AMAL SAGAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the afore captioned Crl.Appeal is as follows:

(2.) The appellant has been arrayed as the sole accused in the instant crime No.1052/2020 of Kuruppampady Police Station, Ernakulam District for offences punishable under Secs. 447, 354 (A), 450, 376(2)(n), 323, 506 of IPC and Sec.7 r/w 8, 5 (I) r/w.6, 11(v) r/w.12 of the Protection of Children from sexual Offences (POCSO) Act, 2012, Sec.66 (E) of Information Technology Act and Sec.3(2)(v) of SC/ST (Prevention of Atrocities) Act.

(3.) The brief of the prosecution case arising out of the abovesaid FIR registered on 12-10-2020 is that the victim girl is a minor aged 15 years and she belongs to Scheduled Caste community and that the appellant/accused, now aged 18 years, had trespassed into the house of minor victim girl in the locality concerned and repeatedly had sexual intercourse with her for the period from August 2017 till September, 2020. Further that the accused had taken videos of the abovesaid sexual incidents with the victim in his mobile phone and had also used it as a threat by stating that he would divulge the same if she does not yield to his sexual demands, etc. The FIR in this case has been registered on 12-10-2020 in respect of the alleged incidents which had happened for the period from August 2017 till September, 2020.