X Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the mother of a minor victim in Crime No.33/2020 of CBCID, Kasaragode. The above case is registered alleging offences punishable under Sections 376 (2) (i), 376 (2) (f) and 376 A B of the IPC . The offence under Section 5 (f), 5(i), 5(m) and Section 6 of the POCSO Act is also alleged.

(2.) The victim survivor in the crime is a ten year old 4 th standard student in an upper primary school wherein the accused is employed as a teacher.

(3.) The case was originally registered at Panaur Police Station. Subsequently, the case was taken over by the State Crime Branch.