MAHESH Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The above Criminal Appeal is preferred by the appellant / accused against the judgment of conviction and sentence, dtd. 23/6/2025, made in Spl.SC.No.24/2020, by the learned Sessions Judge, Special Court for Exclusive Trial of Cases under the POCSO Act, Kanyakumari @ Nagercoil, convicting and sentencing the appellant/accused for the offences u/s.366 of IPC and under Sec. 5(l) r/w. Sec. 6 of POCSO Act.

(2.) The factual scenario as unfolded during the course of trial is as follows:-

(3.) The prosecution in order to bring home the guilt of the appellant/accused, examined PW1 to PW17 and filed Exs.P1 to P23.