The Trial Court at Saket, New Delhi has sentenced 19 accused, namely (i) Brajesh Thakur, owner of the NGO Sewa Sankalp Evam Vikas Samiti to undergo Life Imprisonment with total fine of Rs 32.20 lakh; (ii) Indu Kumari, Superintendent of Children Home for Girls to undergo three years Rigorous Imprisonment with fine of Rs 10,000/-; (iii) Minu Devi, House Mother, Children Home for Girls to undergo Life Imprisonment with fine of Rs 80,000/- ;(iv) Manju Devi, Counselor, Children Home for Girls to undergo ten years Rigorous Imprisonment with fine of Rs 40,000/- ;(v) Chanda Devi, House Mother, Children Home for Girls to undergo ten years Rigorous Imprisonment with fine of Rs 60,000/-; (vi) Neha Kumari, Nurse, Children Home for Girls to undergo ten years Rigorous Imprisonment with fine of Rs 40,000/-; (vii) Hema Masih, Probation Officer, Children Home for Girls to undergo ten years Rigorous Imprisonment with fine of Rs 60,000/-; (viii) Kiran Kumari, Helper, Children Home for Girls to undergo Life Imprisonment with fine of Rs 80,000/-; (ix) Ravi Kumar Roshan, the then Child Protection Officer, Muzaffarpur to undergo Life Imprisonment with total fine of Rs 3.25 lakh; (x) Vikas Kumar, the then Member, Child Welfare Committee, Muzaffarpur to undergo Life Imprisonment with total fine of Rs 14.50 lakh; (xi) Dilip Kumar Verma, the then Chairman, Child Welfare Committee, Muzaffarpur to undergo Life Imprisonment with total fine of Rs 2 lakh; (xii) Vijay Kumar Tiwari, driver of Brajesh Thakur to undergo Life Imprisonment with total fine of Rs 75,000/-; (xiii) Guddu Kumar Patel @ Guddu, employee of Brajesh Thakur to undergo Life Imprisonment with total fine of Rs 85,000/-; (xiv) Krishan Kumar Ram @ Krishna @ Kishan, employee of Brajesh Thakur to undergo Life Imprisonment with fine of Rs 50,000/-; (xv) Rosy Rani, the then Assistant Director, District Child Protection Unit, Muzaffarpur to undergo six months Rigorous Imprisonment; (xvi) Ramanuj Thakur @Mamu, uncle of Brajesh Thakur to undergo Life Imprisonment with fine of Rs 60,000/-; (xvii) Ramashankar Singh @ Master Saheb @ Masterji, employee of Brajesh Thakur to undergo ten years Rigorous Imprisonment with fine of Rs 60,000/-; (xviii) Dr. Aswini @ Asmani, employee of Sewa Sankalp Evam Vikas Samiti to undergo ten years Rigorous Imprisonment with fine of Rs 30,000/- and (xix) Saista Praveen @ Madhu, employee of Sewa Sankalp Evam Vikas Samiti to undergo Life Imprisonment with fine of Rs 4.10 lakh.
CBI had registered the case on 28.07.2018 and taken over the investigation of the case, earlier registered at Mahila Police Station, Muzaffarpur (Bihar). After thorough investigation, CBI filed a chargesheet on 18.12.2018 against 21 accused before the Designated Court, Muzaffarpur. The Supreme Court vide Order dated 07.02.2019 transferred the trial to Saket Court at New Delhi. The charges in the case were framed on 30.03.2019 against 20 accused persons under the provisions of IPC, POCSO Act and JJ Act for commission of physical and sexual assault, including rape of the victims. Prosecution evidence commenced on 06.04.2019 which continued on a day-to-day basis. The trial was concluded within six months time as stipulated by the Supreme Court of India.
On conclusion of the trial, the Court held 19 accused persons guilty on 20.01.2020 for having committed the offences of rape, gang rape, aggravated penetrative sexual assault and abetment of the said offences in the Muzaffarpur Shelter Home case (Bihar) and acquitted one person.
Central Bureau of Investigation
[Press Release dt. 11-02-2020]
