STATE OF KERALA Vs. ARUMUGHAM

JUDGEMENT

(1.) The challenge in these Crl.M.Cs. is to the orders passed by the Additional Sessions Judge-I (Special Judge), Palakkad returning the final reports submitted in these five cases.

(2.) Heard Shri.S.U.Nazar, the learned Special Public Prosecutor. FACTS: Crl.M.C.No.1517 of 2023

(3.) The accused, a native of Mailadumthurai, Tamil Nadu is staying in a rented house near the house of respondent No.2. He was working as a casual labourer. On 23/7/2022 the accused kidnapped a 17 year old minor girl from the legal guardianship of respondent No.2, her mother, knowing that she belongs to Cheruma Caste. The accused committed sexual assault repeatedly on the minor girl during the period from 17/7/2022 to 30/7/2022 at Coimbatore in Tamil Nadu. The offences alleged against the accused are punishable under Ss. 363, 376(2)(n) of IPC, Sec. 3(a) r/w Sec. 4(1), Sec. 5(1) r/w Sec. 6(1) of the POCSO Act, 2012 and Ss. 3(2)(V), 3(2)(Va) of SC/ST POA Act. Crl.M.C.No.1609 of 2023