P.V. VENU MADHAV Vs. M. ARAVIND

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/complainant aggrieved by the judgment of acquittal in S.C.No.147 of 2017 dtd. 18/9/2020 passed by the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District wherein the 1st respondent/accused was acquitted for the offences under Sec. 7 r/w 8 of Protection of Children from Sexual Offences Act, 2012 (for short 'the Act of 2012').

(2.) The appellant is the defacto complainant and father of the victim girl. According to the complainant, on 4/5/2014, when the victim girl/PW.2 was alone in the house, the accused with sexual intent, sat by her side, rubbed her thighs with hands, touched her chest and when she tried to raise her voice, the accused kissed her. The accused also asked her to touch his private part.

(3.) The accused is close relative and after the incident when the victim girl informed the same to her father/complainant, complaint was lodged on 26/7/2014.