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Ker. HC: Sexual Offences Against Children and Women are on the Increase - (11 Mar 2025)

CRIMINAL

Ker HC while refusing to invoke provisions of the Probation of Offenders Act, 1958 in favour of accused convicted under Section 377 and 506 of IPC, has observed that of late sexual offences against children and women are increasing and invoking such provisions may send a wrong message to society.

Tags : KERALA HIGH COURT   SEXUAL OFFENCES   PROBATION OF OFFENDERS  

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