All. HC: Existence of Physical Relation Presumable if Minor Victim and Accused Solemnized Marriage - (04 May 2023)
CRIMINAL
Allahabad High Court has held that unless a minor victim denies explicitly the existence of physical relation, it would be presumed that victim and accused who lived as husband-wife, had a physical relationship.
Tags : ALLAHABAD HIGH COURT PHYSICAL RELATIONSHIP MINOR
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