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Bombay HC Sets Aside Conviction of Man Accused for Rape on Defence of Consensual Relationship - (01 Feb 2021)

CRIMINAL

Bombay High Court has set aside the conviction of a man for rape after observing that the testimony of the prosecutrix did not inspire confidence and that the defence of consensual physical relationship was probable.

Tags : BOMBAY HIGH COURT   RAPE   DEFENCE OF CONSENSUAL RELATIONSHIP  

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