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Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof - (11 Sep 2026)

CRIMINAL

Supreme Court held that failure to prove a victim’s age may defeat a POCSO charge but does not bar conviction for rape under Section 376 IPC. Even without a formal S.376 charge, conviction is possible as it is a cognate offence based on the same act.

Tags : RAPE; POCSO; CONVICTION  

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