Del HC | Trial Court’s decision for offence of committing repeated Rape and Voyeurism upheld
Delhi High Court: Vibhu Bakhru, J., upheld the decision of trial court for offence of rape and videographing the same while clicking nude
Non-Consensual Sex
Bom HC | Not necessary for rape accused to disprove absence of consent beyond reasonable doubt; conviction for rape quashed for lack of proof
Bombay High Court: Rohit B. Deo, J. allowed a criminal appeal filed against the judgment of the Additional Sessions Judge whereby the appellant