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Supreme Court: Law Can't Treat Rape Victim as 'Child' on Her Mental Age - (21 Jul 2017)

Supreme Court has ruled that a man who rapes or sexually abuses a mentally challenged adult victim cannot be tried under stringent provisions of Protection of Children from Sexual Offences (POCSO) Act 2012 even if such a victim has an under-developed brain like that of a child.

Tags : SUPREME COURT   RAPE  

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