POCSO Court Awards 5 Years Jail term to Teacher for Molesting Minor Students

On Tuesday, a Special Court under the Protection of Children from Sexual Offences (Pocso) Act sentenced a Madrasa teacher to rigorous imprisonment for 5 years for sexually abusing minor students. The Court has also imposed a fine of ₹8,000 on the accused.

The thirty-year-old teacher, a resident of Kurla, was accused of molesting the minor & 2 other girls who attended his classes at the Madrasa to learn Arabic & spiritual training.

The incident came to light after the mother of one of the students lodged a complaint with Chunabhatti police. As the girl made excuses to not attend classes, the mother confronted her & learnt that the teacher allegedly touched her inappropriately.

The mother then enquired with her neighbour about this & found out that the minor of that family, too, faced the same things. Following this, she approached the police & the accused was subsequently arrested on April 2.

The minor, in her deposition, had alleged that the accused molested her on several occasions. The Court noted, “It has further come in the evidence that, the accused used to commit same thing with prosecutrix no. 2 (the neighbour’s daughter) & one another girl who used to visit Madrasa with her. She further deposed that, she personally noticed the accused making inappropriate touch to them.”

After recording the deposition of the 2 girls, the Court found the teacher guilty for sexually abusing minor girls & observed, “The accused was entrusted with the noble work of teaching Quran. Therefore, the people had faith in the accused. The accused took the disadvantage of the same & committed heinous offence against the victim girls.” 

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