KALIRAM SINGRARE Vs. PRABHA BAI

JUDGEMENT

(1.) The applicant was convicted for the offence punishable under section 494 of IPC vide judgment dated 1.3.1996 passed by the learned JMFC, Mandla (Smt.Anita Dehariya) in criminal case No.976/1992 and sentenced for 1 year's rigorous imprisonment with fine of Rs.500/-. In criminal appeal No.15/1996, the learned First Additional Sessions Judge, Mandla vide judgment dated 13.12.1996 dismissed the appeal. Being aggrieved with the judgments passed by both the Courts below, the applicant has preferred the present revision.

(2.) The prosecution's case, in short, is that, the complainant Prabha Bai was wife of the applicant. TheirCriminal Revision No.1205 of 1996 marriage took place in the year 1980 and after two years of marriage, she was thrown out of the house of the applicant.

(3.) The applicant abjured his guilt. He did not take any specific plea in the case but, he has stated that he did not enter into a second marriage with Vimal Bai or anyone.