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Gauhati High Court Upholds POCSO Conviction Even in Absence of Medical Evidence - (26 Sep 2024)

CRIMINAL

Gau. HC has upheld the conviction of an accused under POCSO Act, 2012 on the ground that the testimony of the victim girl before the Trial Court, which has been corroborated by her statement recorded under Section 164 Cr.P.C is trustworthy, even though there was absence of a proper medical report.

Tags : GAUHATI HIGH COURT   MEDICAL EVIDENCE   POCSO  

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