PREMA Vs. STATE

JUDGEMENT

(1.) Aggrieved over the judgment dtd. 27/9/2018 passed by the learned Sessions Judge [Fast Track Mahila Court], Thiruvarur in Spl.S.C.No.21 of 2017, the appellant, who is the de facto complainant in the above referred case has filed this Criminal Appeal, praying to set aside the judgment of acquittal and for convicting the second respondent for the offence punishable under Sec. 10 of POCSO Act.

(2.) Originally, the respondent Police has registered a case against the second respondent / accused in Crime No.223 of 2017 for an offence punishable under Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 [hereinafter called as 'POCSO Act']. After investigation, they laid a charge sheet against the second respondent before the learned Sessions Judge [Fast Track Mahila Court], Thiruvarur. Since the offence charged against the second respondent was against woman, especially a minor child falls under the POCSO Act, the learned Sessions Judge, had taken the case on file in Spl.S.C.No.21 of 2017 and framed the charge against the second respondent.

(3.) After trial, on 27/9/2018, the learned Sessions Judge found not guilty of the second respondent for the offence under Sec. 10 of POCSO Act and thereby, acquitted him. Challenging the said judgment of acquittal passed by the learned Sessions Judge, the appellant / de facto complainant has filed the present appeal before this Court.