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SC Stays Bombay HC Judgment Holding 'Skin to Skin' Contact Necessary for 'Sexual Assault' - (27 Jan 2021)

CRIMINAL

Supreme Court has stayed a Bombay High Court order acquitting a man accused of child abuse on the grounds that groping a child's breasts without 'skin-to-skin contact' didn't amount to 'sexual assault' under the Protection of Children from Sexual Offences Act, 2012.

Tags : SUPREME COURT   ‘SEXUAL ASSAULT’ UNDER POCSO ACT  

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