ALAM KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) These appeals have been preferred by the appellants against Judgment of conviction dated 7.1.2006 and order of sentence dated 18.1.2006 passed by learned Additional Sessions Judge (F.T.C. No. 1) Gumla in S.T. No. 199 of 2005 whereby and whereunder, the Court below has held the appellants guilty of the offence punishable under section 363 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for four years each.

(3.) The prosecution case as unfolded in the Fardbeyan of the informant is that on 5.2005, the informant found his daughter Bhagwati Kumari aged about 12 years, missing from his house. Bhagwati Kumari was Searched out but she could not be traced anywhere. Since the ac-cused-appellants had come to the village of the informant and talking about taking the girls to Delhi, the informant in search of his daughter went to Chainpur bus stand at about 4.00 a.m. on 4.5.2005 alongwith Mahendra Kawar of his Village and started checking the buses. At about 7.15 a.m. the Pathak bus was coming from Dumri and on checking the bus, the informant found his daughter Bhagwati Kumari alongwith other girls namely Basanti Kumari, aged about 13 years, Foxi Kumari, aged about 16 years and Yashoda Kumari, aged about 12 years, travelling in the same bus alongwith the accused-appellants Raju Singh, Alam Khan and other persons. It is alleged that the minor girls were being taken to Ranchi for ultimately being taken to Delhi. The informant brought down his daughter Bhagwati Kumari and Basanti Kumari from the bus and also pulled down the accused appellant Raju Singh and claimed that the accused-appellants were taking the minor girls by enticing them for involving them in immoral trafficking and to make them bonded laborers. The informant reported the matter to the police and on the basis of the Fardbeyan of the informant, Dumri P.S. Case No. 14 of 2005 corresponding to G.R. No. 275 of 2005 was registered and the police took up the investigation of the case. After completion of the investigation, the police submitted charge-sheet against the accused-appellants.