PACHIAPPAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed seeking to set aside the Judgment of conviction and sentence passed by the learned Sessions Judge, Special Court for Exclusive Trial of Cases under POCSO Act, Salem in Special S.C.No.103 of 2019 dtd. 20/9/2021 and acquit the appellant herein.

(2.) The respondent police registered the case against the appellant in Crime No.5 of 2018 for offence punishable under Ss. 7 and 8 of Protection of Children from Sexual Offences Act, 2012. After completing the investigation, the respondent police laid charge sheet before the Sessions Judge, Special Court for Exclusive Trial of Cases under POCSO Act, Salem, and the learned Special Judge after completing the formalities, taken up the charge sheet on file in Spl.S.C.No.103 of 2019 and framed charges against the the appellant for offence under Sec. 7 read with 8 of Protection of Children from Sexual Offences Act, 2012.

(3.) After framing the charges, in order to prove the case of the prosecution during trial, totally 12 witnesses were examined as P.W.1 to P.W.12 and 15 documentary evidences were marked as Exs.P.1 to P15 and no material object was exhibited.