EMPEROR Vs. BATUBAI GANESHU

JUDGEMENT

(1.) This is an application for enhancing the sentence passed on the two accused, who have been convicted under Sections373 and 114, I.P.C. Accused 1 has been sentenced to eight months rigorous imprisonment and accused 2 to one year's rigorous imprisonment.

(2.) The facts of the case are, that the girl Kesharbai was married to one Rasila Sukhiaji in Kasmir. She stayed for some time with her brother-in-law Kasu, and then accused 2, who is a cousin of Rasila and Kasu, brought her to Bombay in June 1925 to the brothel of, accused 1, who paid her railway fare.

(3.) Kesharbai got tired of the life in the brothel, and on or about 29 March 1926, she left the brothel in company of a visitor at 4 a.m. Accused 1 then filed a complaint to the effect that Kesharbai had stolen her ornaments and cash and had disappeared from the house.