AKHTAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor for the State and perused the documents produced before the Court.

(2.) The main contention of the learned counsel for the petitioner is that Kiran was a major on the date of the alleged incident and that she has converted herself to Islam and married the petitioner and, therefore, no offence is committed by the accused-peti-tioner. Reliance has been placed on the affi- davit of Kiran, attested by the Notary Public.

(3.) There is nothing to show that the ceremony necessary for conversion to Islam has been gone into by Kiran before the alleged marriage. The fact indicates that the ceremony as required under the Hindu Marriage Act, was to performed.