MARIAPPAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Appeal is directed against the judgment of conviction passed in Spl.S.C.No.6 of 2020 dtd. 14/12/2022 on the file of the Special Court for POCSO Act cases, Srivilliputhur.

(2.) The Inspector of Police, All Women Police Station, Rajapalayam, Virudhunagar District has laid the final report against the accused alleging the following facts:

(3.) After the receipt of the final report, the case was taken on file in Spl.S.C.No.6 of 2020, on the file of the Special Court for POCSO Act cases, Srivilliputhur. After appearance of the accused, copies of records were furnished to him under Sec. 207 Cr.P.C., on free of cost. The learned Sessions Judge, on perusal of records and on hearing both the sides, being satisfied that there existed a prima facie case against the accused, framed charges under Ss. 366, 328 and 506(i) I.P.C., and under Sec. 5(l) r/w 6 of POCSO Act and the same were read over and explained to him and on being questioned, the accused denied the charges and pleaded not guilty.