In a historic move on 4.12.2017, the Madhya Pradesh State Assembly unanimously passed a bill awarding death penalty to rapists of girls below 12 years. The Dand Vidhi (Madhya Pradesh Sanshodhan) Vidheyak, 2017 provides for death or a minimum term of 14 years’ rigorous imprisonment or life imprisonment till death for raping girls aged 12 or less and also makes repeated stalking a non-bailable offence. Chief Minister Shiv Raj Singh Chauhan, after passing the bill, said, “The people who rape 12-year-old girls are not humans but devils. They don’t have the right to live”. The bill will be sent to the Centre and will need the assent of the President for becoming a law.
Source: Indian Express