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Kerala HC: Failure To Record Victim’s Intellectual Disability isn’t Fatal if Competent to Testify - (06 Mar 2026)

CRIMINAL

Kerala HC held that investigating officer’s failure to note victim’s intellectual disability during investigation does not invalidate the prosecution if the court finds the victim competent to testify and capable of giving rational answers, while hearing appeal against rape conviction u/s 376 IPC.

Tags : RECORD   INTELLECTUAL DISABILITY   VICTIM  

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