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Slightest Penetration of Whichever Degree Is Essential to Attract The Offence of Rape: Tripura HC - (18 Sep 2018)

Tripura High Court has acquitted a man accused of attempting to commit rape charges observing that it is, at best, a case of fondling and to attract the offence of attempt to rape slightest penetration of whichever degree is essential.

Tags : TRIPURA HIGH COURT   ATTEMPT TO RAPE  

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