BABITA HAJUWARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B M Choudhury, learned counsel appearing for the appellants. Also heard Ms. A Begum, learned Additional Public Prosecutor, Assam for the State.

(2.) This appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 is directed against the judgment and order of conviction and sentence dtd. 29/5/2014 passed by the learned Sessions Judge, Morigaon in Sessions Case No.38/1012 arising out of G.R. Case No. 903/2010, whereby the appellants have been convicted under Ss. 372/34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 10 (ten) years and to pay a fine of Rs.10,000.00 (Ten Thousand) each, and in default of payment, to undergo rigorous imprisonment for a further period of 6 (six) months.

(3.) The prosecution case, in brief, is that the informant (PW-1), father of the victim girl, lodged an FIR on 25/8/2010 alleging, inter alia, that the accused appellant No. 1 took his daughter, aged about 15 years, to Bhakatpara on 14/8/2010 at about 8 AM and thereafter, she did not return. It was further alleged that on 22/8/2010, though the accused appellant No. 1 had returned back, however, the victim girl did not return. Upon enquiring, the informant came to know that the accused appellants took his daughter to Delhi by inducing her and sold her to unknown persons for prostitution.