As reported by media, Cabinet of the State of Andhra Pradesh has cleared the passage for a bill that proposes capital punishment in the cases of sexual abuse of women. Justice in 21-days including investigation and trial are also the components of the Bill.
Andhra Pradesh government has cleared two bills with the objective of speedy justice to women and children with the focus on rape victims and other sexual offences.
First Bill aims for justice in 21-days including investigation and trial and the second one mandates setting up special courts to try sexual offences against women and children.
[Source: Media Reports]
