OM PRAKASH Vs. STATE OF U P
LAWS(SC)-2006-5-101
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on May 11,2006

OM PRAKASH Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents





Cited Judgements :-

STATE (NCT OF DELHI) VS. MUNNA @ RIKAS [LAWS(DLH)-2017-10-121] [REFERRED TO]
SANJAY @ ARUN VS. STATE [LAWS(DLH)-2018-4-197] [REFERRED TO]
ALLAH NOOR VS. NCT OF DELHI [LAWS(DLH)-2009-9-385] [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. MANJURI BIBI AND OTHERS [LAWS(CAL)-2015-11-42] [REFERRED]
ANGAD RAM VS. STATE OF BIHAR [LAWS(PAT)-2007-3-7] [REFERRED TO]
PREM RAI ALIAS SAMBHU RAI S/O KEWAL RAI VS. STATE OF SIKKIM [LAWS(SIK)-2019-6-1] [REFERRED TO]
GOPI NISHA MALLAH VS. STATE [LAWS(DLH)-2018-9-448] [REFERRED TO]
VISHAL CHAWLA VS. STATE [LAWS(DLH)-2019-7-510] [REFERRED TO]
HARI SINGH RAWAT VS. STATE [LAWS(DLH)-2018-3-43] [REFERRED TO]
KARAN SINGH VS. STATE [LAWS(DLH)-2009-1-4] [REFERRED TO]
MANIK ROY ALIAS BISHADU VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-9-103] [REFERRED TO]
ARATI BARUI VS. STATE OF WEST BENGAL [LAWS(CAL)-2008-5-84] [REFERRED TO]
R. MANTHRA MURTHY VS. THE STATE OF KARNATAKA [LAWS(KAR)-2015-12-62] [REFERRED TO]
RAJ KUMAR VS. STATE OF H.P. [LAWS(HPH)-2007-11-11] [REFERRED TO]
ATUL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2010-9-23] [REFERRED TO]
MANOJ VS. STATE NCT OF DELHI [LAWS(DLH)-2018-5-11] [REFERRED TO]
SURESH GOVINDA NAGDEVE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2008-1-110] [REFERRED TO]
STATE OF KARNATAKA VS. SANNAD URUKUNDAYYA [LAWS(KAR)-2022-8-516] [REFERRED TO]
MANIK ROY VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-11-58] [REFERRED TO]
SHANKAR @ DEVI SINGH VS. STATE [LAWS(DLH)-2018-5-339] [REFERRED TO]
MAHMOOD FAROOQUI VS. STATE (GOVT OF NCT OF DELHI) [LAWS(DLH)-2017-9-13] [REFERRED TO]
MUKESH MAHTO VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-2-52] [REFERRED TO]
JAKIR ISHAKBHAI NAT VS. STATE OF GUJARAT [LAWS(GJH)-2007-6-62] [REFERRED TO]
MANGI LAL VS. STATE OF RAJASTHAN [LAWS(RAJ)-2007-3-39] [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [LAWS(SC)-2017-5-43] [REFERRED TO]
CHANDRA YADAV ALIAS CHANDRA MATHO VS. STATE OF BIHAR [LAWS(PAT)-2007-5-110] [REFERRED]
MANGALI HALDAR VS. STATE OF WEST BENGAL [LAWS(CAL)-2011-1-26] [REFERRED TO]
NARINDER KUMAR VS. STATE OF H.P. [LAWS(HPH)-2007-8-20] [REFERRED TO]
SRI. KISHAN PODDAR VS. THE STATE (GOVT. OF NCT DELHI) [LAWS(DLH)-2009-3-354] [REFERRED TO]
RAZIK IMAN S/O IKRAMUL HAQ VS. THE STATE (NCT OF DELHI) [LAWS(DLH)-2010-2-469] [REFERRED TO]
BALWANT SINGH VS. THE STATE (GOVT. OF N.C.T. OF DELHI) [LAWS(DLH)-2010-11-324] [REFERRED TO]
PUNNU VS. STATE (GOVT. OF NCT) DELHI [LAWS(DLH)-2018-2-563] [REFERRED TO]
SAURABH BALI VS. STATE [LAWS(DLH)-2021-7-28] [REFERRED TO]
STATE OF ARUNACHAL PRADESH VS. SAMAIL BAIJU [LAWS(GAU)-2010-5-50] [REFERRED TO]
GOPAL ALIAS BABBAL ALIAS PAWAN VS. STATE OF DELHI [LAWS(DLH)-2014-2-7] [REFERRED TO]
ANKUSH DESU RATHOD VS. STATE OF MAHARASHTRA [LAWS(BOM)-2007-12-51] [REFERRED TO]
VINOD KUMAR @ PRAMOD @ RAJ KUMAR VS. STATE OF U P [LAWS(ALL)-2018-10-5] [REFERRED TO]
BIMAL SEAL VS. STATE OF WEST BENGAL [LAWS(CAL)-2008-7-10] [REFERRED TO]
