SASIKAUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the conviction and sentence imposed on the appellant vide Judgment dated 22.10.2019 in Spl.S.C.No.18 of 2018, passed by the learned Sessions Judge, MagalirNeethi Mandram (Fast Track Mahila Court), Erode.

(2.) The respondent police registered a case in Crime No.95 of 2018 against the appellant and yet another accused for the offence under Sections 294 (b), 323 and 506(ii) of I.P.C, and laid the charge sheet before the learned Sessions Judge, Magalir Neethi Mandram (Fast Tract Mahila Court), Erode.

(3.) The Sessions Court has considered the capitalized of the offence in the charge sheet, and the case was taken on file in Spl.S.C.No.18 of 2018. Charges were framed against the appellant for the offence under Section 11 (i)(iv) of the Protection of Children from Sexual Offences Act, 2012, (in short POCSO Act) and 294(b), 323 and 506(ii) of I.P.C.