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Delhi HC Criminalizes Marital Rape; Holds Exception 2 Of Section 375 IPC Unconstitutional - (11 May 2022)

CRIMINAL

Delhi High Court has passed a split verdict challenging the Exception 2 of Section 375 of Indian Penal Code, 1860, exempting forceful sexual intercourse by a man with his own wife from the offence of rape. The court stated that the exemption to the husband from the marital rape is unconstitutional.

Tags : DELHI HIGH COURT   SECTION 375   SEXUAL INTERCOURSE   MARITAL RAPE   UNCONSTITUTIONAL  

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