SATYA DEVI Vs. KHEM CHAND

JUDGEMENT

(1.) The appellant had filed a private complaint before the learned Judicial Magistrate Ist Class, Joginder Nagar, District Mandi, H.P. under the various offences, but the respondent was chargesheeted for the offences punishable under Sections 493, 494 and 495 of the Indian Penal Code and at the end of trial, he was acquitted, as such, the present appeal.

(2.) Precisely, the case of the appellant was that in the year 1995, the respondent had solemnized marriage with her and sworn an affidavit dated 27.11.1998 before the Notary Public at Joginder Nagar. Thereafter, they were living together as husband and wife nicely till the year 1999. From this wedlock, the appellant gave birth to a male child and his birth was entered in the Panchayat concerned, but from the year 2000, the respondent started ill-treating the appellant and demanded dowry, consequently, she lodged FIR.

(3.) The respondent was called by the police and admitted marriage with her and to her utmost surprise he stated that he was already married with another woman having four children and the appellant was turned out since then, she is residing in her parental house. Thereafter, she collected copy of Pariwar register showing that the respondent was already married and during existing marriage, he is alleged to have married again with the appellant, as such committed an offence, the appellant was deceived and the respondent was also guilty of bigamy.