SALEEM QURESHI Vs. STATE

JUDGEMENT

(1.) THE appellant is the father of baby 'Z '. He was charged for having raped his daughter baby 'Z '. He has been convicted vide impugned decision dated March 18, 2011. Vide order on sentence dated April 05, 2011, he has been sentenced to undergo imprisonment for life.

(2.) THE FSL report Ex.PW -15/A records the opinion of the Forensic Science Laboratory, to which the clothes of baby 'Z ' and vaginal swab of baby 'Z ' were sent that semen could not be detected either on the clothes of baby 'Z ' or in the vaginal swab.

(3.) THEREFROM an argument has been advanced that at best it is a case of digital rape.