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Supreme Court: Offence of Attempt to Rape can be Attracted Even if Accused had not Undressed Himself - (21 Nov 2019)

CRIMINAL

Supreme Court has upheld the conviction of a man under Section 376 read with Section 511 of the Indian Penal Code, 1860 for attempt of rape to a woman. Further the Court also observed that the attempt to commit an offence begins when the Accused commences to do an act with the necessary intention.

Tags : SUPREME COURT   RAPE  

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