CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

SC: Failure to Send Seized Clothes to Forensics Insignificant Once Court Believes Survivor's Story - (25 Nov 2022)

CRIMINAL

Supreme Court has held that once court believes statement of a survivor of sexual assault, it is sufficient to establish an offence punishable under Section 376 of IPC and failure of police to send seized articles to forensic science laboratory would not affect the outcome in such a case.

Tags : SUPREME COURT   SEXUAL ASSAULT   FORENSIC LABORATORY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved