RAMAUTAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned A.P.P. for the State.

(2.) This criminal revision application is directed against the judgment dated 29.05.2001, passed in Criminal Appeal No. 172 of 1989 by learned 3rd Additional Sessions Judge, Palamau at Daltongang, whereby and where under the judgment of conviction and the order of sentence dated 27.06.1989 passed by learned Judicial Magistrate, 1st Class, Daltonganj, in Complaint Case No. 305 of 1985, convicting the petitioner for the offence punishable under Sections 494 and 323 of the Indian Penal Cod and sentencing him to undergo rigorous imprisonment for one year and three months respectively, has been affirmed.

(3.) A complaint case was filed by the complainant wherein it was alleged that the complainant had solemnized marriage with the petitioner in the year 1972. Pursuant to the said marriage, the complainant had given birth to a daughter. It is alleged that after three years of her marriage, she was driven out from her matrimonial house. Subsequently, the petitioner is alleged to have solemnized a second marriage in the year 198