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Sik. HC: Conviction of a 24-Year-Old for Committing Rape on His Grandmother, Upheld - (05 Jul 2024)

CRIMINAL

Sik. HC has upheld the conviction of a man for committing rape on his grandmother under Sections 376(2)(f), 376(2)(n) of IPC & observed that there was no reason to disbelieve the victim, who at her age was unlikely to make such allegation against her grandchild unless she was left with no option.

Tags : SIKKIM HIGH COURT   24 YEAR OLD   S. 376(2)(F) OF IPC  

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