JANI Vs. STATE

JUDGEMENT

(1.) (2nd Bhadon 1986) This reference has been made by the Division Bench on a point of law. The sole question is whether a professional prostitute can be convicted under section 279 or under any other section of the Ranbir Dand Bidhi for making her own minor daughter follow the profession of a prostitute.

(2.) The arguments of the Counsel for the accused and the Public Prosecutor have been heard. As the reference has been made purely on a point of law I would not refer to the facts of the present case or the evidence produced in it but will confine myself strictly to point referred to the Full Bench.

(3.) Sec. 279 of the Ranbir Dand Bidhi corresponds with section 373 of the Indian Penal Code which runs as under:-