MURUGAN Vs. STATE

JUDGEMENT

(1.) These two petitions are filed by the petitioner to set aside the orders dated 12.12.2019 passed by the Sessions Judge, Fast Track Mahila Court, Sivagangai in Crl.MP.Nos.1934 of 2019 and 1935 of 2019, which were filed to re-open the case of the prosecution and to re-call PW1 to PW3, PW5, PW7, PW9 and PW11 respectively.

(2.) The case of the prosecution against the present petitioner / sole accused in SC.No.15 of 2015 on the file of the Sessions Judge, Fast Track Mahila Court, Sivagangai in nutshell is as follows: The petitioner was the Head Master of Panchayat Union Elementary School, Periyanarikottai, Sivagangai. One "X" (victim) was studying IVth standard during the alleged occurrence in the said School. She was staying in an Orphanage Home "Jebathottam Mahimai Illam" along with her younger sister "Y" who was studying 11nd standard in the same school. Their paternal grandmother put both "X" and "Y" in the home as their mother left the matrimonial home.

(3.) The prosecution after examining all the witnesses closed the evidence on their side and the accused was also questioned under Section 313 of the Code of Criminal Procedure with regard to the circumstances appearing in evidence against him. The Sessions Judge, Fast Track Mahila Court, Sivagangai after hearing arguments on both sides, reserved the case for Judgment and the case is still pending.