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Gauhati HC: Rape is Violation of Victim's Fundamental Right Under Article 21 - (02 Sep 2020)

CRIMINAL

Gauhati High Court has dismissed an appeal filed by a man convicted of raping a twenty-year old, observing that rape is a violation of victim's fundamental right under Article 21 of the Constitution of India, 1949.

Tags : GAUHATI HIGH COURT   RAPE  

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