EMPEROR Vs. NANHUA DHIMAR

JUDGEMENT

(1.) Nanhua Ahyria, Mt Su-fchao, Nanhua Dhimar, Bihu Chamar and Kesri Chamar were committed to the Court of Sessions of Moradabad by a Magistrate of the 1st Class of the same district to take their trial on charges, in the alternative, under Secs.366 and 366-A, I. P.C.

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

(3.) On 14 August 1919, Nanhua Ahyria and his wife came to Moradabad and induced Mt. Ram Kali to leave Moradabad in their company with intent that Mt. 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 Ahyria, Mt. Sukhao, Nanhua. Dhimar and Bihu Chamar took Mt. 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 Hafizabad all the five above mentioned persons went to Rampur which is another village in Gujranwala District and is 14 miles from Hafizabad. Here they sold the girl to Barkat Ram, a Rajput Jat of Rampur for Rs. 300 representing to him that Mt. 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.