KHADEEJA BANU Vs. SUB INSPECTOR OF POLICE KASARAGOD

JUDGEMENT

(1.) The revision petitioner is the 4th accused in C.C. No. 322 of 2005 on the files of the Court of the Chief Judicial Magistrate, Kasaragod. The revision petitioner was found guilty under Section 9 of the Immoral Traffic (Prevention) Act, 1956 ("the I.T.P Act" for short), concurrently by the courts below.

(2.) The prosecution allegation can be briefly stated as follows:-

(3.) were found persuading PW1, for the purpose of prostitution, in the veranda of Building No. XX/300 of Chemnad Panchayath by PW4 and party. On questioning accused Nos. 1 to 3, it was revealed that the revision petitioner had kept a girl for prostitution in Building No. X/282 (B). Then, PW4 and party proceeded to that place and found the revision petitioner seducing PW2 for the purpose of prostitution, detaining her in Building No. X/282(B), at about 7 p.m. on the same day .