P M MOHAMMED ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) The order under challenge in this case is the one as per the impugned Ext.P4 dated 31.01.2019 where by the Trial Court concerned (Court of Additional Session's Judge for Trial of cases relating to Atrocities and Sexual Violence against women and children), Ernakulam has rejected the plea of the petitioner (accused) to examine a witness on behalf of the defense.

(2.) The petitioner is a sole accused in above said Sessions Case, wherein the petitioner has been charged the offence punishable under Section 9(f)(l)(m) read with 10 of the Protection of Children from Sexual Offences Act, 2005 (sic 2012) and Section 34 of the IPC.

(3.) The gist of the prosecution in this case is that the petitioner was teacher in a Madrassa during the period from 01.07.2016 to 08.12.2016, wherein he had committed the above said sexual offence on a minor victim girl child aged 9 years who was the student of the said Madrassa.