Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi High Court Seta Outs Ingredients of Carnal Intercourse Under Section 377 IPC - (21 Dec 2021)

Delhi High Court has observed that any physical act committed upon a minor is per-se carnal intercourse against the order of nature appearing in section 377 of Indian Penal Code, 1860 if it has to do with flesh and sensuality, there is intercourse between individuals, without restricting it only to human-to-human intercourse; involving penetration other than penile-vaginal penetration.

Tags : DELHI HIGH COURT   UNNATURAL SEXUAL OFFENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved