KANHAIYA NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) The present appeal is filed by accused against impugned judgment and order dated 03.08.2017 continued on 16.08.2017, by the Children's Court of the State of Goa at Panaji in Special Case no.24 of 2012.

(2.) The PI of Panaji Police Station filed chargesheet against the appellant under Section 354, 342, 376 and 201 of I.P.C. and Section 8 (2) of the Goa Children's Act 2003.

(3.) It was the case of the prosecution before the Children's Court that on 29.12.2011, at about 14.00 hours, at Ribandar, the accused 'wrongfully confined' the minor victim girl, aged 15 years, in his flat and used 'criminal force' on her, with intention to outrage her modesty and then molested and sexually abused the minor victim girl and caused the evidence of offence such as clothes, data in the camera and laptop to disappear, with the intention of screening himself from punishment.