JAIBIR Vs. KANTA DEVI AND ANOTHER

JUDGEMENT

(1.) Challenge in this revision petition is the judgment dated 17.8.2009 passed by Sh. Parmod Goyal, Additional Sessions Judge, Faridabad, vide which the appeal preferred by the present petitioner against the judgment dated 3.11.2006 and order dated 6.11.2006 passed by Sh. Rajan Walia, HCS, JMIC, Faridabad, was dismissed, vide which the petitioner was convicted under Section 494 IPC and was sentenced to undergo rigorous imprisonment for a period of two years and to pay fine of Rs.2,000/- and in default of payment of fine to further undergo rigorous imprisonment for two months.

(2.) Kanta Devi filed a complaint under Sections 494, 506, 406, 120-B IPC against the present petitioner and 8 other persons alleging that Jaibir has entered into second marriage in collusion with other accused without getting the decree of divorce. The trial Court convicted the petitioner under Section 494 IPC and sentenced him to undergo imprisonment and fine as narrated above, whereas the other co-accused were acquitted.

(3.) Feeling dissatisfied with the above said judgment dated 3.11.2006 and order dated 6.11.2006 passed by Sh. Rajan Walia, HCS, JMIC, Faridabad, the petitioner preferred the appeal. The said appeal was heard by Sh. Parmod Goyal, Additional Sessions Judge, Faridabad and the same was dismissed vide judgment dated 17.8.2009.