Court orders perjury proceedings against untruthful ‘victim’
Criminal
A Special Fast Track Court in Delhi directed initiation of proceedings against a prosecutrix for perjuring in her complaint for rape. The Court had noted that Prosecutrix’s version of events were incredible and untruthful, motivated by a desire to extort money from the accused. Noting the time spent in jail by one falsely accused in the pendency of proceedings and “the ignominy, ridicule and harassment suffered by him”, and Prosecutrix’s false depositions without fear of the law, it determined sufficient cause to begin proceedings against her.
Tags : PERJURY FALSE COMPLAINT RAPE
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