AJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision Petition is filed by the appellant in Crl.Appeal 1/2011 on the file of the Additional Sessions Judge-IV Thiruvananthapuram, against the judgment dtd. 14/10/2015, confirming the judgment of the Assistant Sessions Judge-I, Attingal in S.C.No.1557/2006 convicting him under Sec. 354 IPC.

(2.) The prosecution case is that on 18/10/2005 at about 7.00 a.m, the accused induced PW2, a 7 year old girl to his house, removed her dress and inserted his finger into her vagina and caused her to touch his penis.

(3.) The evidence in the case consists of the oral testimonies of PWs1 to 7 and Exts.P1 to P6. No evidence was adduced by the accused. After evaluating the evidence on record, the trial court found the accused guilty of the offence under Sec. 354 IPC and convicted and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs.10,000.00, which was confirmed by the appellate court.