Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 94 - Protection of Children from Sexual Offences Act, 2012 - Section 34 - Determination of age of victim - Mere school transfer certificate could not been relied for determination of age of victim - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH P. YUVAPRAKASH — Appellant Vs. STATE REP. BY INSPECTOR OF POLICE — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar, JJ. ) Criminal Appeal No(S). 1898 of 2023 Decided on : 18-07-2023 Juvenile Justice (Care and Protection of Children) Act, 2015 – Section 94 – Protection of […]
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