STATE OF A.P. Vs. MANGALI YADAGIRI

JUDGEMENT

(1.) The I Additional District and Sessions Judge, Medak, invested with the power to try offences under the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as POSCO Act) made a reference under Sec. 395 (2) Cr.P.C. seeking clarification as to the jurisdiction of the Court to try the case when the offences alleged against the accused are triable under two legislations i.e. POSCO Act and Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as SC/ST Act) in view of Sec. 14 of the SC/ST Act and Sec. 42 -A of the POSCO Act. The facts in issue are as under:

(2.) Thereafter, the learned I Additional District and Sessions Judge, Medak at Sangareddy, through his letter in Dis. No. 536, dated 22.05.2014, made a reference under Sec. 395 (2) Cr.P.C., seeking necessary clarification from this Court.

(3.) Heard learned Public Prosecutor appearing for the State and learned counsel appearing for the accused.