Punjab & Haryana High Court: A Single Judge Bench comprising of Jaishree Thakur J., addressed an appeal challenging the judgment of the lower court in regard to the reduction of sentence.

The brief facts of the case state that the appellant was a convict under Sections 366 & 376 of IPC, for committing the rape of a 6 year old child. On recording of the statements of the accused under 313 CrPC all the allegations on his part were denied and he pleaded innocence. Appellant was acquitted earlier by the session’s court. However, on appeal, the matter was remanded back by the High Court after setting aside appellant’s acquittal. And thereafter, he was convicted as aforesaid.

The Learned Counsel for appellant by placing reliance on the various precedents submitted that his Right of speedy trial under Article 21 of the Constitution of India grants him the leniency and reduction of sentence awarded as he already has faced trial for 25 years.

However, the Hon’ble High Court on observing the above said facts and circumstances and the instance of cases given by the learned counsel for appellant in reference to the reduction of sentence, stated that “Rape” is a heinous offence which along with physical scars impact the mental well-being of the child equally and in a huge extent and manner. While stating the above-mentioned contentions of the appellant, Court also focused on a case of State of Rajasthan v. Vinod Kumar, 2012(6) SCC 770, in this case also reduction of sentence was demanded for an offence of rape and the accused was granted reduction of the sentence, though the Hon’ble Supreme Court held that “deciding the case in such a casual manner reduces the criminal justice delivery system to mockery.”

Therefore, keeping a sight of all the stated contentions and instances placed upon, the High Court dismissed the appeal of the convict finding no merits on the defence that he had put forward as the fact that the victim a 6 year old child was raped, the award of sentence of 10 years was rightly imposed in accordance to Section 376(2)(f) IPC. [Inder Sain  v. State of Punjab;2018 SCC OnLine P&H 797; dated 04-05-2018]

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