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Madras High Court: Absence of Injury No Ground to Say there was No Sex Abuse - (21 Oct 2019)

CRIMINAL

Madras High Court has ruled that mere absence of injury on the body of a sexually abused minor cannot be a ground to say there has been no offence committed at all. The Court made this observation while upholding a lower court order sentencing a person concurrently to 10 years' rigorous imprisonment under Indian Penal Code, 1860 and seven years' rigorous imprisonment under the Protection of Children from Sexual Offences Act, 2012.

Tags : MADRAS HIGH COURT   SEX ABUSE  

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