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Nirbhaya Rape case the story of justice
On the dark and cold night of December 16, 2012, a 23-year-old girl was mercilessly assaulted and raped in a moving transport in south Delhi. Jyoti Singh, a 23-year-old female physiotherapy intern was raped, beaten, and tormented on December 16, 2012, in Munirka, an area in South Delhi. She was going with her friend, Awindra Pratap Pandey. There were just six others on the bus, including the driver. One of the men, distinguished as minor, had called for travelers disclosing to them that the transport was going towards their destination. Her friend became dubious when the bus veered off from its normal routine and its doors were closed. At the point when he questioned, the group of six men already on board, including the driver, taunted the couple, asking what they were doing alone at such an inconvenient time.
At the point when the friend of the victim raised an obligation, he was yelled down and a confused fight broke out as the drunk men began attacking the victim. Victim's friend was wrecked with an Iron Rod and the men dragged the victim to the back of the bus and more than once raped the victim longer than 1 hour. After the assault, both of them were throughout the bus to die at the side of the street. The two were discovered half-dead by a passerby who informed the Delhi Police. She was taken to the Safdarjung Hospital where specialists discovered she had just five percent digestion tracts left inside her body. She succumbed to her injuries on 29/12/2012. In her statement to Police, she said she wants justice against the six attackers. The incident prompted boundless exhibits and protest the nation over. It likewise began changes in the laws about violence against girls.
Criminal Law (Amendment) Act, 2013
The Act came into force on the third of February 2013. Provisions after amendment, “Sexual Harassment – Section 354A, Assault or Use of Criminal Force to a woman with intent to disrobe – Section 354B, Voyeurism – Section 354C, Stalking – Section 354D, Sections 375, 376 and 376 A-D of the IPC” cover rape. In any case, the clinical assessment was not a special case under the old provision. rape under the IPC had been deciphered to mean just penile-vaginal intercourse.
The accused were booked for rape, kidnapping, murder, destruction of proof, and the endeavored murder of the woman’s male friend under Sections 120-B, 365, 366, 307, 376 (2)(g), 377, 396, 302, 397, 201 and 412 of the Indian Penal Code, 1860. In 2013, September the trial court granted Capital Punishment to Mukesh, Akshay, Pawan, and Vinay. the 3 convicts with the exception of Akshay had looked for Review of the judgment which was dismissed further. The order on the Review Petition documented by Akshay was dismissed by the Supreme Court on 18 December 2019. During the trial, one of the accused, Ram Singh (driver) was discovered dead in his jail cell. The juvenile defendant was found guilty of murder and rape of the victim under the Juvenile Justice Act by the Juvenile Justice Board on the 31st of August 2013. He was condemned to 3 years detainment in a reform office.
On 20 March 2020, at 5:30 a.m., the four adult convicts were executed by hanging at Tihar Jail, on a gallows specially designed for four people.
