VENKATESH Vs. STATE

JUDGEMENT

(1.) The petitioner ( Juvenile in conflict with law) is the sole accused in connection with Crime No. 284/2015 registered for the offences punishable under Sections 376, 506 of IPC and under Section 6 of the POCSO Act.

(2.) The brief facts of the Case are as follows: According to the prosecution case, the complainant is having two children, one male -Karthik and one female -Keerthana; her husband is presently residing at Bengaluru and working as a coolie; she is residing at thanda, Chikkabasuru and her husband usually visit them once in a month. Further, it is alleged that, as the television in their house was not working, the complainant's children went to their uncle - Jayanaika's house, which was situated in the same locality, to watch TV on 20.10.2015 at 2.30 pm. At that time, the son of Jayanaika by name Venkatesha, aged about 15 years, committed rape on the victim girl aged about 12 years and he threatened her with dire consequences of killing her if she discloses the incident to anybody. On the night of 24.10.2015 the victim girl complained irritation and pain in her private part. On enquiry by the complainant (mother), the victim girl disclosed about the incident. Therefore, in this regard, a complaint came to be lodged by the complainant with the respondent -Police.

(3.) Section 12 of the JJ Act, 2000 reads thus: -