P K UNNI KUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks to question the correctness or propriety of the order of Court of Session, Chingleput, confirming the convictions of the petitioner for offences under Section 3 (1 ). Section 4 (1), Section 5 (1) (a ). Section 6 (1) and Section 7 (2) (b) of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (Central Act 104 of 1956) and the varying terms of imprisonment awarded against the petitioner.

(2.) P. W. 7. K. P. Ramachandran, is the Deputy Superintendent of Police. St. Thomas Mount, and a Special Officer under the aforesaid Act He appears to have received information on 20-7-1970 that the accused-petitioner is conducting a brothel in his house at No. B, Second Lane, M, K. N. Road. Alandur. At about 8-30 p. m. P. W. 7 received a specific in-formation that a teen seed girl had been brought by the accused petitioner and was kept in the aforesaid premises for the purpose of prostitution.

(3.) P. W. 1. Jayaraman. is a Councillor of the Alandur Municipality, P. W. 2. Selvaraj, is a resident of Adamabaki kam he is a milk vendor. On 20-7-1970, at about 8-30 p. m. P. Ws. 1 and 2 engaged themselves in a conversation and were proceeding alone the road by the side of St. Thomas Road. A Police Constable beckoned them and took them to the Police Station stating that they were wanted bv the Deputy Superintendent of Police. (P. W. 7 ).