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Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation - (01 May 2024)

CRIMINAL

Meg. HC has upheld the conviction of a man under the Protection of Children from Sexual Offences Act, 2012 (POCSO) and after considering that at a young age both had lust and infatuation, has observed that while the victim girl is leading a happy life, accused has been undergoing incarceration.

Tags : MEGHALAYA HIGH COURT   POCSO   INCARCERATION  

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