BHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A poor Harijan girl, rather a child of seven years raped by a youth of 19 years in daylight at 3, p. m, in the agricultural field and yet, the accused, Bhansingh, had dared to appeal against the sentence of 5 years rigorous imprisonment after conviction under Section 376, IPC.

(2.) THE girl was found unconscious on the spot on account, of the barbarous heinous crime committed by the accused. This ghastly tragedy resulted in a pool of blood on the spot and on the private parts of the helpless child, girl.

(3.) SRI R. S. Purohit, the learned Counsel for the accused Bhansingh, to start with, argued for the reduction of the sentence but when the learned public Prosecutor Shri. K. K. Sharma, pointed out that this Court has issued a notice of the enhancement of sentences at the time of the admission of the appeal, a half hearted effort was made by the learned Counsel for the accused Bhansingh to challenge the conviction, itself, also.