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Bom. HC: Victim/Guardian Not Obligated to Appear in Appeal for Suspension of Sentence in POCSO Case - (29 Nov 2023)

CRIMINAL

Bombay High Court while clarifying victims in POCSO cases or their guardians are not obligated to appear in appeals or applications for suspension of sentence by the convict, has stated that by converting their ‘entitlement to participate’ into ‘obligation they will be put to further hardship.

Tags : BOMBAY HIGH COURT   VICTIM/GUARDIAN   APPEARANCE   POCSO  

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