ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal under Sec. 374(2) of Cr.P.C by the accused in S.C.No.377/2013 of Sessions Court, Alappuzha has been filed through the Superintendent of Central Prison, Thiruvananthapuram under Sec. 383 of Cr.P.C challenging the conviction entered and sentence passed against him for the offences punishable under Ss. 366 and 376(1) of Indian Penal Code (for short 'IPC'), Ss. 3(1)(xi) and 3(2)(v) of the Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'SC/ST (POA) Act') and Sec. 23 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'JJ Act').

(2.) In short, the prosecution case is as follows:

(3.) During the period of the alleged incident in this case, the victim girl was studying in a school at Cherthala in 11th standard.