SHILA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the State.

(2.) THE appellant has been convicted under Section 5 of the Immoral Traffic (Prevention) Act, 1956, and has been sentenced to undergo rigorous imprisonment for seven years.

(3.) ON the self statement of the informant, first information report lodged and investigation proceeded and, thereafter, after investigation, the charge sheet submitted, case committed to the Court of sessions and after framing of the charge for offences under Sections 372 and 373 of the Penal Code and 5 of the Immoral Traffic (Prevention) Act, 1956, the trial proceeded.