STATE Vs. VASIKUR REHAMAN

JUDGEMENT

(1.) The present appeal is preferred by the State against thejudgment and order dated 31st January, 2019, passed by the Childrens Court,Panaji in Special Case no. 49/2017 acquitting accused of charges under Section363, 376(2) of I.P.C., Section 8(2) of the Goa Childrens Act 2003 and offenceunder Section 5(m) and Section 6 of the Protection of Children from SexualOffences Act, 2012.

(2.) Learned Public Prosecutor, Shri S.R. Rivankar,represented the State and learned Advocate Shri Rohan Desai, represented therespondent. The charge came to be framed against the accused on 12.07.2017 asunder:

(3.) As accused pleaded not guilty, trial proceeded further.The prosecution in all examined 14 witnesses and there are two defencewitnesses. After recording evidence by the prosecution, in support of its case,statement under Section 313 of the Cr.P.C., came to be recorded and thereafter,accused examined witnesses in his defence. After considering the evidence onrecord, learned Childrens Court, Panaji, acquitted the accused from thecharges levelled against him on the basis of reasoned order.