RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Crimial P.C.

(2.) The applicant herein is a school teacher, who takes classes for primary school students. The victim, in the instant case, is aged about 9 years and is his student.

(3.) Certain questions were put to the minor child by the applicant and when no answers were forthcoming, the applicant is alleged to have inflicted corporeal punishment. He used a cane and mercilessly lambasted the child. He suffered extensive injuries on his buttocks, right leg, left leg and other parts of his body. Based on the information furnished by the father of the child, the subject crime was registered under Sections 341 and 324 of the Penal Code and under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.