Section 375 of Indian Penal Code, 1860 : A collection of Gender Biased Sieves
By
Satyabhama Kaushikei
Published In
Cri LJ 2019 (Online)
“Rape is the only crime in which victim becomes the accused.”
-Prof. Freda Adler, Criminologist
Introduction
Dominance has been one of the inherent attitudes of human beings since ages. The expression of dominance can be found in the form of sexual exploitation. The aforementioned heading has been used to co-relate the present pertaining laws relating to sexual assault in India with the structure of a defective sieve. Sieves are supposed to separate all the tea leaves and subsequently allow the flow of tea uniformly. Here the tea leaves are the unwanted materials which are not desirable in the final product. Analogically, sexual assaults are not desirable for any person of any gender. But our laws only regard the sexual assaults committed upon females as admissible while those committed upon males or transgenders are not at all given any place in the black letters of our statutes. Our legal framework also ignores the role of fe ....