LAWS(MPH)-1992-4-42

MADAN GOPAL KAKKAD Vs. NAVAL DUBEY

Decided On April 29, 1992
Madan Gopal Kakkad Appellant
V/S
Naval Dubey Respondents

JUDGEMENT

(1.) THE factual matrix leading to the filing of this appeal which is quite simple gives an account of a sordid and obnoxious incident wherein the respondent, a medical practitioner who had created a private hell of his own was gratifying his animated passions and sexual pleasure by sexually assaulting and molesting young girls not only in utter disregard of the universal moral code, human dignity, his professional ethics and values but also in flagrant violation of the law of the country.

(2.) THE brief facts of this shameless intrigue as unravelled by the prosecution at the trial are as follows:

(3.) TULNA Sheri (PW 13) the unfortunote victim in this case was studying in the third standard in St. Joseph Convent along with her class -mate Richa Dubey. Tulna used to come frequently to the house of the respondent to play with Richa Dubey and her other girl friends. Tarun Lata Joshi (PW -12) was living with her fother who was a tenant in the house of PW -5.