REPORTABLE IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (CRIMINAL) NO. 3192  OF  2011 (CRLMP.NO(s). 7901/2011)

BHANU VALVE                             Petitioner(s)

                VERSUS

STATE                                   Respondent(s)

O  R  D  E  R

Heard learned counsel for the petitioner.

Delay condoned.

This  petition  has  been  filed  against  the  impugned  

judgment of the Bomaby High Court dated 27.07.2010 by which  

the High Court has upheld the conviction of the petitioner  

by the trial court.

The facts in detail have been set out in the impugned  

judgment, and hence we are not repeating the same here.  The  

High Court and the trial court have discussed the evidence  

in great detail, and we entirely agree with the view they  

have taken.

This is one of the most barbaric and heinous cases we  

have come across in our judicial career.  The petitioner has  

been found guilty of raping his own daughter regularly for  

five years after his wife left him, and has produced a child  

from her.  This kind of unheard behaviour cannot be condoned

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by any means.  The daughter-PW-1 (prosecutrix) has given her  

evidence in this case, and we see no reason to disbelieve  

her.

The special leave petition is dismissed accordingly.

.......................J.  (MARKANDEY KATJU)

.......................J.         (GYAN SUDHA MISRA) NEW DELHI; APRIL 18, 2011.

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