JAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rape with a tiny tot, aged about 7 years is always treated as grievous and heinous crime.

(2.) The facts of this case as are folded by the minor prosecutrix shocked the judicial conscious.

(3.) The family of the minor prosecutrix is from the lower strata of society. They migrated from Uttar Pradesh for the purpose of better livelihood in State of Haryana.