SESSIONS JUDGE OF KISTNA Vs. GUDRU SUBBAMMA

JUDGEMENT

(1.) WE agree with the Sessions Judge that in this case, where the girl who is said to have committed bigamy has a husband, who is of age, and a father, he and not the father of the girl is the person aggrieved within the meaning of Section 198, Criminal Procedure Code, and, as such, entitled to institute a complaint under Section 494, Indian Penal Code, against the girl s mother,

(2.) WE, accordingly, quash the commitment.