REGENT COMPUTRONICS PVT. LTD.

IN REFERENCE Appellant

V/S

Rabbu Alias Sarvesh Respondents

Referred Judgements :-

BANTU V. STATE OF UTTAR PRADESH [REFERRED TO]
IN REFERENCE RECEIVED FROM DISTRICT & SESSIONS JUDGE,DINDORI V. BHAGWANI AND ANOTHER [REFERRED TO]
RAJENDRA PRASAD KUNJUKUNJU JANARDHANAN SHEO SHANKER DUBEY VS. STATE OF UTTAR PRADESH:STATE OF KERALA:STATE OF UTTAR PRADESH [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
PANCHHI NATIONAL COMMISSION FOR WOMEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]
SATYA NARAYAN TIWARI ALIAS JOLLY VS. STATE OF UP [REFERRED TO]
B A UMESH VS. REGR GEN HIGH COURT OF KARNATAKA [REFERRED TO]
HARESH MOHANDAS RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJESH KUMAR VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
SANDEEP VS. STATE OF U P [REFERRED TO]
MOHINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM DEO PRASAD VS. STATE OF BIHAR [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
DEEPAK RAI VS. STATE OF BIHAR [REFERRED TO]
ANIL @ ANTHONY ARIKSWAMY JOSEPH VS. STATE OF MAHARASHTRA [REFERRED TO]
LALIT KUMAR YADAV @ KURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
G. HARINATHA RAO VS. STATE OF A.P. [REFERRED TO]
MOFIL KHAN VS. STATE OF JHARKHAND [REFERRED TO]
B KUMAR @ JAYAKUMAR @ LEFT KR @ S KUMAR VS. INSP OF POLICE TR CBCID [REFERRED TO]
VASANT SAMPAT DUPARE VS. STATE OF MAHARASHTRA [REFERRED TO]
PURUSHOTTAM DASHRATH BORATE AND ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
TATTU LODHI @ PANCHAM LODHI VS. STATE OF MADHYA PRADESH [REFERRED TO]
B.A. UMESH VS. REGISTRAR GENERAL, HIGH COURT OF KARNATAKA [REFERRED TO]
VASANTA SAMPAT DUPARE VS. STATE OF MAHARASHTRA [REFERRED TO]
VASANTA SAMPAT DUPARE VS. STATE OF MAHARASHTRA [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]

JUDGEMENT

(1.) Reference No.12/2018 dated 20.08.2018 has been made by First ASJ, Bina, District Sagar, alongwith the proceedings and record for confirmation of death sentence as provided under Section 366(1) of the Code of Criminal Procedure 1973, while the Criminal Appeal No.6748/2018 has been preferred by the accused/appellant Rabbu alias Sarvesh who has been convicted by the judgment dated 20.08.2018 passed by First ASJ, Bina, District Sagar in Special Case No.01/2018 for the offence under Sections 450, 376(2)(i), 376(D), 376(A) of IPC and Section 5(g)/6 of POCSO Act and sentence as under:-

(2.) In this case, as per prosecution, another co-accused was also involved but who was juvenile, therefore, separate challan has been filed against him before the Juvenile Justice Board. Name of the aforesaid juvenile is not mentioned in this judgment, he will be referred as "juvenile" in this judgment.

(3.) As per prosecution case on 07.12.2017 at about 08:30 P.M. in the night when the prosecutrix was watching T.V in her residence at village Deval, Police Station Bhangarh, District Sagar (M.P.), appellant with juvenile reached there and asked her for drinking water. Thereafter both entered in the room of the prosecutrix and shown blue film in their mobile to the prosecutrix and both the accused committed rape with the prosecutrix and thereafter when the prosecutrix told them that she will tell the incident to her parents, then the juvenile poured kerosene oil on the prosecutrix and the present appellant set her on fire. Prosecutrix ran away towards outside of her house. Her grand father and other persons any how tried to control the fire. She narrated the entire story to her grand father and witnesses Priti and Sandeep. Thereafter prosecutrix was rushed to the Civil Hospital, Bina. Doctor conducted MLC and also informed the police authority.

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IN REFERENCE Vs. RABBU ALIAS SARVESH

Referred Judgements :-

JUDGEMENT

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