JUGAL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) NOBODY appears on behalf of the appellant. Ms. Abha Singh is appointed as Amicus Curiae in this case who is present in Court.

(2.) THIS appeal arises out of a judgment of acquittal dated 30.8.1999, passed in Cr. Appeal No. 122 of 1991 by the 4 th Additional Session Judge, Begusarai acquitting Nand Kishore Singh for an offence allegedly committed under Section 494 of the Indian Penal Code. The Trial Court i.e. the Judicial Magistrate, 1 st Class, Begusarai had convicted the opposite party to undergo R.I. for 2 years for an offence under Section 494 of the Indian Penal Code vide his order dated 26.3.1991. On appeal the opposite party was acquitted on the ground that none of the witness have stated that they had seen the actual marriage of Nand Kishore Singh to one Manimala Devi. The appeal has been filed on behalf of the mother of the complainant Shanti Devi as she died after the judgment of acquittal. Altogether 7 witnesses have been examined in this case.