BANDALAPATI RAMANNA Vs. BANDALAPATI PAPIREDDY AND ORS.

JUDGEMENT

(1.) This appeal by the complainant is preferred against the judgment of the Additional Munsif Magistrate, Guntur in C. C. No. 143 of 1965, acquitting the accused of the charge under Section 494 I. P. C.

(2.) The case for the prosecution was that A-1, the legally wedded husband of P. W. 1 the complainant, had married A-2 at about 8 A. M. on February, 19, 1965, in the house of one V. Seshireddi at Ankireddipalem, Guntur District, before the expiry of one year after the date of the exparte decree of divorce obtained by him on April 13, 1964 in O. P. No. 89/60, Sub-Court, Guntur and hence committed the offence punishable under Section 494 I. P. C. and that A-2, the second wife, A-3 and A-4 the parents of A-1 and A-5 and A-6, the parents of A-2, have abetted the offence in performing the marriage of A-1 and A-2 and made themselves liable to be punished under section 494 read with Section 109 I. P. C.

(3.) The prosecution examined P. W. 1, the complainant, and P. Ws 2 to 5 who speak to the performance of the marriage of A-1 with A-2, and filed Exs. P-1 to P-7 in support of its case.