SURESH KUMAR T. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the sole accused in Crime No.1441/2020 of Peroorkada Police Station registered for the offences punishable under Sections 354A(1)(i) of IPC, Section 8 r/w 7, 10 r/w 9(I) of the POCSO Act, 2012 and Section 3(1)(w)(i) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment 2015).

(2.) The prosecution allegation can be briefly stated thus:-

(3.) The appellant was arrested on 12.03.2021 and ever since he has been in custody.