N.USMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner being aggrieved by the order dtd. 20/12/2023 in Crl. Misc. No.5323/2023 by the V Additional District and Sessions Judge, Puttur, D.K.

(2.) It is the case of the prosecution that the complainant being a minor had been to Nelliyadi Masjid to celebrate Eid Milad around about 9.00 a.m. After the celebration she went back to Madarasa and also she had been to first floor of the said Madarasa, especially 7th Standard room. It is alleged that the petitioner and another entered the said room and tried to molester with an intention to outrage her modesty. Immediately she raised alarm and the door was opened, she came out of the room.

(3.) It is further stated that the said fact was made known to her mother and she was taken back to her home. Thereafter a complaint came to be registered by the complainant. The jurisdictional police after conducting the investigation submitted the charge sheet for the offences under Sec. 354-A, 354-D, 341 and 342 of IPC and Ss. 8, 12 of the POCSO Act.