STATE OF GOA Vs. RAJESH THAKUR

JUDGEMENT

(1.) Heard Shri S.R. Rivonkar, learned Counsel for the appellant and Shri V. Amonkar, learned Advocate for the respondent.

(2.) This is a reference at the instance of the learned Additional Sessions Judge, South Goa, Margao under Sec. 395 Crimial P.C.

(3.) It was her case in the Reference that the charge sheet was filed before the Children's Court against the respondent-accused for the offence punishable under Sections 365 and 375 of the IPC, under Sec. 8(2) of the Goa Children's Act, 2003 ("the Act" for short) and under Sec. 3 read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for short).