V. SARAVANAN Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of conviction, passed by the learned Sessions Judge of Mgalir Neethimandram, [FTMC], Tirupur in Spl. C.C.No.23 of 2020, dtd. 7/6/2022, the present Criminal Appeal has been filed.

(2.) The prosecution case is that on 26/1/2020, the victim girl went to the house of the accused Saravanan. The daughter of the accused, viz., Pavithra is taking Dance class to the victim girl. At that time Pavithra was not in the house. The accused was alone in the house. When the victim girl entered into the house, the accused closed the door of the house. The accused hugged her and kissed her on her back and lifted her gown and touched her private part and laid her over his body. Immediately, the victim girl shouted. Thereafter, the accused contacted her father through his phone and informed him to come to his house and take the victim girl to his house. Thereafter, the father of the victim came to the house of the accused and found his daughter weeping and took her to his house. On the way to his house, the victim informed the incident to her father and thereafter, he gave Ex.P.2 complaint before the respondent police which was registered in Crime No.3 of 2020 for the offences under Sec. 7 read with 8 of POCSO Act and Sec. 506[i] of IPC. After investigation, final report has been filed.

(3.) Based on the above materials, the Trial Court framed charges as against the accused and the accused denied the same as false. In order to prove the case of prosecution, 6 witnesses were examined, 9 documents were filed. Besides one material object was marked.