SURAIYA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two appeals have been preferred by Suraiya Khatoon and Md. Ashraf Ali against the judgment dated 9.2.2007 passed by the learned Ist Additional Sessions Judg, Darbhanga, in Sessions Trial No. 208 of 2005 by which the Appellants, namely, Md. Ashraf Ali and Suraiya Khatoon were held guilty for the offence under Section 366A/34 of Indian Penal Code and each of them, after being heard on sentence, were directed by order dated 12.2.2007 to undergo R.I. for seven years on the above count.

(2.) On the basis of the written report of P.W.6, Marni Devi, Keoti P.S. Case No. 30 of 2005 was registered by drawing up the F.I.R. (Ext.5). It was alleged in the written report that Mamta Kumari aged 14 years and Reena Kumari aged about 10 years, respectively daughters of P.W.6 and one Rajendra Ram, had gone to scrap grass near the Primary Health Centre. They did not return. After hectic search also, neither of them could be traced out. It came into knowledge of the relatives of the two minor girls through P.W.7, Jaya Devi, that two girls had been seen talking to acquitted accused Amina Khatoon. It was further learnt that Mamta Kumari and Reena Kumari, two victims who were examined in the trial court as P.Ws.8 and 10 were seen boarding a Maxi which was coming from Rahika side and was likely to proceed to Darbhanga.

(3.) On these informations P.W.6 suspected that both Mamta and Reena had been taken away by the accused persons for being sold.