MINA DEI Vs. ABDHUT BISWAL

JUDGEMENT

(1.) THIS is a complainant's appeal against an order of the Sub -divisional Magistrate, Rairakhol, acquitting the accused Respondent Abdhut Biswal of a charge under Section 494, Indian Penal Code.

(2.) COMPLAINANT is the first wife of the accused. Prosecution case is that during the subsistence of the 1st marriage, the accused married for the second time one Ahalya Dei sometime in April, 1962 and thus committed an offence under Section 494, Indian Penal Code.

(3.) IN support of the prosecution case several witnesses were examined including the complainant (p. w. 1). The defence also examined one witness (d w. 1) to proved the alleged divorce according to the decision of the caste -Punchayat.