UNNIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) There can never be more graver and heinous crime than the father committing rape on his own daughter. The protector then becomes the predator. The father is the fortress and refuge of his daughter. Charged of raping his own daughter under his refuge and fortress is worst than the gamekeeper becoming a poacher and treasury guard becoming a robber (State of Himachal Pradesh v. Asha Ram : AIR 2006 SC 381).

(2.) The prosecution case is that, the accused, the father of the victim girl, repeatedly committed sexual assault and rape on her, on many days during the period from June, 2012 to January, 2013. The girl got pregnant. She delivered a male child on 04.05.2013.

(3.) The victim girl was aged 16 years when she became a prey to her father. She was then studying in Standard IX.