On Saturday, a Delhi Court deferred for March 4 the Judgement in the death of the father of the woman who was raped by expelled BJP MLA Kuldeep Singh Sengar in Uttar Pradesh's Unnao in 2017.
The Judgement will be pronounced on March 4, said District Judge Dharmesh Sharma.
The rape survivor's father died on April 9, 2018 in Police custody.
On July 13, 2018, the CBI filed a charge sheet in the matter, in which it named Sengar & others.
According to CBI, a dispute took place between the rape survivor's father & one Shashi Pratap Singh on April 3, 2018, after which the latter called his associates & attacked the woman's father.
The probe agency said that Kuldeep Singh Sengar's brother Atul Singh was also part of the group that attacked the survivor's father & his co-worker.
Later, survivor's father was taken to the Police Station, where he was arrested after an FIR was lodged against him.
The Central Bureau of Investigation, in its charge sheet, said that Sengar was in touch with the District Police Superintendent & Police Station's in-charge.
Thereafter, the charges were framed against expelled BJP MLA, his brother Atul, Makhi Police Station in-charge Ashok Singh Bhadauria, Sub Inspector Kamta Prasad, Constable Amir Khan & 6 others in the case.
On Aug 1 2019, the Apex Court transferred the case to Delhi from a Trial Court in Uttar Pradesh.
In Dec 2019, Sengar was convicted & jailed for life by a Delhi Court for raping the girl, who was a minor at the time of incident, at his residence in Unnao in June 2017, where she had gone seeking a job.
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