AJITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in Crl.R.P.No.818/2016 who is the 4th accused in SC No.203/2016 of the Additional Sessions Court, Ernakulam, challenges the dismissal of the application for discharge filed as Crl.M.P.No.956/2016.

(2.) The petitioner in Crl.M.C.No.3746/2016 seeks to quash Annexure- A1 FIR and Annexure- A2 final report in SC N0.203/2016.

(3.) The case of the prosecution is that the first accused a priest had sexually assaulted and committed rape of a 14 year old minor girl and thereby he committed various offences punishable under Section 376(2)(1) of IPC and sections 4 & 6 of the POSCO Act 2012.