ANDREWS Vs. STATE, REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Hey Bharatha Matha!! look how your daughters are being molested, sexually assaulted and murdered by some of the devilish creatures roaming in your land. The said culprits could neither be termed as ''human beings'' nor as ''animals'', as even animals are noble in their own way.

(2.) The above rapes and gang rapes reported in the media are only to show that the horrific and gruesome crimes are occurring unabated putting a question mark over the safety of women in India, in spite of many stringent laws. It is shocking and disheartening to learn that even toddlers are raped. In February 2017, a seven year old girl was raped and murdered in Mugalivakkam, Chennai by a youth.

(3.) It is a shame that a 60 years old mentally retarded lady, was stated to be gang-raped and murdered by the petitioners/A.2 and A.3 including two juveniles in this case. This case only reflects as to how the women in Indian society are continued to be harassed in spite of many stringent laws.