GEETHA Vs. VIJAYAN

JUDGEMENT

(1.) The complainant, who approached the learned Magistrate alleging that her husband married for second time during the subsistence of first marriage, is the appellant in this case. She approached the Court below with a complaint under sections 494 and 108 r/w section 34 of Indian Penal Code.

(2.) The 1st accused in the complaint is the husband of the complainant and the 4th accused is alleged to be his second wife. Other accused persons are the relatives of the 1st and 4th accused.

(3.) There is no dispute regarding the fact that the 1st accused married the complainant according to customary rites on 1.1.1992. It is the allegation in the complaint that on 29.03.1998, the 1st accused married the 4th accused during the subsistence of his marriage with the complainant.