LAWS(MAD)-1985-4-7

RAJAMANI Vs. MOHANRAJ

Decided On April 25, 1985
RAJAMANI Appellant
V/S
MOHANRAJ Respondents

JUDGEMENT

(1.) This is an appeal against the order of acquittal in C.C.No.1628 of 1980, on the file of the Sub Divisional Judicial Magistrate, Pollachi.

(2.) A complaint was filed by the wife against her husband A-1, for having married A-2, A-3 and A-4, parents of A-1, A-5 brother of A-1, A-6, sister-in-law of A-1 (wife of A-5) A-7 and A-8, parents of maternal uncle of A-1 (brother of A-4) were also arrayed as accused for having abetted an offence under section 494, Indian Penal Code, 1860. The trial Court, after the review of the entire evidence did not come to any conclusive finding. However, it appears that the trial Court acquitted the, accused on the ground that, even if the marriage ceremonies were performed, it would not amount to a valid marriage. It is this point which is assailed by the learned Counsel for the appellant.

(3.) It is contended by the learned Counsel for the appellant that the trial Court has misdirected itself completely in this matter in holding that in all cases there should be ritual ceremonies as prescribed in the Hindu texts, viz., the performance of homam and sapthapadi.