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Delhi High Court Acquits Man of Rape Charge as Woman Makes 529 Calls Before Filing Complaint - (07 Jun 2019)

CRIMINAL

Delhi High Court has acquitted a man of rape charge and held that the woman’s testimony “is unreliable and inspires no confidence and there are compelling reasons for rejecting her testimony”. The Court further noted that more than 500 calls were made by the woman before filing the complaint. Moreover the woman refused to undergo an internal examination and filed the complaint almost a month after the incident.

Tags : DELHI HIGH COURT   RAPE  

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