KULWANT KAUR Vs. SHAMINDER PAUL SINGH

JUDGEMENT

(1.) IN her complaint Ex. P1 filed in the court of learned Sub Divisional Judicial Magistrate, Fazilka on July 23, 1983, Smt. Kulwant Kaur complaint stated that she was married to Shaminder Pal Singh, accused No. 2 on June 19, 1971 and had given birth to five female children from his loins; that on July 1, 1983 during her life time, while having his first wife still living, accused No. 1 contracted second marriage with Smt. Baldev Kaur accused No. 4; that accused Nos. 5 and 6 are the parent of accused No. 1 and that accused No. 7 is the go between who served as intermediary for arranging the match and marriage. Accused Nos. I and 4 are the two principal accused charged under Sections 494 of the Indian Penal Code while accused Nos. 2, 3 and 5 to 7 are abettors charged under Section 494 read with Section 204 of the Indian Penal Code. On being charged with the commission of the offences aforesaid all the seven accused pleaded not guilty thereto and claimed to be tried. Vide it impugned judgment dated January 9, 1987, learned trial court acquitted all the seven accused by giving them the benefit of doubt. Feeling aggrieved from the judgment of acquittal Kulwant Kaur complainant has filed Criminal Appeal No. 331-DBA of 1987 in this Court.

(2.) WE have heard Shri T.S. Sangha, Advocate, for the complainant, Shri R.S. Ghai, Sr. Advocate, with Shri Bipan Ghai, Advocate, for the respondents and hays perused the relevant material on record very carefully.

(3.) THE word solemnize means in connection with a marriage to celebrate the marriage with proper ceremonies and in due form.