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Del. HC: Act of Rape is Not Mitigated Merely Because Sexual Abuse Resulted in Marriage - (25 Jul 2022)

CRIMINAL

Delhi High Court has held that merely because an act of sexual abuse results in marriage between the victim and the accused or in birth of a child, it does not mitigate the act of rape. Court also added that the consent of a minor is immaterial and inconsequential in law.

Tags : DELHI HIGH COURT   RAPE   MARRIAGE  

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