TARU DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) IT is a classic case wherein an illterate minor girl from an interior place in the State of Tripura was procured for the purpose of seducing her to illicit sexual intercourse and ultimately sold the girl to a racket who engaged the girl for prostitution.

(2.) THE prosecution story as could be revealed from the record is that the victim girl was first enticed by one Sankar Debnath from her native place Gouranga Till under teliamura Police Station on 14-5-1993. Thereafter, the victim girl was taken to another place known as Tuchindrai. At this place, the present appellant, namely, Taru das, joined the principal accused Sankar debnath. Within moments of his introduction with the victim girl, the appellant-Taru das expressed his desire to marry the girl. Having been persuaded for the marriage proposal, the victim girl was taken to ambassa and finally to Silchar, a town in the State of Assam. The victim girl was allegedly handed over to one person at Silchar who again sold her to another person at shillong in the State of Meghalaya. Finally, the victim girl landed in a brothel and by that time she was already pushed in the prostitution business.

(3.) WHILE the victim girl was being pressurized to engage herself in the prostitution, somehow she fled away from the house and wrote a distress letter to her father, with the help of a person from his community. The english rendering of the contents of the letter go like this :-