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Delhi High Court Convicts 'Barely 17 Years Old Boy' for Rape as He Fails to Claim Juvenility - (05 Feb 2020)

CRIMINAL

Delhi High Court has convicted and sentenced a minor boy under the Indian Penal Code, 1860 and the Protection of Children from Sexual Offences Act, 2012 on the charges of raping a 16 yrs old girl, without taking into account the provisions of the Juvenile Justice Act, 2015 as the convict had not raised the plea of juvenility.

Tags : DELHI HIGH COURT   CONVICTION OF JUVENILE  

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