P M MUHAMMED ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) Under challenge in this petition filed under Article 227 of the Constitution of India is an order passed by the learned Sessions Judge, Ernakulam invoking his powers under Section 311 of the Cr.P.C.

(2.) The petitioner herein is the sole accused in S.C No.267/2017 on the file of the Additional Sessions Judge, Ernakulam. He has been charged for having committed offence punishable under Sections 7 and 8 of the Protection of Children from Sexual Offences Act 2012.

(3.) According to the prosecution the petitioner herein was a teacher of the Hayathul Islam Madrassa. The victim, a minor girl aged 9 years, was a student of the said school. During the period from 1.7.2016 till 8.12.2016, the petitioner is alleged to have subjected the minor child to sexual abuse.