Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training  ||  Delhi High Court Quashed Cases over Allegations of Excess Lead Content in Maggi Noodles  ||  Madras High Court: Advocates Cannot Hinder Police From Producing Arrested Lawyers Before a Court  ||  Allahabad HC Awarded Rs. 4.75 Lakh Compensation Over Illegal Vehicle Confiscation in a Beef Case  ||  Allahabad High Court: Strong Suspicion, Not Proof of Guilt, is Sufficient to Frame Charges  ||  Delhi HC: Prior Sanction Not Required Where Cognizance Preceded 2018 PC Act Amendment  ||  Bombay High Court: The Notion of a "Perfect Victim" in Rape Cases is a Myth  ||  Allahabad High Court: Prior Agreement With Inquiry Report Doesn't Vitiate Disciplinary Proceedings    

Guj. HC Upholds Acquittal of POCSO Accused, Disbelieves Prosecutrix's Birth Certificate - (24 Aug 2022)

CRIMINAL

Gujarat High Court while upholding acquittal of an accused under POCSO Act on ground that victim's allegations were unreliable and contained several omissions and contradictions, has held that at the time of alleged incident, both brothers of prosecutrix were at home but, she did not shout for help.

Tags : GUJARAT HIGH COURT   POCSO   ACQUITTAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved