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Bombay HC: Minor’s Inability to Describe Sexual Act No Ground to Reject Her Testimony - (12 Aug 2026)

CRIMINAL

Bombay High Court held that a minor rape victim’s testimony cannot be rejected merely because she could not properly describe the sexual act. It reversed the trial court’s acquittal of Anil Gaikwad and convicted him in the 2012 case involving the six-year-old victim.

Tags : MINOR; SEXUAL ACT; TESTIMONY  

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