REGENT COMPUTRONICS PVT. LTD.

Xxxxxx Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

JUSTIN @ RENJITH & ANOTHER V. UNION OF INDIA [REFERRED TO]
SHEO SWARUP V. KING EMPEROR [REFERRED TO]
NOOR KHAN VS. STATE OF RAJASTHAN [REFERRED TO]
KHEDU MOHTON VS. STATE OF BIHAR [REFERRED TO]
STATE OF MAHARASHTRA VS. WASUDEO RAMGHANDRA KAIDALWAR [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED TO]
C ANTONY VS. K G RAGHAVAN NAIR [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SYED PEDA AOWLIA VS. PUBLIC PROSECUTOR HIGH COURT OF A P [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
CHANDRAN ALIAS MANICHAN ALIAS MANIYAN VS. STATE OF KERALA [REFERRED TO]
NARESH KUMAR ALIAS NITU VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DAVID VS. STATE OF KERALA [REFERRED TO]
GANGADHAR ALIAS GANGARAM VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Spousal discord inflated to personal vendetta is disastrous, if minor daughter is made a sword against the father, accusing a tabooed depravity is the sheet anchor of the appellant's arguments in this appeal, filed under the Proviso to Sec. 372, Cr.P.C.

(2.) This victim appeal is directed against the judgment of the Additional Sessions Court No.I (Special Court), Pathanamthitta in S.C.No.314/2017 dtd. 27/2/2020, as per which, the accused persons - father of the victim and his friend - were found not guilty of offences under Sec. 376, read with Sec. 34 of the Penal Code and Sec. 4, read with Ss. 3, 6 & 5 of the Protection of Children from Sexual Offences (POCSO) Act.

(3.) .The prosecution case:-

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XXXXXX Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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