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P&H HC: Ejaculation of Semen Not a Pre-Requisite to Establish Penetrative Sexual Assault - (21 Dec 2023)

CRIMINAL

Punjab & Haryana High Court while observing that ejaculation of semen is not a necessary pre-requisite for proving penetrative sexual assault, has held that simply because semen was not detected, it cannot be said with all certainty that there was no penetration.

Tags : PUNJAB & HARYANA HIGH COURT   PENETRATIVE SEXUAL ASSAULT   SEMEN  

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