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Del HC: Consider Lower Side on Margin of Error if Ossification Test Opines Victim is b/w 15-17 Yrs - (17 May 2023)

CRIMINAL

Delhi High Court while referring to Jarnail Singh v. State of Haryana (MANU/SC/0626/2013) has held that for determining age of a child victim under POCSO Act, where bone ossification opines her age between 15-17 years, inclination of Court should be towards considering lower side on margin of error.

Tags : DELHI HIGH COURT   POCSO ACT   BONE OSSIFICATION TEST  

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