Rape with minor girl - Quantum of sentence - the mitigating circumstances which weigh in favour of the accused must be balanced with the impact of the offence on the victim, her family and society in general - Rights of the accused must be balanced with the effect of the crime on the victim and her family - This is a case which impacts the society - If undue leniency is shown to the respondent in the facts of the case, it will undermine the common man's confidence in the justice delivery system - Supreme Court of India Judgements