BERI MANOJ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) An FIR bearing No.389/2022 came to be registered against three persons, namely, Shanthakumar, Devamma and Uday and on completion of investigation, the chargesheet came to be filed against five persons wherein the present appellant has been arraigned as an accused No.5 for the offence punishable under Ss. 328, 376, 506 of the Indian Penal Code, 1860 ('IPC') read with Ss. 3/4 of the Protection of Children from Sexual Offences Act, 2012. The chargesheet material would disclose that the main charge against the appellant is for criminal intimidation under Sec. 506 of the IPC which was based on a statement recorded under Sec. 164 of the Criminal Procedure Code, 1973 ('CrPC') after eight days of the alleged incident.