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Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused - (08 Sep 2026)

CRIMINAL

Delhi High Court held that a child victim’s failure to use the word “penetration” cannot by itself justify acquittal in a rape case, and convicted a man of raping a four-and-a-half-year-old child after the trial court had acquitted him of rape charges.

Tags : VICTIM’S TESTIMONY; RAPE; PENETRATION  

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