GURUDEV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) VIDE impugned judgment and order dated 31. 7. 2003, the appellant has been convicted for the offence of raping his minor daughter who was aged ten years at the time when the offence was committed.

(2.) VIDE order dated 2. 8. 2003, the appellant has been sentenced to undergo imprisonment for life for the offence of raping his minor daughter.

(3.) THE fate of the appellant has been sealed on the basis of testimony of his daughter, the child who was raped, and his wife Gita.