Section 34 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
34. Amendment of section 146, Act XIII of 1977.
- In section 146 of the Evidence Act, after sub-section (3), the following proviso shall be inserted, namely:"Provided that in a prosecution for an offence under section 376, section 376A, section 376B, section 376C, section 376D or section 376E of the Ranbir Penal Code or for attempt to commit any such offence, where the question of consent is an issue, it shall not be permissible to adduce evidence or to put questions in the cross-examination of the victim as to the general immoral character, or previous sexual experience, of such victim with any person for proving such consent or the quality of consent.
