NIRANJAN PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) "Rape is one of the most terrible crimes on earth and it happens every few minutes. The problem with groups to deal with rape is that they try to educate woman about how to defend themselves. What really needs to be done is teaching men not to rape. Go to the source and start there".

(2.) The factual matrix of the prosecution case, as per the first information report (Ext.1) lodged by one Smt. Purnima Naik (P.W.1) before Mahila Police Station, Khurda is that on 3.9.2006 at about 10.30 a.m. while the informant had gone outside to attend her work and the victim who was her daughter and aged about seven years was watching TV in the house of a neighbour, the appellant called the victim to the backyard of the house of one Dilip (P.W.5) and committed rape on her and handed over Rs.5/- to her. It is further stated that P.W.5 is a witness to the said act. Other people of the locality including one Niranjan stated to have seen the appellant carrying the victim. After ascertaining about the incident from the victim, the FIR was lodged.

(3.) On the basis of the written report presented by P.W.1, Smt. Lalita Parida, Sub-Inspector of Police, Mahila Police Station registered Khurda Mahila P.S. Case No. 144 dated 3.9.2006 under section 376(2)(f) Indian Penal Code and directed one Iti Das (P.W.14), Sub-Inspector of Police, Mahila Police Station to take up investigation.