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Supreme Court Acquits Man in Minor Rape Case, Flags HC's Medical Evidence Lapse - (12 Aug 2026)

CRIMINAL

Supreme Court restored Ram Singh’s acquittal in the case involving allegations of rape of a five-year-old girl, setting aside the Himachal Pradesh High Court’s contrary judgment after finding that it had failed to properly consider the medical and forensic evidence on record.

Tags : MEDICAL EVIDENCE; LAPSE; RAPE  

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