LAWS(KER)-2024-2-107

MANU Vs. STATE OF KERALA

Decided On February 26, 2024
MANU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The challenge in this appeal is to the order dtd. 3/2/2024 in Crl.M.P.No.548/2024 on the file of the Additional Sessions Judge-I, Thrissur.

(2.) The appellant is the accused. He is alleged to have committed the offences punishable under Ss. 363, 376(2)(n), 376(3), 323 and 450 of IPC, Sec. 6 r/w Sec. 5(l) of the Protection of Children from Sexual Offences Act and Sec. 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The prosecution case is that the appellant, who met the victim girl, aged 17 years through Facebook, knowing that she belongs to Scheduled Caste, with sexual intent and by pretending love, in March, 2020, took the girl to his house at Thiruthoor without the consent and knowledge of her parents and committed penetrative sexual assault. In 2021, on many occasions, the appellant committed penetrative sexual assault on the victim. On 11/1/2024 at 11 pm, he criminally trespassed into her residence and voluntarily caused hurt to her.