ARJUN DAS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Two principal grounds are urged in this appeal. The first is that the trial court erred in completely relying on the statement of the survivor to convict the appellant herein under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 read with Sec. 506 of the Penal Code, 1860.

(2.) The second ground raised is that several other persons who would have been key witnesses were not examined by the prosecution, including another student who apparently attended the tuition classes along with the survivor. The appellant also says that the brother of the appellant should have been examined.

(3.) The first information report in this case was lodged by the father of the survivor on April 10, 2017 at the Pasteur Beat House in Shillong. The de facto complainant asserted that his son, then aged 9 and a student in Class III at St. Xavier Secondary School, Polo Hills, Shillong, had been sexually molested by the appellant herein, to whom the survivor used to go for tuition.