KALAIYAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition is filed to suspend the sentence imposed against the petitioner by the learned Sessions Judge, Fast Track Mahila Court, Dindigul in Spl.S.C.No.83 of 2021 dtd. 21/3/2023 and enlarge the petitioner on bail.

(2.) The case of the prosecution is that on 1/3/2021, the petitioner /accused had kidnapped the defacto complainant's daughter, who is a minor girl aged about 16 years to his house and also had sexually assaulted her. Based on the complaint, F.I.R. was registered in Crime No.124 of 2021 for the offence under Ss. 363 of IPC and Sec. 8 of POCSO Act, 2012. After completion of investigation, final report was filed before the Fast Track Mahila Court, Dindigul and the same was taken on file in Spl.S.C.No.83 of 2021.

(3.) Before the trial Court, on the side of the prosecution, 9 witnesses have been examined as P.W.1 to P.W.9 and 18 documents were marked as Ex.P1 to Ex.P18. On the defence side, no witness was examined and no exhibit was marked.