UMED SINGH Vs. STATE

JUDGEMENT

(1.) In the immortal words of Dag Hammarskj ld : "Forgiveness is the answer to the child's dream of a miracle by which what is broken is made whole again, what is soiled is made clean again."

(2.) "Rape", one of the most barbaric and heinous crimes. The cases of rape, gang rape and digital rape are on increase and perpetrators of this inhuman and brutal crime are worse than even the beasts and deserve to be dealt with a heavy hand. They need to be dealt with sternly and severely. Its a gruesome and ghastly act of rape wherein a man acts as a slave of his martinet and lowers himself to a baffling extent for the sole purpose of achieving gratification of his carnal desire. The case at hand very peculiarly exposes the inferior bequests of nature in the appellant who is a man of about 35 years of age and made an attempt to commit rape on a 2 year old female child.

(3.) The appellant has preferred the present appeal under Section 374(2) Cr.P.C to assail the judgment dated 25.5.2009 passed by the learned Additional Sessions Judge thereby convicting the appellant for committing an offence under Section 376(2)(f) of the Indian Penal Code, 1806 for Rigorous Imprisonment for life, along with a fine of Rs.10,000/- and in default of payment of fine to undergo rigorous imprisonment for a period of three years.