SEBIN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed under Sec. 397 read with 401 of the Code of Criminal Procedure, 1973, challenging the order dtd. 16/5/2024 in C.M.P. No.88/2024 in S.C. No.1003/2023 on the files of the Fast Track Special Court-II, Thrissur (Sessions Division Thrissur).

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the relevant materials available.

(3.) In this matter, the prosecution case is that at about 14.00 hours on 26/2/2023, the accused stored and possessed pornographic materials involving child which was downloaded from Telegram X Application by using his Samsung SMA 307 FN mobile and sim number 8921208934. Thus, the accused alleged to have committed the offence punishable under Sec. 15(2) of the Protection of Children from Sexual Offences Act [hereinafter referred as 'POCSO Act' for short] and under Sec. 67(B)(b) of the Information Technology Act, 2000 [hereinafter referred as 'IT Act' for short].