Crl.A. No. 1502 of 2010 1

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1502 OF 2010

BISHNU DEO MISHRA                ..... APPELLANT

VERSUS

STATE OF ASSAM   ..... RESPONDENT

O R D E R

Notice had been issued on the quantum of sentence  

only.

We have heard the learned counsel for the parties  

and perused the judgment impugned herein.  Paragraph 34  

of the High Court judgment reads as under:

“Apart  from  being  a  crime  against  society,  rape  is  an  offence  against  human  dignity.   It  is  a  transgression  which  is  destructive of the whole personality of the  victim.   The  commission  of  rape  by  the  accused  upon  a  tender  aged  and  helpless  victim  of  his  daughter's  age,  pretending  himself to be a priest and a religious man  and thus hoodwinking everyone to believe him  to be so, is also a crime against religious  faith.  Therefore, there is no question of  being  lenient  in  passing  sentence  against  the  accused.   Having  given  thoughtful  consideration  on  the  entire  evidence  on  record, we find no reason to interfere with

Crl.A. No. 1502 of 2010 2

the  findings  of  the  learned  Additional  Sessions  Judge,  FTC,  Bongaigaon  in  this  appeal.” In  view  of  the  above,  we  are  not  inclined  to  

interfere  in  this  matter.   The  Criminal  Appeal  is  

dismissed.

.....................J [HARJIT SINGH BEDI]

......................J [GYAN SUDHA MISRA]

NEW DELHI AUGUST 25, 2011.