PHANKARI Vs. STATE

JUDGEMENT

(1.) THE petitioner Phankari has been convicted under Section 494 R. P. C. and the other petitioners under Section 494/109 R. P. C. and sentenced to simple imprisonment for 5 months and a fine of Rs.25 each; in default of payment of fine to further undergo simple imprisonment for one month.

(2.) MST . Sansarob complainant who is the first wife of the petitioner No. 1 filed a complaint against the accused on 11 -3 -1960 alleging that the accused Phankari had contracted a second marriage with Mst. Surmun while his first marriage with the complainant was subsisting. The other accused are the relations of Mst. Surmun who had participated and assisted in the second marriage of Mst. Surmun with petitioner No 1.

(3.) BRIEFLY put the case for the prosecution is as follows: - ,