Pandurang Lalasaheb Yadav v. The State of Maharashtra - (High Court of Bombay) (16 Sep 2015)

Court accepts rape victim’s uncorroborated testimony

MANU/MH/2430/2015

Criminal

In case involving rape, where the treating doctor had not been examined by the prosecution, the Court held that the testimony of the victim was wholly trustworthy and reliable and did not require corroboration in its support. It noted a lack of evidence adduced by the accused that could lend doubt on the victim’s testimony, and the victim’s mother had taken all immediate steps that would have been expected in circumstances.

Relevant : State of Himachal Pradesh vs. Shree Kant Shekari MANU/SC/0750/2004

Tags : RAPE   TESTIMONY   UNCORROBORATED  

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