The case itself involved the alleged gang rape of Ms Rakhi a -year- old teacher by her two colleagues appellants Sudhakar and Bhaskar in a school in Maharashtra on July ... Upon reporting to her family the FIR was filed after days Rakhi went on to commit suicide on December The appellants were sentenced by the Sessions Court for their offence under Section g gang rape and Section abetment of suicide of the IPC The High Court confirmed the conviction thus prompting the present appeal by the appellants before the Supreme Court