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Delhi HC Acquits Man in 2006 Rape Case, Says Names Like Ram or Mohammad do Not Define Virtue - (24 Jul 2026)

CRIMINAL

Delhi High Court acquitted a man convicted of kidnapping and raping a 13-year-old girl, holding that the prosecution failed to prove guilt beyond reasonable doubt. It cited material inconsistencies in the evidence and inconclusive forensic findings while granting him the benefit of doubt.

Tags : RAPE; ACQUITS; CONVICTED  

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