KAKALI MAHATO Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE victim aged 16 years belonging to a poor family under Pathar Pratima police station was offered a job of maid-servant at Delhi by the appellant against monthly remuneration of Rs. 1,000/ -. Accordingly, with the consent of her parents she was taken by the appellant to Delhi on or about 14th December, 2003 but at Delhi she was not given any job in the house of the appellant and after she had spent a few days in the house of the appellant told the victim to go to different men and if she could please them she would be given handsome amount in return she was not agreeable to the proposal but she was forced to go to different men so as to fulfill their carnal desire. Things went like this for few months but she could not bear it any more and the appellant was compelled to take her to her mother on 15. 2. 04. Thus allegedly the appellant took the victim to Delhi with the temptation to find out a job for her but tortured her physically and mentally and ruined her.

(2.) THIS was the FIR lodged by the victim with the OC Pathar Pratima p. S on 17. 2. 04. Pathar Pratima P. S case No. 10 dated 17. 2. 04 under section 366a/372 of the I. P. C. was registered and upon completion of investigation charge sheet was submitted against the appellant under the aforesaid sections of the law.

(3.) THE learned Trial Court upon trial of the appellant under Section 366a/372 of the I. P. C. convicted her under those sections of the law and sentenced her to suffer rigorous imprisonment for 7 years with fine of Rs. 2,000/- with default stipulation on account of the charge under Section 366a, i. P. C. and also the same punishment was awarded on account of the charge under Section 372, I. P. C. with the direction that both the sentences would run concurrently.