MADAVAN Vs. THE STATE REP BY THE INSPECTOR OF POLICE, ALL WOMEN POLICE STATION, ARIYALUR DISTRICT (CRIME NO. 8/2015)

JUDGEMENT

(1.) "Teaching is a Noble Profession that shapes the Character, Calibre and Future of an individual. If people remember me as a good Teacher, that will be the biggest honour to me." said Dr.A.P.J. Abdul Kalam. A Teacher is a role model to the every student in class room. He is responsible for the all round personality development of a student. For a good and sincere student he is a "God". But, Alas! Shockingly, in this case, a shameless teacher is alleged to have sexually exploited a female child of 14 years age, who was his student. He is not a God like, but an evil being. The Story of the teacher, in this instant case, goes like this."

(2.) The teacher/appellant is the sole accused in Special Sessions Case No.10 of 2016 on the file of Fast Track Mahila Court, Ariyalur. He stood charged for the offence punishable under Sections 366 IPC, under Sec. 6 of The Protection of Children from Sexual Offences Act 2012 and under Sec. 9 of Tamil Nadu Prohibition of Child Marriage Act, 2006. By Judgment dated 15.09.2016, the trial Court acquitted the appellant from the charge under Sec. 9 of Tamil Nadu Prohibition of Child Marriage Act, 2006, however, convicted him for the offence under Sec. 366 Penal Code and sentenced him to undergo rigorous imprisonment for five years and to pay a fine of Rs. 1,000.00 in default, to undergo six months simple imprisonment and for the offence under Sec. 6 of The Protection of Children from Sexual Offences Act 2012, sentenced to undergo rigorous imprisonment for 20 years and to pay a fine of Rs. 10,000.00, in default to undergo simple imprisonment for one year. The appellant has also been directed to pay a sum of Rs. 50,000.00(Rupees fifty thousand only) as compensation. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(3.) The case of the prosecution in brief, is as follows:-