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Tripura HC: Conviction Only on Presumption Under POCSO Act Would Offend Articles 20(3), 21 - (05 Apr 2021)

CRIMINAL

Tripura High Court has held that the conviction of an accused only on the basis of presumption under sections 29 and 30 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 would offend Article 20(3) and Article 21 of the Constitution of India, 1949.

Tags : TRIPURA HIGH COURT   CONVICTION ONLY ON PRESUMPTION UNDER POCSO ACT  

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