SENGUBAI Vs. SITARAM

JUDGEMENT

(1.) THIS is an appeal against the acquittal of the respondents -accused Sitaram and Indubai for the offence punishable under Section 494 read with Section 109 of the Indian Penal Code.

(2.) APPELLANT Shengubai married respondent No. 1 Sitaram about 25 years back. It is said that respondent No. 1 -accused Sitaram kept a concubine viz. respondent No. 2 Indubai, from whom he got two issues and in spite of the protest lodged by the appellant, married respondent No. 2 Indubai on 3.7.1973. Appellant Shengubai came to know of the marriage on 7.7.1973.

(3.) IT appears that there is a civil litigation about some gifts between Shengubai and Sitaram which commenced in the year 1980. After about 12 years of the alleged marriage between respondent No. 1 Sitaram and respondent No. 2 Indubai, Shengubai lodged a complaint against them on 24.8.1982, charging them with an offence under Section 494 read with Section 109 of the Indian Penal Code.