VIJAYAKUMAR ISAC GUNASEELAN Vs. ROSALIND JOTHIBAI VIMALA

JUDGEMENT

(1.) Vijayakumar Isac Gunaseelan, the petitioner herein, seeking to set aside the conviction under Sec. 494 I.P.C. and the sentence to undergo S.I. for 6 months and to pay a fine of Rs.20,000/ -, has filed this revision.

(2.) Rosalind Jothibai Vimala, the respondent herein, filed a complaint against the petitioner alleging that she is the first wife of the petitioner and that the petitioner subsequently converted to Islam and got married one Majil Marifa, a muslim lady, and thereby, he committed the offence of bigamy.

(3.) After trial, the trial Court found the petitioner guilty for the offence under Sec. 494 I.P.C. and sentenced him to undergo S.I. for 6 months and to pay a fine of Rs.20,000/ -. In the appeal filed by the petitioner before the appellate Court, the said conviction and sentence was confirmed. However, the appellate Court ordered payment of Rs.15,000/ - as compensation to the respondent/complainant out of the fine amount of Rs.20,000/ -.