STATE Vs. SUBASH SINGH

JUDGEMENT

(1.) MORAL degradation is the worst enemy of social order. When mankind stoops low, boundaries of discipline get demolished which give rise to unfortunate and unacceptable situations. Moral conviction wards off all acrimonious situations. Animosity at times owes its origin to a behavioral problem.

(2.) IT is the facts and circumstances of this case which persuade the court to make above observations.

(3.) THE story unfolded by the prosecution in the charge -sheet as set out is that the prosecutrix (Ms. "z") 12 years' old at the time of the occurrence at about 9 pm went to fetch water from another room of her house where she was caught hold of by the respondent and forcibly raped. She stated to have cried as a result whereof, her mother had come near the door of the room which was bolted from inside. The accused opened the door and fled away from the scene of the occurrence.