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Kerala HC: Minor’s Consent or Relationship with Accused Holds No Relevance under POCSO Act - (02 Sep 2026)

CRIMINAL

Kerala High Court reiterated that a minor’s alleged love affair or consensual sexual relations with the accused cannot absolve him of liability under the POCSO Act, while upholding his conviction for aggravated sexual assault.

Tags : MINOR’S CONSENT; RELATIONSHIP; CONVICTION  

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