RAJ KUMARI Vs. KALAWATI

JUDGEMENT

(1.) The applicants have been convicted under S. 494, I.P.C. and each of them has been sentenced to one year R.I.

(2.) The facts giving rise to this revision are that Srimati Kalawati, opposite party No. 1, was married to Kallo (applicant No. 2). It is alleged that Kalloo ill-treated Srimati Kalawati and about 2 1/2 years before the date of complaint, he snatched her ornaments and clothes and turned her out of the house so that she was compelled to live with her mother and brother.

(3.) It is further alleged that Kalloo contracted a second marriage with Smt. Raj Kumari (applicant No. 1) is Agahan 1977 although Smt. Raj Kumari was already married to Ram Ratan and on the date of the second marriage with Kalloo, her earlier marriage still subsisted. With regard to Kalloo's first marriage with Smt. Kalawati, the allegation was that this marriage also subsisted on the date on which Kalloo married Smt. Raj Kumari. The second marriage was, therefore, assailed to be invalid.