VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the sole accused in the case S.C.No.258/2015 on the file of the Additional Sessions Court-I, Kalpetta.

(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)(i) and 376(2)(n) 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 POCSO Act').

(3.) The prosecution case, in short, is as follows: The victim girl was aged four years at the time of the incident. The victim and the accused were neighbours. The accused used to give fruits and toffee to the child and to take her to his house. On the morning of 24.06.2014, he committed penetrative sexual assault on the child at his house. He has done such act on several occasions before that date also.