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Cal. HC: Situation of Rape Victim Being a Sterling Witness Can’t be Considered to be Universal - (01 Dec 2023)

CRIMINAL

Calcutta High Court while allowing the appeal of a convict in a rape case, has observed that a victim of rape being an injured witness is exclusively categorized as “a sterling witness”, however, such a situation cannot be considered to be universal.

Tags : CALCUTTA HIGH COURT   RAPE   STERLING WITNESS  

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