Can States have Additional Restrictions on Online Gaming?
by Vinayak Kulkarni† and Ashok Bannidinni††
Intercourse
Bom HC | Injury on private part of women married for 15 years not expected during forced intercourse; conviction of rape accused upheld
Bombay High Court: The Bench of V.M. Deshpande, J. upheld the judgment of Additional Sessions Judge convicting the appellants for the offences punishable