MUNIAPPA Vs. SPECIAL TAHSILDAR, ADI DRAVIDAR WELFARE, KRISHNAGIRI

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment dtd. 12/2/2021 in Spl.S.C.No.45 of 2019 passed by the learned Sessions Judge, Special Court (POCSO Cases) Cuddalore.

(2.) The respondent police registered the case in Crime No.78 of 2014 against the appellant and three others for the offence under Ss. 363, 365 IPC. After completing the investigation, the respondent police laid the charge sheet before the Mahila Court, Cuddalore, as against the appellant/A1 for the offence under Sec. 366 IPC and Sec. 5(l) punishable under Sec. 6 of POCSO Act and Sec. 9 of Prohibition of Child Marriage Act and as against the accused 2 to 4 for the offence under Sec. 17 punishable under Sec. 6 of POCSO Act and the learned Sessions Judge, taken the charge sheet on file in Spl.S.C.No.4 of 2019. Subsequently, after establishment of the POCSO Court, the case was transferred to the Special Court (POCSO Cases) Cuddalore, and renumbered as Spl.S.C.No.45 of 2019 and the learned Special Judge, after completing the formalities, framed the charges against the appellant/A1 for the offence under Sec. 366 IPC and Sec. 5(l) punishable under Sec. 6 of POCSO and Sec. 9 of Prohibition of Child Marriage Act and as against the accused 2 to 4 framed charges for the offence under sec. 17 read with 6 of POCSO Act.

(3.) After framing the charges, in order to prove the case of the prosecution during trial, on the side of the prosecution as many as 9 witnesses were examined as P.W.1 to P.W.9 and 11 documents were marked as Exs.P.1 to P.11 and no material object was exhibited.