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Rape Victim's Evidence Stands on Higher Pedestal Than That of Injured Witness: Bombay HC - (11 Feb 2019)

Bombay High Court has acquitted a man convicted of raping his 15-year-old student who took tuition from him and also held that a rape victim's evidence stands on a higher pedestal than that of an injured witness.

Tags : BOMBAY HIGH COURT   RAPE VICTIM'S EVIDENCE STANDS ON HIGHER PEDESTAL  

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