SINDHIYA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) THIS appeal has been filed by the complainant against the acquittal of the respondents Ramji Lal, Ramji La1 and Smt, Shanti Devi. Complaint had been filed by Smt. Sindhiya Devi against her husband Ramji Lal under Section 494, I. P. C. and against the mother of Ramji Lal, Smt. Shanti Devi, and his father, Kunji Lal under Section 404/109, I. P. C. Complaint was also made against three more persons, but as their attendance could not be secured the case proceeded only against respondents Ramji Lal, Kunji Lal and Shanti Devi.

(2.) THE case of the prosecution was that Smt. Sindhiya Devi had been married to Ramji Lal and while the marriage was subsisting Ramji Lal married Smt. Shivarari on 20. 6. 67. Kunji Lal and Smt. Shanti Devi were said to have abetted the second marriage.

(3.) THE trial court held that the prosecution had failed to establish the second marriage and thus acquitted all the accused. Against that acquittal this appeal has now been preferred.