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Bombay HC: Groping Without ‘Skin-to-Skin Contact’ to Amount to Molestation, Not Sexual Assault - (25 Jan 2021)

CRIMINAL

Bombay High Court has held that groping a child's breasts without 'skin-to-skin contact' would amount to molestation under the Indian Penal Code, 1860 but not the graver offence of 'sexual assault' under the Protection of Children from Sexual Offenses (POCSO) Act, 2012.

Tags : BOMBAY HIGH COURT   MOLESTATION   SEXUAL ASSAULT  

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