1 In a prosecution for an offence under section 354, section 354A, section 354B, section 354C, section 354D, section 376, 2 section 376A, section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB or section 376E of the Indian Penal Code (45 of 1860) 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 such person’s previous sexual experience with any person shall not be relevant on the issue of such consent or the quality of consent.
1. Ins. by Act 13 of 2013, s. 25 (w.e.f. 3-2-2013)
2. Subs. by Act 22 of 2018, s. 8, for “section 376A, section 376B, section 376C, section 376D” (w.e.f 21-4-2018).
