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J&K HC: Act of Accused to Take Off Clothes Amounts to Sexual Harassment Under POCSO Act - (14 Jul 2021)

CRIMINAL

Jammu and Kashmir High Court has held that the act of an accused to take off his own and victim's trousers, in the absence of penetration, does not amount to 'attempt to rape' within the meaning of Section 376/511 of the Indian Penal Code, 1860. However, the Court has said that the act may amount to sexual assault under Section 7/8 of Protection of Children from Sexual Offences Act, 2012.

Tags : JAMMU AND KASHMIR HIGH COURT ACT OF ACCUSED TO TAKE OFF CLOTHES

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