XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.1339/2021 of Poojappura Police Station, Thiruvananthapuram District, registered alleging the offences punishable under Section 8 r/w 7 of POCSO Act.

(2.) It is alleged that on 30.7.2021 at about 03.30 p.m. the victim girl, aged 15 years came to the house of the petitioner to take her younger sister who had been watching T.V. in the house of the accused. While returning from the house the accused pushed on the left shoulder and when she turned, the accused pressed on her breast. Thereby, accused committed the offence aforementioned.

(3.) The learned counsel for the accused would contend that this is a falsely foisted case and Annexure A2 crime has been registered at the instance of his brother against one Saji. He would contend that Saji is a relative of the present victim. However, there is no material at present, to come to a conclusion in connection with that crime.