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Bombay High Court: Lack of Medical Opinion on Sexual Assault Not Fatal under POCSO Act - (02 Mar 2026)

CRIMINAL

In a significant ruling, Bom HC held that under POCSO Act, absence of medical officer’s opinion on sexual assault is not ground for acquittal. Upholding conviction u/s 376(2)(i) IPC & Sec 6 & 10 of POCSO, it rejected the claim that lack of medical findings or noted injuries weakened the prosecution.

Tags : MEDICAL OPINION   SEXUAL ASSAULT   MEDICAL OFFICER  

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