SHANTA Vs. STATE OF GOA

JUDGEMENT

(1.) By way of present appeal filed under under Sec. 374 Cr.P.C. Appellant/accused no.1 is thereby challenging judgement and sentence dtd. 6/4/2017 and 27/4/2017 passed by the Children's Court at Panaji in Special Case No.44/2011 whereby appellant was charged for the offences punishable under Sec. 109 read with 376 of IPC, Sec. 4 and 5 of the Immoral Traffic (Prevention) Act, 1956, under Sec. 2(m), punishable under Sec. 8(2) and Sec. 9(4) of Goa Children's Act, and was found guilty for the offence punishable under Sec. 4 and 5 of Immoral Traffic (Prevention) Act, 1956 and Sec.

(2.) (m) punishable under Sec. 8(2) and Sec. 9(4) of Goa Children's Act. The appellant was acquitted for the offence punishable under Sec. 109 read with 376 of IPC. No appeal has been filed on behalf of the State thereby challenging acquittal of the appellant under Sec. 109 read with 376 of IPC. Thus, the present appeal is restricted to the challenge raised by the appellant/accused no.1 for which she was found guilty and awarded sentence as disclosed in the judgment. 2. Matter was admitted on 4/5/2017. Records and Proceedings were called. Private paper-book has been furnished and, accordingly, the matter was taken up for final disposal.

(3.) Heard learned counsel Shri Galileo Teles, for the appellant and Shri Pravin Faldessai, learned Additional Public Prosecutor for the State. With the assistance of both the counsel, I have perused the entire record and more specifically evidence of the relevant witnesses.