April 26,2018:

In relation to alleged obstruction by the lawyers in administration of justice in the case, SC Bench added that,“If the lawyers are at fault, they would be dealt in accordance with the law.”

On Thurcsday, Supreme Court while hearing the transfer petition in the Kathua Gangrape case out of Jammu, stated that it’s a “real concern” to see that a fair trial is conducted.

Apex Court stated that,“Fair trial is the consideration and we are concerned with the interest of victim and accused... If we find the slightest possibility of a lack of a fair trial, we will transfer the case out of Kathua”.

SC Bench headed by CJI Dipak Misra and Justice AM Khanwilkar and Justice DY Chandrachud stated that Trial should be fair not only for the accused but also for the victim’s family, and the protection to them and their lawyers should be ensured.

On January 10, an eight-year-old girl from a minority nomadic community had disappeared from near her home in a village near Kathua in Jammu region. Her body was found in the same area a week later.

Crime Branch, which probed the case, filed the main chargesheet against seven persons including two policemen and a separate chargesheet against a juvenile in a court in Kathua district earlier in April. Chargesheet revealed chilling details about how the girl was allegedly kidnapped, drugged and raped inside a temple before being killed.

SC Bench has listed for hearing on July 30,2018.

Source Hindustan Times

 

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