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Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case - (17 Jun 2026)

CRIMINAL

Kerala High Court upheld the conviction and 20-year sentence of a madrasa teacher for sexually assaulting a 9-year-old student, dismissing his appeal against a 2023 Special POCSO Court judgment that found him guilty under the POCSO Act, IPC Section 377, and the JJ Act.

Tags : MADRASA TEACHER; SEXUAL ASSAULT; CONVICTION  

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