As reported by media, In the barbarous Kathua Rape case, the rape and murder of an 8-year old girl in Jammu and Kashmir, District and Sessions Judge Pathankot, Tejwinder Singh pronounced the verdict today.

Out of 7 accused’s 1 has been acquitted and the remaining 6 have been found guilty for the rape and murder of an 8-year-old girl in Kathua. The six accused have been held guilty under different sections of Ranbir Penal Code (RPC), and the quantum of the sentence pronounced is: Of the six convicted, three convicts-Sanjhiram, Deepak and Pravesh sentenced with life imprisonment, and remaining three with 5 years of imprisonment.

Due to the highly sensitive nature of the case, the Supreme Court ordered shifting of the trial from a Kathua court to the district and session judge’s court in Pathankot town of neighbouring Punjab.


[Source: NewsMinute]

[Pictrure credits: Indiatoday.in]

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One comment

  • Why are those 3 just 5 years imprisonment? Those who had found guilty must spend all their time in prison. Other people will surely want them to be sentenced to date so that others will be warned and possibly be open-minded about it.

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