S. SIVANESAN Vs. STATE

JUDGEMENT

(1.) The petitioner/accused who is a teacher is handling children, his duty is not only to impart education, coupled with education, he should also preach moral and ethic principles to them. Teacher should be a role-model to the students.

(2.) The petitioner/appellant seeks suspension of sentence.

(3.) The petitioner/accused is found guilty and convicted for the offence under Section 6 of the POCSO Act and sentenced to undergo R.I for ten years and also to pay a fine of Rs. 5,000/-.