BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is directed against the judgment of the Additional Sessions Court-I, Alappuzha (Special Court for trial of offences under the POCSO Act) in S.C.No.444 of 2015 dtd. 30/10/2017, as per which, the appellant ' the victim's father ' was found guilty of offences under Ss. , 376(2)(f) and 506(i) of the Penal Code and Sec. 5(j)(i), 5(l), 5(n), r/w Sec. 6, 9(l), 9(n) r/w Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 (for short PoCSO Act) and also under Sec. 23 of the Juvenile Justice (Care and Protection) Act 2000. He was sentenced to various terms, including a term for imprisonment for life, which shall mean the remainder of the natural life of the accused for offence under Sec. 376(2)(f) of the Penal Code.

(2.) The prosecution allegations are as follows:

(3.) In support of this case, the prosecution paraded 11 witnesses, through whom Exts.1 to P10 were marked. In the examination under Sec. 313 Cr.P.C., the accused denied all incriminating evidence adduced as against him. No defence evidence, oral or documentary, whatsoever, was adduced. On an analysis of the facts and evidence, learned Sessions Judge found PW1, the victim, to be a credible witness and acting upon the same and further supported by other evidence, found the accused guilty of the offences as indicated above.