ANJALI BARUA & ANR Vs. STATE

JUDGEMENT

(1.) The appellants along with Karna Das @ Karan have been convicted for commission of offence under Section 363/366A/372 of the Indian Penal Code and directed to suffer rigorous imprisonment for eight years on each count and to pay a fine of Rs.2000/- on each count, in default, to suffer rigorous imprisonment for three months more, all the sentences were directed to run concurrently.

(2.) No appeal was filed by the co-convict Karan Das. However, appeal has been preferred by Anjali Barua and Swapna Das.

(3.) The prosecution case against the appellants is to the effect that on 24.11.2008 information was received by police officer that a minor girl who had come with a person from Assam had been taking away by the sex workers of Khalpara from NJP Railway Station Taxi Stand. The information was diarized as NJP O.P. GDE No.1183 dated 24.11.2008 and the police personnel went there to work out the said information. On reaching NJP Autorickshaw Stand police intercepted the appellants and the minor girl after being shown by the source. In the course of trial prosecution examined nine witnesses and exhibited a number of documents. In conclusion of trial, the appellants were convicted and sentenced, as aforesaid.