On Tuesday, a special POSCO Court awarded death penalty to an accused Barlapudi Pentiah for the rape & murder of a minor girl.
The death penalty has been awarded to the accused by Additional District cum Special Judge for Trial of Offences under POCSO Act rape & murder case of a seven-year-old girl that had occurred on Nov 10, 2019, in Gollapudi in Bhavanipuram Police Station limits in Vijayawada, Police said.
A press release from Andhra Pradesh DGP said, "The accused Barlapudi Pentiah was arrested within 24 hours of registration of FIR. The impetus given to the investigation of crimes against women & children by Disha initiatives in the state of Andhra Pradesh, particularly strengthening of police & forensic capabilities helps in the speedy conclusion of such heinous crimes".
It said the scientific investigation by Vijayawada city police supported by DNA analysis created a strong & fool-proof case for the prosecution. The investigation was completed & charge sheet filed swiftly in line with Disha initiatives. The trial was also conducted swiftly & completed by March, however, the case was reserved for judgement when the lockdown was announced.
The press release said that This is the 18th conviction in cases of Rape or Protection of Children from Sexual Offences Act that has been secured by Andhra Pradesh Police since Disha Bill was passed in Andhra Pradesh in Dec 2019.
DGP Andhra Pradesh appreciated the professional alacrity displayed in the scientific investigation done by Vijayawada City Police & said that this conviction serves as a message that those guilty of crime against women & children will not be spared & act as a deterrent to all such predators.
DGP said that further consolidation of Disha initiatives in line with the Govt's vision of a safe & secure society for women & children is on the anvil in a steadfast manner.
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