(y)'Sexual offences' for the purposes of awarding appropriate punitive action means and includes,-(i)[ "Grave Sexual Assault" which covers different types of intercourse; vaginal or oral or anal, use of objects with children, forcing minors to have sex with each other, deliberately causing injury to the sexual organs of children, making children pose for pornographic photos or films, and also includes rape;] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].](ii)Sexual Assault which covers sexual touching with the use of any body part or object, voyeurism, exhibitionism, showing pornographic pictures or films to minors, making children watch others engaged in sexual activity, issuing of threats to sexually abuse a minor, verbally abusing a minor using vulgar and obscene language;(iii)Incest which is the commission of a sexual offence by an adult on a child who is a relative or is related by ties of adoption.
