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Delhi High Court: Offenders of Sexual Offences on Innocent Children are Psychosocial Deviants - (13 Jun 2019)

CRIMINAL

Delhi High Court has noted that offenders of sexual offences on innocent children are psychosocial deviants, who cannot lay any claim to leniency. Making further observation on heinous nature of sexual offences, the Court observed that it is in the order of nature, and is the sacred right of every living being to blossom from infancy to childhood, to adolescence and, finally, to adulthood.

Tags : DELHI HIGH COURT   SEXUAL OFFENCES   CHILDREN  

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