SANTHOSH Vs. STATE

JUDGEMENT

(1.) This appeal has been filed to set aside the judgment and conviction passed by the learned Judge, Mahila Fast Track Court, Dindigul District in Spl.S.C.No.138 of 2023 dtd. 14/9/2023 and acquit the appellant.

(2.) The appellant who is the sole accused in Spl.S.C.No.138 of 2023 on the file of the learned Judge, Mahila Fast Track Court, Dindigul District, has filed this appeal challenging the conviction and sentence imposed on him for the offence under Sec. 6 of the Protection of Children from Sexual Offences Act, by the impugned order dtd. 14/9/2023.

(3.) Prosecution Case:-