STATE OF GOA Vs. USHA CHAWAN

JUDGEMENT

(1.) This is a State's appeal against l:he acquittal of the accused under sections; 366-A, 372 and 373, I. P. C. and sections 4, 5 and 6 of the Immoral Traffic (Prevention) Act, 1956 vide Judgment dated 7-8-2004 of the learned Assistant Sessions Judge, Margao.

(2.) The case of the prosecution, was that three months prior to 25-8-2003 in the red light area at Baina, Vasco-da-Gama, A2/smt. Papa Joga, wife of Narayan Rao Joga sold her minor daughter Miss K. Rani (CW1) for the purpose of prostitution to A3/indala Veera venkata Satyanarayan Murti @ Kunth Raju knowing that her minor daughter would be forced into prostitution and A3/indala Veera venkata Satyanarayan Murti @ Kunth Raju dispatched the said Miss K. Rani to Al/u. Chavan (who bought the said minor Miss K. Rani) to the red light area at Baina, Vasco-da-Gama through one known lady namely A4, who remained unknown, as she was not arrested nor prosecuted and who had brought the said minor Miss. K. Rani under the pretext of providing a job as maid servant and compelled her into prostitution and the accused made a living at the earnings of prostitution of the said victim girl Miss. K. Rani.

(3.) It appears that on 25-8-2003 the said Miss. K. Rani came before an organization known as ARZ having their Office in the red light area at Baina, Vasco-da-Gama and reported to them that she was forced into prostitution and the case came to be investigated upon a letter written by the said ARZ on the same day to the Police Inspector, Vasco Police Station.