The accused is alleged to be the neighbor of the victim.
The Delhi High Court Justice Anu Malhotra sentenced the accused to 15 years of rigorous imprisonment under POCSO Act, 2012 and section 376(2) of the Indian Penal Code. A fine of Rs 6,000 was also imposed by the same order, failure of payment of which would result in 30days of simple imprisonment.
The victim was awarded a compensational sum of Rs 3 Lakhs by the same order and the DLSA North district was directed to ensure the payment of the imposed amount for the proper welfare and rehabilitation of the victim.
However, the court issued directives regarding appropriate correctional course to be employed at the service of the convict in the form of meditational therapy, educational opportunities, vocational training, counseling, psychometric tests, etc for his rehabilitation as well in order to serve a sentence which “acts as a deterrent and is simultaneously reformative with a prospect of rehabilitation.”
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