STATE OF MAHARASHTRA Vs. VIJAY MOHAN JADHAV @ NANU

JUDGEMENT

(1.) The world has never yet seen a truly great and virtuous nation because in the degradation of woman the very fountains of life are poisoned at their source. " Lucretia Mott.

(2.) There were several other recommendations made to ensure that no lenient view is taken in respect of offence of rape. There is recommendation of stringent punishment in order to see that the punishment shall act as a deterrent. Earlier section 376D of Indian Penal Code was substituted by Act 43 of 1983 and the new amendment was brought in effect from 3/2/2013. Similarly, section 376E Indian Penal Code was inserted in the Statute by Act 13 of 2013.

(3.) After insertion of Section 376D and 376E of the Indian Penal Code, the punishment prescribed under the newly introduced law i.e. Section 376D and 376E of the Indian Penal Code was given effect for the first time in a case popularly referred to as "Shakti Mill 's Case " vide Judgment and Order dated 21st March, 2013 and 4th April, 2014 in Sessions Case No. 914 of 2013 and Sessions Case No. 846 of 2013 respectively. Both the cases are tried simultaneously. The sentence inflicted upon the accused was life imprisonment of that person 's natural life and with fine in Sessions Case No. 914 of 2013, whereas in Sessions Case No. 846 of 2013, accused were ordered to be hanged by neck till they are dead. The present case is seeking confirmation of the Judgment and Order dated 4th April, 2014. The trial court decided both the cases within 7 months and 13 days from the date of incident. Hence, there was speedy justice.