ANUKUL CHANDRA NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the State-respondent.

(2.) On the basis of a written complaint dtd. 8/9/2016 lodged by one Pranath Nath, the father of the victim girl, the Officer-in-Charge of Kanchanpur Police Station had registered an FIR against the appellant herein. The complaint so lodged disclosed the fact that on 5/9/2016 both his son Sri Partha Nath and his daughter Papiya Nath went to the house of their neighbour Sri Anukul Nath, the appellant herein to watch television when Sri Anukul Nath, the appellant took his 9 year old daughter on his lap by grasping her hand and started to press her breast. The daughter felt pain and reacted when his son Partha Nath looked back at his sister asking what had happened. At that time, the accused-appellant shouted at him and said to him-"you have come to watch TV so just watch TV. What do you see there?" Then his son out of fear went on watching TV. Later on, after returning back to the home, his daughter narrated the entire incident to her mother and started crying. The complainant returned back to his home at 9:00 pm when he received the information from the mother of the victim girl.

(3.) The learned Special Judge took cognizance of the offences and charge was framed under Sec. 354 of IPC and Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 against the accused-appellant.