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Cybercrime is a global phenomenon which hampers the privacy and security of a person online. As internet is one of the fastest modes of communication and has spread its spheres, covering all possible shades of mankind. But as the saying goes, “every good side has a bad side too.” The same is with the computer and internet technologies too. The rapid technologies advancement like the internet clearly threaten to leave the law behind. In cyber-crime internet is used as a weapon of crime by an individual, an organised group or even a country. Cyber-crime unlike normal crimes are unique and unparallel. A person gets victimised even if the person is thousands of miles away. Hence, we can say cyber-crime is universal and omnipresent. As, in cyber-crimes women are considered to be the soft target and violence against women in India is widespread. Some preparators try to defame women by sending obscene emails, stalking, spoofing emails, morphing of images for pornographic content etc.
The major cyber-crime which may put women get into depression, hypertension and suffer anxiety, heart diseases, diabetic, thyroid and many more due to e – harassments. Most common type of cyber-crimes are-
CYBER LAW AWARENESS
All the persons who use internet today must be aware of the criminal activities taking place on the cyber space. Online transactions have made a large impact on the internet as it has totally changed the old and conventional methods of doing business. The identity of the customer with which you are dealing must be verified to prevent identity theft. Data and information must be protected on your website to protect it from illegal and unauthorized access. For strong relationship between the owner and the customer, the legal issues of online transactions must be addressed from the beginning. Clear information must be provided for doing online transaction.
A person should have the following knowledge to be aware about cyber crimes-
What victims needs to do.
Unfortunately, even today the Indian police tends not to take cyber-crimes seriously, in such scenario, the woman or the young girl who falls to prey of cyber victimisation should first contact a woman assistance cell or NGO (such as All India Woman’s Conference[iv], Sakshi[v], Navjyoti[vi], centre for Cyber victims counselling[vii]) which will assist and guide them through the process, also this will make sure that new strict laws are coming resulting more responsibility, so each and every women should raise their voice. This is the only way to end cyber-crime which is happening against women and increasing day by day. Now, it’s time to stop it.
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