EMPEROR Vs. BATUBAI GANESHU

JUDGEMENT

(1.) This is an application for enhancing the sentence passed on the two accused, who have been convicted under Secs.373 and 114, Indian Penal Code. Accused No. 1 has been sentenced to eight months rigorous imprisonment and accused No. 1 to one year's rigorous imprisonment.

(2.) The facts of the case are, that the girl Kesharbai was married to one Rasila Sukhiaji in Kashmir. She stayed for some time with her brother-in-law Kasu, and then accused No. 2, who is a cousin of Rasila and Kasu, brought her to Bombay in June 1925 to the brothel of accused No. 1, who paid her railway fare.

(3.) Kesharbai got tired of the life in the brothel, and on or about March 29, 1926, she left the brothel in company of a visitor at 4 A.M. Accused No. 1 then filed a complaint to the effect that Kesharbai had stolen her ornaments and cash and had disappeared from the house.