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SC Cancels POCSO Conviction, Observing Crime Resulted from Love, Not Lust, After Marriage - (31 Oct 2025)

CRIMINAL

Supreme Court, invoking its powers under Article 142, quashed a man’s conviction under Section 366 IPC and Protection of Children from Sexual Offences (POCSO) Act, noting his subsequent marriage to the victim and their settled family life, emphasizing that the crime arose from love, not lust.

Tags : PROTECTION OF CHILDREN FROM SEXUAL OFFENCES   CONVICTION   MARRIAGE  

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