MOHAMMED ALI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment dtd. 13/9/2019 in S.C.No.295/2018 passed by the learned Sessions Judge, Mahila Court/Special Court for Cases under POCSO Act/Children's Court, Chennai.

(2.) The respondent police registered the case against the appellant in Crime No.3 of 2018 for the offences punishable under Ss. 6 and 10 of Protection of Children from Sexual Offences Act, 2012. After completing the investigation, the respondent laid charge sheet before the learned Sessions Judge Mahila Court / Special Court for Cases under Protection of Children from Sexual Offences, Chennai, and the learned Special Judge after completing formalities, had taken up the charge sheet on file in S.C.No. 295 of 2018.

(3.) After framing the charges, in order to prove the case of the prosecution during trial, totally 6 witnesses were examined as P.W.1 to P.W.6 and 12 documentary evidences were marked as Ex.P.1 to P12 and no material object was produced.