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SC: Accused Must Also be Protected Against the Possibility of False Implication - (01 Nov 2023)

CRIMINAL

Supreme Court while acquitting a man after 23 in a rape case has observed that it cannot be lost sight of that rape causes the greatest distress and humiliation to the victim but at the same time, a false allegation of rape can cause equal distress, humiliation, and damage to the accused as well.

Tags : SUPREME COURT   FALSE IMPLICATION   RAPE CASE  

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