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Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): Arijit Pasayat, S. H. Kapadia , JJ

(A) Penal Code (45 of 1860) , S.228A, S.376— Offence of rape - Disclosure of identity of victim in judgment - Keeping in view social object of preventing social victimisation or ostracism of victim of a sexual offence for which S.228-A has been enacted, it would be appropriate that in judgments, be it of Supreme Court, High Court or lower Court, name of victim should not be indicated. (Para 3) (B) Penal Code (45 of 1860) , S.376— Offence of rape - False implication - There was no apparent reason for victim, a married woman to falsely implicate accused after scatting her own prestige and honour - Plea of false implication - Not tenable. (Para 13) (C) Penal Code (45 of 1860) , S.376(2)(e)— Commission of rape on woman knowing her to be pregnant - Stringent punishment has been provided - Evidence should, therefore, establish knowledge of accused - Mere possibility of knowledge is not sufficient - Positive evidence has to be adduced by prosecution about knowledge - In absence of any material brought on record to show that accused knew victim to be pregnant, S. 376(2)(e), IPC cannot be pressed into service - @page-SC2215Minimum sentence prescribed under S. 376 (1) would b....