STATE OF KARNATAKA Vs. BYRAIAH

JUDGEMENT

(1.) The State has filed this appeal being aggrieved by the judgment and order of acquittal dated 17-8-1985 passed by the Chief Metropolitan Magistrate, Bangalore City, in C.C. No. 410/1985, on his file, whereby he has acquitted the accused-respondent Nos. 1 & 2 of the charge of the commission of offence of bigamy punishable under Section 494 IPC.

(2.) At the first hearing, it appears to us, that serious irregularities had been committed in taking cognizance as also in the trial of the case and we, therefore, thought it proper to issue notice to the original complainant as also to the accused at the stage of admission.

(3.) We have heard the Additional State Public Prosecutor and the Counsel appearing for the accused respondent Nos. 1 and 2 and the Counsel appearing for original complainant who is arrayed as Respondent-3.