ASHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have been convicted under Section 366 (A) I.P.C. and under Section 373 I.P.C. and sentenced to rigorous imprisonment for 10 years under each count by the learned Sessions Judge, Katihar in Sessions Case No. 16 of 1994 by the judgment dated 19.9.1995.

(2.) THE case of the prosecution is that on 10.8.1993 the informant gave a written report before the police stating therein that his minor daughter aged about 11 years was missing from his house since the last 3 months could not be found. He was informed by his nephew Sanjeet that his daughter had been seen watching film in Prakash Talkies and he went there and found his daughter in company of certain unknown women. When his daughter saw him, she came running to the informant and when the police is informed about the two ladies for kidnapping child they were apprehended and the victim disclosed that these two appellants had kidnapped and had confined and pressed into prostitution.