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J&K&L HC: Repeated Sexual Activity With Child Not Possible Without Any Injury in Genital Area - (11 Jul 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court while setting aside the conviction order of the trial court passed against a rape accused, has held that repeated sexual activity on a 9 year old child is not possible without any injury in the vaginal /genital area.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   SEXUAL ACTIVITY   INJURY   GENITAL AREA  

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