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Bombay High Court: Persons Convicted of Raping Minors Must be Mercilessly Punished - (23 Dec 2019)

CRIMINAL

Bombay High Court has ruled while upholding the conviction of a 29-year-old man for raping a five-year-old girl that people accused of sexual offences against minor victims should be “mercilessly and inexorably punished”. The Court rejected an appeal filed by Sagar Dhuri, challenging a Special Court order of June 2018 convicting him for sexually assaulting the victim and sentencing him to ten years in jail.

Tags : BOMBAY HIGH COURT   MINORS  

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