SEETHARAMAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed to suspend the sentence imposed by the learned Sessions Judge, Special Court for POCSO Act Cases, Tirunelveli in Spl.C.C. No.126 of 2021 dtd. 18/6/2025, and enlarge him on bail pending the disposal of the appeal.

(2.) The case of the prosecution is that the victim girl, 9th Standard student, aged about 16 years at the time of the incident, was found missing, that the father of the victim girl (P.W.1) lodged a complaint on 9/6/2019, before Munneerpallam Police Station and a case was registered in Crime No.206 of 2019 under the caption ''girl missing''. After completion of investigation, final report was filed and case was registered in Crime No.206 of 2019 under Ss. 417 and 376 IPC and Sec. 4 of POCSO Act. Subsequently, the case was taken on file as Spl.C.C.No.126 of 2021 on the file of the Sessions Judge, Special Court for POCSO Act Cases, Tirunelveli. T

(3.) In order to prove its case, the prosecution examined 15 witnesses as P.W.1 to P.W.15 and 22 documents were marked as Ex.P.1 to Ex.P.22. On the side of the defense, no witness was examined and no document was marked.