Shamsuddin Ahmed, J. - (1.) This appeal is directed against t e judgment and Order of acquittal passed by the Learned Sessions Judge, Birbhum in Criminal Appeal No. 20 of 1977.
(2.) Malati Dasi, the appellant herein filed a complaint alleging that she was married with accused Japa according to Hindu rites on 4th Baisakh, 1377 B.S. The marriage was subsisting on the date the complaint was filed. On 18th Agrahyan, 1380 B.S. Japa married Parul Bala quasi and registered their marriage according to the provisions of the Hindu Marriage Act. Other accused persons abetted the commission of the Office committed by Japa, accordingly, she filed the complaint alleging offences under Section 494 LP.C.
(3.) The Learned Sub-Divisional Judicial Magistrate, Rampurhat framed charge under Section 494 I.P.C. against Japa and under Section 494/109 I.P.C. against the other accused persons.;