KERABAI Vs. RAMRAO

JUDGEMENT

(1.) The appeal is filed against judgment and order of R.C.C. No. 39/1992, which was pending in the Court of Judicial Magistrate, First Class, Mukhed. In a private complaint filed by appellant for offence punishable under section 494 r/w. 109 of Indian Penal Code, respondents are acquitted. Both the sides are heard. This Court has gone through original papers.

(2.) In short, the facts leading to the institution of the appeal, can be stated as follows:-

(3.) Parties belong to Gai Gavali community of Hindu religion. It is the case of complainant that as per the customs of their community, the marriage becomes complete, when the customary rites and ceremonies like Shevanti, singing of Mangalashtaka, throwing of Akshata, putting of Mangalsutra by husband on the person of wife, gifting of ornament Jodve by husband to wife and gifting of Sari take place. It is the case of complainant that the second marriage was solemnized on 22.2.1992 and this marriage was attended by brother of complainant Ananda and uncles of complainant Kerba and Jaiwantrao.