V NEELAVENI Vs. V VENKATESHWAR RAO

JUDGEMENT

(1.) The wife filed a private complaint against her husband, his second wife and their relations alleging that they have committed the offences punishable under Section 494 and Section 494 read with Section 109 IPC against A-l to A-15.

(2.) A-3 and A-4 are parents of A-l. A-5 is the sister of A-l and A-14 and A-15 are the parents of A-2, who is the second wife of A-1. The other accused are close telatives and associates.

(3.) The case set up by the complainant is that she married A1 on 23-4-1975 as per Hindu rites and customs and their marriage was consummated and two sons were born to them during their wedlock.