July 22, 2018:
Court Spokesman Listyo Arif Budiman stated that,"She was sentenced on Thursday alongside her 17-year-old brother in a closed hearing at Muara Bulian District Court on Island of Sumatra".
She was charged under Child Protection Law for having an abortion. Her brother was sentenced to two years in jail for sexually assaulting a minor.
Indonesia forbids Abortion unless a woman’s life is at risk or under certain circumstances if she is raped.
Law requires that an abortion must be performed by a registered professional no later than six weeks into a pregnancy, and the woman must undergo counselling.
Girl was raped by her brother eight times starting in September, 2017, had the abortion about six months after becoming pregnant.
She was helped by her mother who is facing separate charges. Police arrested the siblings in June after a male foetus was discovered at a palm oil plantation near Pulau village in Jambi province.
Prosecutors had originally asked that Girl be jailed for one year and her brother for seven.
Global Health Authorities and rights groups have long criticised Indonesia’s abortion laws stating that it restricts women’s rights to reproductive health and lead many to undertake dangerous abortions at illegal clinics.
Source Hindustan Times
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