Section 14 in Criminal Law (Chhattisgarh Amendment) Act, 2013
14. Insertion of new Section 114B.
- After Section 114A of the Indian Evidence Act, the following shall be inserted, namely :-"114B. Presumption as to offences committed under Section 354, Section 354A, Section 354B, Section 354C, Section 354D, Section 509, Section 509A or Section 509B of the Indian Penal Code, 1860. - When the question is whether a person has committed an offence under Section 354, Section 354A, Section 354B, Section 354C, Section 354D, Section 509, Section 509A or Section 509B of the Indian Penal Code and if the victim deposes before the court that she has been subjected to sexual harassment or her modesty was outraged or she was disrobed or she was stalked or her privacy was intruded or she was sexually harassed by any means, as the case may be, the court may, unless contrary is proved, presume that such offence has been committed by that person.".
