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Allahabad HC: Unnatural Sexual Intercourse by Man With His Wife, Without Consent is Punishable - (07 May 2025)

CRIMINAL

Allahabad High Court has held that unnatural sexual intercourse by a man with his own wife without her consent, even if she is above 18 years, would be punishable under Section 377 of IPC though that may not be rape as per Section 375 of IPC.

Tags : ALLAHABAD HIGH COURT   UNNATURAL INTERCOURSE   SECTION 377  

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