KUNHAVA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the sole accused in the case S.C.No.507/2016 on the file of the First Additional Sessions Court, Palakkad.

(2.) The appeal is directed against the judgment of the trial court, convicting and sentencing the accused for the offences punishable under Sections 376(2)(f), 376(2)(n) and 376(2)(i) of the Indian Penal Code and also under Sections 5(l) and 5(m) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the Act').

(3.) The prosecution case, in short, is that, on a Monday in the month of February, 2016, the accused, who is the step-father of the victim girl, committed rape on her in a room in the house at the cattle farm at the place Peringanoor. The victim girl was aged only 11 years at that time. The prosecution has further alleged that, on a Sunday in the month of February, 2016, the accused committed rape on the victim girl at the bed room in his house in Thirumittacode Panchayat.