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SC: Sexual Harassment Committed in a Room Requires Closer Scrutiny for Deciding Conviction/Acquittal - (12 Mar 2024)

CRIMINAL

SC has held that sexual harassment committed within the confines of a room requires closer scrutiny and if doubt arises in the Court's mind regarding the veracity of the victim's version, the Court may, at its discretion, seek corroboration from other witnesses who directly observed the incident.

Tags : SUPREME COURT   SEXUAL HARASSMENT  

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