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Report No. 154

34. Amendment of section 157

Whether a further amendment of section 157 of the Cr. P.C. is necessary that offences in relation to rape the witness should be questioned by a woman police officer and if the victim is under 15 years of age, she should be questioned only in the presence of parents, relatives or other respectable persons as far as possible?



The Code of Criminal Procedure, 1973 Back




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