The Himachal Pradesh High Court, in Shyam Veer v. State of H.P., 2026 SCC OnLine HP 5948, reiterated that penetration “to any extent” is sufficient to constitute penetrative sexual assault under Section 3 of the POCSO Act.
Rejecting the argument that the absence of physical injuries disproved penetration, the Court considered the oral, circumstantial, medical and forensic evidence and upheld the conviction under Section 6 for aggravated penetrative sexual assault against a child below twelve years of age.
The Court dismissed the appeal and affirmed the sentence of twenty years’ rigorous imprisonment under Section 6 of the POCSO Act.
POCSO Act: “Penetration to any extent” is sufficient, even without physical injury | SCC Times
The Himachal Pradesh High Court, in Shyam Veer v. State of H.P., 2026 SCC OnLine HP 5948, reiterated that penetration “to any
