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Punjab and Haryana High Court Rules Absence of Injury on Prosecutrix Implies her Consent for Sex - (22 Oct 2019)

CRIMINAL

Punjab and Haryana High Court has declined to grant leave to appeal against the judgment of acquittal in a rape case while stating that absence of injury on the person of the prosecutrix would lead to an inference that she was a consenting party to sexual intercourse.

Tags : PUNJAB AND HARYANA HIGH COURT   CONSENT   SEX  

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