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Calcutta HC Dismisses Plea of Delayed Lodging of FIR, Upholds Conviction of Gang Rape - (16 Mar 2022)

CRIMINAL

Calcutta High Court has observed that a delay of a few hours in lodging of the FIR by a victim of gang rape will not vitiate the prosecution case since it is natural for the victim to remain disoriented and confused after having gone through such a traumatic experience thereby justifying such a delay.

Tags : CALCUTTA HIGH COURT   CONVICTION OF GANG RAPE  

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