As a very heinous case of rape and murder of six year old girl child and amputation of her legs to rob her anklets, ended in acquittal due to lapses in investigation and prosecution, lapses committed by investigating and prosecuting agencies, stringently deprecated and directions issued for purposeful and decisive investigation and prosecution in the matter. State of
Criminal Trial — Investigation — Defective or illegal investigation
As a very heinous case of rape and murder of six year old girl child and amputation of her legs to rob
