SAHODRA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Addl. P.P. for the State.

(2.) This appeal is directed against the Judgment of conviction and Order of sentence dated 28.11.2005, passed by the Additional Sessions Judge, Fast Track Court No.I, Gumla, in Sessions Trial No. 59 of 2005 whereby and where under, the appellant has been convicted for the offence punishable under section 367 of the Indian Penal Code and has been sentenced to undergo R.I. for 7 years and fine of Rs. 2000.00. The appellant has also been convicted for the offence punishable under section 363 of the Indian Penal Code and has been sentenced to undergo R.I. for 5 years and for the offence punishable under section 379, the appellant has been directed to undergo R.I. for 2 years.

(3.) The case of the prosecution in brief as unveiled in the written report is that on 12.12.2004, when the informant along with his wife had gone to their work place at Sona Tangar where they were engaged in cutting stones, their two daughters Punita aged about 9 years and Sunita aged about 3 and half years were in the house. When the informant returned to his house at 05:00 P.M., he was informed by his younger daughter that the elder daughter of the informant was breaking the box and the informant found that the Rs. 1,500.00 kept in the box and other belongings of his daughter Punita was not in the said box and his daughter Punita was also missing. On search, the informant came to know that his daughter Punita was standing in Patratoli bus stand. On reaching the Patratoli bus stand, the informant found his daughter Punita standing with the accused-appellant-Sahodra Kumari. The informant brought both of them to his house. On getting the information, the villagers assembled in the house of the informant and on enquiry, accused-appellant-Sahodra Kumari informed that she was taking the daughter of the informant to Delhi on getting a commission of Rs. 1,000.00 for this and on enquiry, the informant came to know that the accused-appellant Sahodra Kumari is a professional dealer of girls. Then the accused was brought to police station and on the basis of the written report of the informant police registered Raidih P.S. Case No. 53 of 2004 and hence, took up investigation of the case.