RANJANA PATHAK Vs. STATE

JUDGEMENT

(1.) The appeal is filed against judgment and order of Special Case No.26/2006 which was pending before the President, Children's Court for the State of Goa at Panaji. The appellant is convicted and sentenced for offences punishable under Section 323 and 342 of Indian Penal Code. She is also convicted and sentenced for offences punishable under Section 4(1), 5(1)(d) of Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as 'PITA'). The maximum sentence of imprisonment given to the appellant is 7 years under PITA. She is also directed to pay compensation of Rs.50,000/- to the victim girl under the provisions of PITA. Both the sides are heard.

(2.) In short, the facts leading to the institution of the appeal can be stated as follows:

(3.) After few days, Aarti sent prosecutrix to Ahmadabad, Gujarat with Rekha and Anju. Aarti was taken to the lodge of one Mukesh. There attempt was made to force the prosecutrix to allow one man to have sexual intercourse. The prosecutrix started crying and she refused for doing so. This man asked Mukesh to take the prosecutrix away and thus the first attempt of these persons failed. These persons gave severe beating to prosecutrix. Anju also took part in giving her beatings. They stopped supplying food to prosecutrix and they gave threats to starve her. They insisted that she should work as a prostitute for them. Aarti reached Ahmadabad in the meantime.