AJAB KUMAR DHURVEY Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by the conviction and imposition of life imprisonment, the accused in Sessions Case No.159 of 2015 before the Additional Sessions Judge - I, Kasaragod, who is charged with offences punishable under Section 376 I.P.C and Section 5 (j)(ii) r/w Section 6 of the Protection of Children from Sexual Offences Act, 2012 ( in short " POCSO Act"), has come up in this appeal.

(2.) Heard Sri.Jayashankar.K, learned State Brief for the appellant and Ms.Sylaja.S.L, learned Public Prosecutor for the respondent.

(3.) Prosecution case, in short, is that at about 6.00 a.m on a day, two months prior to 25-01-2015, the appellant committed rape on the minor victim, an inmate in Sisubhavan, an orphanage, and consequently she became pregnant. Prosecution therefore alleged that the appellant is guilty of the aforementioned offences.