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Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases - (27 Aug 2026)

CRIMINAL

Calcutta High Court upheld a man’s conviction and 10-year rigorous imprisonment under the POCSO Act, holding that a minor’s consent to a physical relationship cannot be treated as a mitigating factor while sentencing for aggravated penetrative sexual assault.

Tags : MINOR CONSENT; MITIGATING EFFECT; SEXUAL ASSAULT  

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