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Judgment
There is no force in this appeal. The Advocate for the appellant admitted the appellants' guilt in the Lower Appellate Court. That Court was wrong
in reducing the sentence. In rape cases there should be a heavy sentence even when the offender is a Youngman because such an offence
practically ruins the life of a young girl hoped that in future Courts will impose whipping in addition to other punishment. Whipping is the most
suitable to an offence of rape. A man who causes pain and sorrow to another human being should certainly have pain caused to him. If possible
this judgment shall be reported for general information of Judicial officers.
The appeal is dismissed. The prisoner shall be informed through the Jail Superintendent concerned that his appeal has been dismissed.