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Calcutta High Court Upholds Conviction of Man for Raping Girl Aged Below 16 Yrs - (31 Jan 2022)

CRIMINAL

Calcutta High Court has upheld the conviction of a man for the offence of rape after observing that the consent of the minor victim is immaterial as she was below 16 years of age at the time of the alleged incident.

Tags : CALCUTTA HIGH COURT   CONVICTION OF MAN FOR RAPING GIRL  

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