Report No. 185
32. Insertion of new section 53A.-
After section 53 of the principal Act, the following section shall be inserted, namely:-
"53A. Character of victim not relevant in certain cases.- In a prosecution for an offence under section 376, 376A, 376B, 376C or 376D or for attempt to commit any such offence, where the question of consent is in issue, evidence of the character of the victim or of her previous sexual experience with any person shall not be relevant on the issue of such consent or the quality of consent."
Back
