STATE, CUNCOLIM POLICE STATION 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 Section 395 Cr.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 Section 8(2) of the Goa Children's Act, 2003 ("the Act" for short) and under Section 3 read with Section 4 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for short).