KANNAN Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 17.12.2014 passed in Sessions Case No.55 of 2014, by the Mahalir Needhi Mandram, Chennnai, are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that during the relevant period, the prosecutrix has studied in the coaching center, run by the accused. The accused directed the prosecutrix to come to coaching center every at 6.15 a.m. and 6.00 p.m. The accused has used to touch some parts of the body of the prosecutrix. On 12.11.2012, the accused has caused sexual harassment to the prosecutrix. After occurrence, the father of the prosecutrix, viz., P.W.2, as defacto complainant, has given the complaint in question and the same has been registered in Crime No.5250 of 2012. The complaint given by P.W.2 has been marked as Ex.P2.

(3.) On receipt of Ex.P2, complaint, P.W.8 has taken up investigation, examined connected witnesses and also made arrangements for conducting medical examination both to the prosecutrix and accused and after completing investigation, has laid a final report on the file of Sessions Court, Mahalir Needhimandram, Chennai and the same has been taken on file in Sessions Case No.55 of 2014.