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Delhi High Court: Prosecution Must Prove Victim under 16 for Pre-2013 Rape Cases to Secure Conviction - (29 Oct 2025)

CRIMINAL

Delhi High Court held that in cases filed before the Criminal Law (Amendment) Act, 2013, the prosecution must prove that the minor rape victim was under 16 years of age to secure a conviction, emphasizing that age is a crucial element of the offence in such cases.

Tags : PROSECUTION   RAPE   CONVICTION  

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