Bhanu Valve Vs. State

O R D E R

Heard learned counsel for the petitioner.

Delay condoned.

This petition has been filed against the impugned judgment of the Bombay High Court dated 27.07.2010 by which the High Court has upheld the conviction of the petitioner by the trial court. The facts in detail have been set out in the impugned judgment, and hence we are not repeating the same here. The High Court and the trial court have discussed the evidence in great detail, and we entirely agree with the view they have taken.

This is one of the most barbaric and heinous cases we have come across in our judicial career. The petitioner has been found guilty of raping his own daughter regularly for five years after his wife left him, and has produced a child from her. This kind of unheard behaviour cannot be condoned by any means. The daughter-PW-1 (prosecutrix) has given her evidence in this case, and we see no reason to disbelieve her. The special leave petition is dismissed accordingly.

.......................J. (MARKANDEY KATJU)

.......................J. (GYAN SUDHA MISRA)

NEW DELHI

APRIL 18, 2011.

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