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Ker. HC Lays Down Principles for Compounding Sexual offences Upon Compromise With Accused - (26 May 2023)

CRIMINAL

Kerala High Court has laid down broad principles to be considered while hearing pleas to quash criminal proceedings involving non-compoundable sexual offences against women and children, upon a compromise between the accused and the victim.

Tags : KERALA HIGH COURT   SEXUAL OFFENCES   COMPOUNDING   COMPROMISE  

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