BASANTA TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 30.06.2006, passed by the learned Sessions Judge Darrang, Mangaldoi in Crl. A. No. 11(D-2) affirming the judgment and sentence dated 22.02.2005, passed by the learned CJM, Darrang, Mangaldoi in G.R. Case No.948/2002 convicting the accused petitioners u/s 363 of the IPC and sentencing them to imprisonment for 3 months and to pay fine of Rs.500/- in default to imprisonment for another 7 days.

(2.) Heard Mr. R. S. Chouhan, learned counsel for the petitioner and also heard Mr. N. K. Kalita, learned Addl. PP, Assam.

(3.) The accused petitioners stood trial on the accusation that on the evening of 8.9.2002 the accused petitioners taking advantage of the absence of other senior members in the house of the informant enticed away the two minor daughters of the informant, took them to Delhi by train and engaged them as maids in the house of the Punjabi woman. The father of the girl Gaja Nayak lodged an FIR with the in-charge Dimakuchi police outpost on 11.09.2002 on the basis of which Paneri police registered a case u/s 366 (A)/34 of the IPC.