NANHUA DHIMAR Vs. EMPEROR

JUDGEMENT

(1.) Nanhua Ahyria, Mu-sammat Sukhao, Nanbua Dhimar, Bihu Chamar and Kesri Chamar were committed to the Court of Session of Moradabad by a Magistrate of the First Class of the same district to take their trial on charges, in the alternative under Secs.366 and 366 A of the Indian Penal Code.

(2.) Musammat Ram Kali is a maiden daughter of one Ganga Ram Ahyria. She is about 12 years old. She lived with her parents at Moradabad, Musammat Sukhao is the sister of Ganga Ram Ahyria, and is the wife of Nanhua Ahyria Nanhua Ahyria and his wife Musammat Sukhao are residents of Hapur, which is within the jurisdiction of the Sessions Judge of Meerut.

(3.) On the 14 of August, 1929, Nanhua Ahyria and his wife came to Moradabad and induced Musammat Ram Kali to leave Moradabad in their company with intent that Musammat Ram Kali may be or knowing that it is likely that she will be forced or seduced to illicit intercourse with another person They took her to Hapur where they were joined by Nanhua Dhimar and Bihu Chamar. Nanhua Abyria, Musammat Sukhao, Nanhua Dhimar and Bihu Chamar took Musammat Ram Kali with them to Hafizabad, a village in the District of Gujranwala in the Punjab. Here they were joined by Kesri Chamar, who is a resident of Hapur. From Hafz abad all the rive above mentioned persons, went to Rampur, which is another village in the Gujranwala District, and is 14 miles from Hafizabad. Here, they sold the girl to one Barkat Ram a Rajput Jat of Rampur for Rs. 300 representing to him that Musammat Ram Kali was a woman of the same caste as Barkat Ram. About six weeks later the girl was recovered from the possession of Barkat Ram.