MEERA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellant has been convicted under Sections 368 and 373 of the Penal Code and sentenced to undergo rigorous imprisonment for eight years for offence under Section 368 of the Penal Code and eight years for offence under Section 373 of the Penal Code.

(3.) The prosecution case, as alleged by the informant, Gita Devi (not examined) that about two and half months ago she went to Daltonganj More for selling vegetables where a person in jeep came to purchase vegetables and asked her to accompany as he will keep her as a daughter and he has no female member in the family. Even though she refused, she was forcibly taken on jeep and brought and kept in the house of Meera Devi, who is a dancer. At the instance of Meera Devi she was forced to have illicit intercourse with other persons and even the said person, Ram Chandra Pankaj, who had brought her on jeep, also committed rape on her person and Meera Devi and said Ram Chandra Pankaj arranged for her sale for rupees twenty thousand.