JYOTSNA KORA VS. STATE OF WEST BENGAL [LAWS(CAL)-2010-8-60] [REFERRED TO]
SUSANTA BAPARIA ALIAS BHAI VS. STATE OF WEST BENGAL [LAWS(CAL)-2010-8-147] [REFERRED TO]
STATE VS. SHARANU [LAWS(KAR)-2022-10-39] [REFERRED TO]
MAHAMOOD MIAN VS. STATE OF BIHAR [LAWS(PAT)-2007-2-106] [REFERRED TO]
SANJU KUMAR, SANJAY YADAV VS. STATE OF BIHAR [LAWS(PAT)-2007-2-221] [REFERRED]
MANDOOR ALI VS. REVENUE DIVISIONAL OFFICER [LAWS(KER)-2007-4-35] [REFERRED TO]
SALAMMA.L VS. KERALA FINANCIAL CORPORATION [LAWS(KER)-2013-1-192] [REFERRED TO]
NASIR UDDIN ALI VS. STATE OF ASSAM [LAWS(GAU)-2020-8-42] [REFERRED TO]
YUVRAJ S/O PARBATA PAWAR VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-10-281] [REFERRED TO]
RAJ KUMAR @ PETAL VS. THE STATE (GOVT. OF NCT OF DELHI) [LAWS(DLH)-2010-3-451] [REFERRED TO]
JANDEL SINGH VS. STATE OF M P [LAWS(MPH)-2007-12-2] [REFERRED TO]
VIJAY SINGH VS. STATE OF M.P. [LAWS(MPH)-2007-4-76] [REFERRED TO]
VIJAY SOOD VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2009-4-8] [REFERRED TO]
Vinesh Kumar VS. State of H.P. [LAWS(HPH)-2008-4-50] [REFERRED TO]
GANSU, SON OF FATTURAM VS. STATE OF CHHATTISGARH [LAWS(CHH)-2016-11-29] [REFERRED TO]
MAHENDER @ GANJA VS. STATE [LAWS(DLH)-2018-4-180] [REFERRED TO]
MOHD. NASIR @ GULFAM VS. STATE [LAWS(DLH)-2009-2-345] [REFERRED TO]
BHURE KHAN @ JAKKA VS. STATE (GOVT. OF NCT OF DELHI) [LAWS(DLH)-2009-5-400] [REFERRED TO]
PHOOL SINGH VS. STATE NCT OF DELHI [LAWS(DLH)-2009-10-139] [REFERRED TO]
RAGHUVEER SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2007-3-36] [REFERRED TO]
NATHI RAM VS. STATE OF U P [LAWS(ALL)-2018-8-57] [REFERRED TO]
SHIV KUMAR YADAV VS. STATE OF NCT OF DELHI [LAWS(DLH)-2018-9-409] [REFERRED TO]
JASBIR SINGH & ORS VS. STATE OF DELHI [LAWS(DLH)-2018-5-373] [REFERRED TO]


JUDGEMENT

Arijit Pasayat, J. - (1.)Leave granted.
(2.)Appellant calls in question legality of the judgment rendered by a learned single Judge of the Allahabad High Court, Lucknow Bench upholding the appellants conviction for offence punishable under Section 376(2)(e) of the Indian Penal Code, 1860 (in short the IPC) as recorded by learned VI Additional Sessions Judge, Hardoi and the sentence of 10 years imprisonment was awarded.
(3.)We do not propose to mention name of the victim. Section 228-A IPC makes disclosure of identity of victim of certain offences punishable. Printing or publishing name or any matter which may make known the identity of any person against whom an offence under Section 376, 376-A, 376-B, 376-C or 376-D is alleged or found to have been committed can be punished. True it is, the restriction does not relate to printing or publication of judgment by High Court or Supreme Court. But keeping in view the social object of preventing social victimisation or ostracism of the victim of a sexual offence for which Section 228-A has been enacted, it would be appropriate that in the judgments, be it of this Court, High Court or lower Court, the name of the victim should not be indicated, we have chosen to describe her as victim in the judgment. The above position was highlighted in State of Karnataka vs. Puttaraja (2004) 1 SCC 475).


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