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Kerala HC: Vague Statement in Victim's Testimony with No Indication of Penetration Not Rape - (16 Dec 2021)

Kerala High Court has observed that a statement from the victim that the accused hugged her with no indication of penetration would not attract the offence of rape under Section 375 of the Indian Penal Code, 1860.

Tags : KERALA HIGH COURT   VAGUE STATEMENT IN VICTIM'S TESTIMONY  

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