KAMINI ROY Vs. EMMANUAL

JUDGEMENT

(1.) This criminal appeal is directed against the order passed by Special Judge, Ropar whereby he had set aside the judgment passed by the Magistrate convicting the respondent for an offence under Section 494 read with Section 34 IPC.

(2.) The appellant, Smt. Kamini Roy had filed a complaint against the respondent under Sections 494 and 34 IPC on the ground that the respondent had performed marriage with one Smt. Vimal Dayal. It is alleged that the appellant married the respondent on 28.06.1975 at Nangal Township, District Ropar in accordance with the provisions contained in the Christian Marriage Act (for short 'Act').

(3.) The appellant as well as the respondent were employed as Teachers in Punjab Education Department. They lived together as husband and wife till 22.06.1977. A male child was born out of this wedlock on 19.09.1977. It is alleged that after marriage, the respondent and his mother started taunting the complainant about inadequate dowry.