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Lack of Injury on Rape Victim’s Body is of No Help in Determining Consent: Bombay HC - (29 Dec 2018)

Bombay High Court has observed that absence of any injury on the body of the victim cannot lead to a conclusion that she had given her consent and all that it indicates is that she did not put up resistance.

Tags : BOMBAY HIGH COURT   LACK OF INJURY ON RAPE VICTIM  

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