SANJEET SAHNI Vs. STATE

JUDGEMENT

(1.) IN the words of Hon'ble Mr. Justice Dipak Mishra as observed in Shyam Narain vs. The State of NCT of Delhi, : (2013) 7 SCC 77, the wanton lust, vicious appetite, depravity of senses, mortgage of mind to the inferior endowments of nature, the servility to the loathsome beast of passion and absolutely unchained carnal desire have driven the appellant to commit a crime which can bring in a 'tsunami' of shock in the mind of the collective, send a chill in the spine of the society, destroy the civilized stems of the milieu and comatose the marrows of sensitive polity.

(2.) THIS is a case of brutal rape of a 9 year old girl. The learned Trial Judge after recording conviction u/s 376(2)(f) of Indian Penal Code (for short IPC) had taken note of the brutality meted out to the child and sentenced him to undergo rigorous imprisonment for 12 years and to pay a fine of Rs. 10,000/ - failing which to undergo simple imprisonment for a period of two months.

(3.) THE prosecution, in order to establish the charge levelled against the accused, examined 13 witnesses including the child 'A', her father, the doctors and other formal witnesses.