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SC: Rape Accused Has No Right to Demand In-Camera Hearing - (29 Nov 2022)

CRIMINAL

Supreme Court while dismissing Journalist Tarun Tejpal's plea for in-camera hearing in rape case appeal, has held that the objective of Section 327 CrPC is to protect the victim so that she can depose fearlessly; the accused has no vested right to demand in camera hearing.

Tags : SUPREME COURT   IN-CAMERA   RAPE  

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