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Calcutta HC Upholds Life Term for Father who Raped Minor Daughter, Causing Pregnancy - (31 Aug 2026)

CRIMINAL

Calcutta High Court upheld the life sentence of a man convicted under Section 6 of the POCSO Act for repeatedly raping his minor daughter, observing that the offence is graver when a parent entrusted with care and security abuses that relationship through fear and control.

Tags : PREGNANCY; RAPE; MINOR DAUGHTER  

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