- (1.) This is rather an unfortunate case. There were five accused in all who were sentenced by the trial court for offences punishable under Section 376(2)(g), 201 of the Indian Penal Code as well as Section 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The allegation was that the five accused, and A1 in particular, who was the main accused and involved with the deceased in a clandestine relationship, had raped her on the night intervening the 28 and 29th of January, 1999. The trial court in its judgment dated 31st August, 2000 held the case against the accused to be proved and they were, accordingly, sentenced to death under section 302 or Section 302/34 of the IPC and to various terms of imprisonment under the various other sections under which they had been charged.
(2.) An appeal was thereafter taken by the accused to the High Court and a reference was also made for the confirmation of the death sentence. The High Court has by its impugned judgment declined the reference and at the same time allowed the appeal of the accused acquitting them in toto.
(3.) The present appeals have been filed at the instance of the complainant who is the father of the deceased. We see from the record that A1 was the main accused. As per the death certificate which has been put on record, he has passed away on the 30th June, 2009. The appeal qua him is, accordingly, abated. We have, accordingly, examined the evidence with respect to A2 to A5.;