RAM DHAWAN @ RAMDEV Vs. STATE

JUDGEMENT

(1.) This is a case of rape of a minor daughter by her father and the appellant herein is the father who stands convicted for having raped his minor daughter and sentenced to undergo life imprisonment by the learned Additional Sessions Judge.

(2.) Hon'ble Supreme Court in the year 2006 in a judgment reported as "State vs. Asha Ram", 2006 CrLJ 139 had made the following observations while reversing the judgment of acquittal by the High Court in a case of rape of a girl by her father:

(3.) In that case the trial Court had convicted the accused-father for having raped his daughter and five years sentence of imprisonment was awarded. The accused-father challenged his conviction and in appeal the High Court acquitted him. The State approached the Apex Court where the High Court's decision was set aside. The facts of that case are almost similar to the facts of the present case, which situation rarely arises in criminal cases. The unfortunate daughter who was raped by her father had deposed like this during the trial: