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SC: POCSO Guilt Presumption Not Absolute, Acquits Accused - (18 Sep 2026)

CRIMINAL

Supreme Court acquitted a man convicted under Section 6 of the POCSO Act and Section 363 IPC, holding that the presumptions under Sections 29 and 30 of POCSO are not absolute and lose effect when the accused exposes material inconsistencies and lack of corroboration.

Tags : ACCUSED; PRESUMPTION; GUILT  

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