THIRUMOORTHY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment of conviction and sentence, dated 18.02.2019, passed by the learned Sessions Judge, Mahalir Neethimandram, Salem, in Spl.S.C.No.79 of 2016.

(2.) The respondent police originally registered a case in Crime No. 174 of 2016 for "Girl Missing", and subsequently, after enquiry, the appellant was arrested and his confession statement was recorded in the presence of the Village Administrative Officer, and based on the confession statement of the appellant, recovery was made and subsequently, the case was altered to Sections 363, 342, 302 and 201 r/w. 302 IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for brevity), against the appellant.

(3.) After completing the investigation, the respondent police laid a charge-sheet before the Mahalir Neethimandram, Salem. The learned Sessions Judge had taken the case on file in Spl.S.C.No.79 of 2016. After completing the formalities, the learned Sessions Judge framed the charges against the appellant for the offences punishable under Sections 363, 342 IPC and Section 6 of POCSO Act and Sections 302 and 201 r/w.302 IPC.