RAVANAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed challenging the judgment passed on 06.07.2019 in Spl.Sessions Case No.22/2016 on the file of Fast Track Mahila Judge, Tiruvannamalai.

(2.) The respondent police registered the case against the appellant under Section 354(A) IPC and Section 12 of POCSO Act in Crime No.20/2015 on the file of All Women Police Station, Arani. The respondent police, after investigation, laid the charge sheet before the Special Court, Tiruvannamalai (FT, Mahila Court). The Mahila Court taken the case on file in Special S.C.No.22 of 2016 and framed charges against the appellant.

(3.) Upon perusing the relevant records, the trial court has framed 1 st charge against both the accused under Section 354 of the Indian Penal Code (hereinafter called as "IPC"); 2 nd charge under Sections 8 and 12 of Protection of Children from Sexual Offences Act, 2012 (hereinafter called as "POCSO Act" and the same have been read over and explained to them and the accused have denied the charges and claimed to be tried.