GIAN Vs. STATE

JUDGEMENT

(1.) THE petitioners Gian and Mst, Shan-kari have been convicted under Section 498, R, P. C. , and 498/109, R, P. C, respectively and sentenced to six months rigorous imprisonment.

(2.) THE prosecution case was that Devi Ditta the complainant had married Mst. Shankari in what is known as Chadar Indazi form about 10 years before the complaint was lodged and after the marriage they had got two children from the wed-lock. It is alleged that on 15th of June 1961, the accused Achru, Chatru, Sardari, Panjabo, and Sunder (who have been since acquitted) came to the house of the complainant during his absence and enticed away Mst. Shan Kari and thereafter the accused Gian is said to have married her and kept her at his house.

(3.) THE defense was a denial of the marriage of the complainant with Mst. Shan Kari.