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Ker. HC: Sexual Intercourse Which is Not the Outcome of Misconception of Fact is Not Rape - (17 Jul 2024)

CRIMINAL

Kerala High Court while considering quashment of a criminal proceeding initiated against a man for raping a woman, has observed that if the materials show that the sexual relationship between two individuals is purely consensual without an element of misconception of fact, the same is not rape.

Tags : KERALA HIGH COURT   MISCONCEPTION OF FACT   SEXUAL RELATIONSHIP  

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