Rajasthan on 09-03-2018, became the second State after Madhya Pradesh, to unanimously pass a Bill awarding death to those found guilty of raping girls aged 12 and below. In December, 2017, the Madhya Pradesh Assembly had unanimously passed a similar Bill.

As per the National Crime Record Bureau (NCRB) 2016 report, cases of crime against children have become rampant in Rajasthan in the recent past. The State recorded 4,034 such cases in 2016, which is 3.8% of the crimes against children (98,344) registered across the country. In 2015, the State had registered 3,689 cases of crime against children. Capital punishment will be awarded to convicts under Section 376(A), which is related to rape, and Section 376(D, A), pertaining to gang rape. The Bill will now be sent to the President for his assent after which it will become a law.

[Source: Outlook]

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