FATIMA RISWANA Vs. STATE REP

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant is a prosecution witness in SC No.9 of 2004 wherein respondents 2 to 6 are the accused facing trial for offences punishable under Section 67 of Information Technology Act, 2000 r/w Section 6 of Indecent Representation of Women (Prohibition) Act, 1986, u/S. 5 and 6 of Immoral Traffic (Prevention) Act, 1956, u/S. 27 of Arms Act, 1959 and Sections 120 (B), 506 (ii), 366, 306 and 376, I.P.C. The said trial relates to exploitation of certain men and women by one of the accused Dr. L. Prakash for the purpose of making pornographic photos and videos in various acts of sexual intercourse and thereafter selling them to foreign websites. The said sessions trial came to be allotted to the V Fast Track Court, Chennai which is presided over by a lady Judge. That Court also happened to be the "Mahila Courts" constituted vide Government Notification G.O.Ms. No.556 Home (Courts II) Department of the Tamil Nadu Government, constituted to exclusively deal with offences against women and for speedy trial of cases of offences committed against women and also case under other Social Laws enacted by the Central and the State Governments for the protection of women.