XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 1st accused in Crime No.1379/2021 of Vithura Police Station, Thiruvananthapuram District, registered under Ss. 376, 376(2)(f), 506(i) of IPC r/w Sec. 3(a) r/w 4, 5(l)(n) r/w 17 of Protection of Children from Sexual Offences Act, 2012.

(2.) The prosecution case is that the petitioner, who is the relative of the minor victim girl, on 31/5/2018 at about 7 p.m, promising to take her to relative's house took her on his bike to a lonely rubber estate and intimidated and forcefully committed rape up on her. Thereafter, with the aid of the 2nd accused she was sexually abused and also she was made a witness to the illicit relationship of 1st accused with the 2nd accused. Thereby, accused committed the offences aforementioned.

(3.) He was arrested on 9/8/2021 and thereafter he has been under confinement.