Madhya Pradesh High Court: This reference was made before a Division Bench of P.K. Jaiswal and B.K. Shrivastava, JJ. by ASJ, District Sagar, along with the proceedings and record for confirmation of death sentence under Section 366(1) of the Code of Criminal Procedure 1973, while the Criminal Appeal was preferred by the appellant who was convicted by the judgment passed by the ASJ, for the offence under Sections 450, 376(2)(i), 376(D), 376(A) of IPC and Section 5(g)/6 of POCSO Act.
Prosecutrix was a girl who was raped and killed by appellant and a juvenile due to which she succumbed to her injuries and a case for murder under Section 302 IPC was filed. As a result of a trial conducted before ASJ, the appellant was convicted. The trial court after passing the judgment referred the case for confirmation of death sentence under Section 366 of Criminal Procedure Code. The appellant also filed the appeal against the judgment impugned. It was proved beyond reasonable doubt that the accused committed the offence but the question before Court was whether it was rarest of the rare case where the death penalty could be confirmed.
High Court found no mitigating circumstances in favour of appellant and observed that under the circumstances of this case the only punishment which the accused deserve is death, stating that this death sentence should be considered as a measure of social necessity and also a means of deterring other potential offenders. Therefore, on finding the case coming under rarest of the rare category, the death sentence awarded to the appellant by the Trial Court was affirmed. [Rabbu (Confirmation of Death Sentence), In re, 2019 SCC OnLine MP 161, decided on 17-01-2019]
