BANO ALIAS CHIDI BANO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) FLESH trade' of minor girls, kidnapping prostitution, confinement and concealment of a kidnapped girl are some of the important facts of socio -legal debate in this appeal where, the accused -appellant. Mst. Banno and Mst. Khurshid, who are prostitutes by profession, are also facing notice for enhancement of sentence along with their appeal against their conviction by the trial court.

(2.) THE Sessions Judge, Sawaimadhopur, Camp: Gngapur City, vide judgment dated 25th January, 1978 conviced and sentenced these two lady -appellants as under: Under Section 366A, IPC - -14 years rigourous imprisonment under Section 358, IPC - -2 -1/2 rigorous imprisonments. Both the sentences were ordered to run concurrently.

(3.) RAMESHWAR Nai s/o Chauthe Nai of Hindaun -city who, is still absconding enticed the girl from Hinduan on 24 -6 -1975 to Agra. The investigation revealed that Mst. Prem PW 7 was recovered from the house of there two lady -appellants at Mathura on 5 -8 -75 vide recovery memo Ex.P 3. The medical examination of Mst. Prem PW 7 reveals that she is 15 -16 years of age vide Ex.P 4 it was revealed that the prostitutes Mst. Bano and Khurshid (appellants) had a prostitute home at Mathura and Agra and, both purchased Mst. Prem PW 7 for Rs.300/ -. When Mst. Prem PW 7 came to know of it, she started crying but she was threatened by a knife for being killed and was compelled to accompany these lady appellants from Agra to Mathura.