Grabbing Child’s Chest with Sexual Intent Amounts to Sexual Assault Under POCSO: Kerala HC

The Kerala High Court has ruled that the distinction between the terms “chest” and “breast” is immaterial while assessing allegations of sexual

The Kerala High Court has ruled that the distinction between the terms “chest” and “breast” is immaterial while assessing allegations of sexual assault against a child under the POCSO Act. The Court held that grabbing a child’s chest with sexual intent satisfies the ingredients of sexual assault under Section 7.

 

 

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