NANGA Vs. ANNAPURNABAI AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the order of acquittal dated 9.8.1983 passed by the Chief Judicial Magistrate, Indore in Criminal Case No. 3473 of 1982.

(2.) Circumstances giving rise to the present appeal are these. According to the appellant, the respondent No. 1 Annapurnabai is his married wife, the marriage having taken place several years back. Subsequently the respondent No. 1 had sued him for divorce under the Hindu Marriage Act on the ground of his impotency but the same was dismissed. According to the appellant there has been no divorce between them and during the subsistence of their marriage, the said respondent No. 1 has entered into marriage, with the respondent No. 2 Kanhaiyalal.

(3.) The appellant eventually filed a criminal complaint against the said respondents and the parents of the respondent No. 1 alleging commission of offences under Sec. 494, 494/109 and 497 of the I.P.C.