ANWAR HUSSAIN SHEIKH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On an FIR dtd. 19/2/2015 filed by one Standhope Lamare, wherein he has reported to the Officer-in-Charge, Jowai Police Station of an incident which took place on 19/2/2015 itself involving his minor daughter aged about 15 years who had gone for tuition to the residence of the accused/appellant herein and during the time that she was there, the accused/appellant had touched her body inappropriately. Jowai P.S Case No. 26(2) of 2015 under Sec. 7/8 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 was registered and investigation ordered.

(2.) The Investigating Officer (IO) accordingly conducted the investigation by following due procedure and on conclusion of the same, has found that a prima facie case under Sec. 7/8 POCSO Act, 2012 is well established against the appellant and he was accordingly sent up for trial before the Court of the learned Special Judge (POCSO), Jowai under Special Session Case No. 3 of 2015.

(3.) The learned Special Judge taking cognisance of the case has framed charges under Sec. 7/8 POCSO Act against the appellant and at the trial, 5 (five) prosecution's witnesses were examined and one defence witness was also examined on behalf of the accused/appellant.