LAWS(PVC)-1921-2-54

LEGAL REMEMBANCER Vs. AHI LAL MANDAL

Decided On February 09, 1921
LEGAL REMEMBANCER Appellant
V/S
AHI LAL MANDAL Respondents

JUDGEMENT

(1.) The prosecution in this case has reference to a document registered on the 10 of July 1919 by the person Ahi Lal, against whose acquittal the present appeal has been preferred by Government. The document purports to be a conveyance transferring to one Marium Bibi four bighas of land in lieu of a sum of Rs. 49 said to be due to her on account of dower, The document describes Marium as the wife of Ahi Lal and recites that the marriage was celebrated on the date borne by the document, namely, the 12 of Baisakh.

(2.) It has been found by both the Courts below that this document was executed by the accused Ahi Lal, that no marriage between Ahi Lal and Marium ever took place, and that, in fait, Marium was and is the wife of one Moti Mandal of village Idolpore.

(3.) We have been taken over the whole of the evidence in the case, and we are satisfied that the findings of the Courts below are correct. The question in this appeal then is whether the accused has committed the offences punishable under sections 193 and 423 of the Code.