Full Judgment Text
Crl.A. No. 1502 of 2010
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1502 OF 2010
BISHNU DEO MISHRA ..... APPELLANT
VERSUS
STATE OF ASSAM ..... RESPONDENT
O R D E R
Notice had been issued on the quantum of sentence
only.
We have heard the learned counsel for the parties
and perused the judgment impugned herein. Paragraph 34
of the High Court judgment reads as under:
“Apart from being a crime against
society, rape is an offence against human
dignity. It is a transgression which is
destructive of the whole personality of the
victim. The commission of rape by the
accused upon a tender aged and helpless
victim of his daughter's age, pretending
himself to be a priest and a religious man
and thus hoodwinking everyone to believe him
to be so, is also a crime against religious
faith. Therefore, there is no question of
being lenient in passing sentence against
the accused. Having given thoughtful
consideration on the entire evidence on
record, we find no reason to interfere with
Crl.A. No. 1502 of 2010
2
the findings of the learned Additional
Sessions Judge, FTC, Bongaigaon in this
appeal.”
In view of the above, we are not inclined to
interfere in this matter. The Criminal Appeal is
dismissed.
.....................J
[HARJIT SINGH BEDI]
......................J
[GYAN SUDHA MISRA]
NEW DELHI
AUGUST 25, 2011.