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Madras HC: Waiting for Amendment in Law for Cases Involving Teenage Relationships - (09 Dec 2022)

CRIMINAL

Madras High Court while upholding conviction and 10 years sentence of a man in a POCSO case, has stated that it is eagerly waiting for an amendment in the law to appropriately deal with cases involving relationships of adolescents.

Tags : MADRAS HIGH COURT   POCSO   TEENAGE RELATIONSHIP  

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