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Judgment
Abdur Rahim, J.—Stating that he would follow the decision in 3 M.H.C.R., App. vii, ordered the jury to be impaneled.
The Crown Prosecutor stated the facts to the jury.
His Lordship then charged the jury that, the case of the Crown as stated by the Crown Prosecutor being that the accused had renounced Christianity at the time of or some time before the second marriage which was contracted not according to Christian rites but according to the rites prevalent among Hindus of the class to which the accused, a Pariah, belonged, the offence of bigamy could not in law be established on the evidence and directed them to return a verdict of not guilty.
The jury returned a verdict of not guilty in accordance with such direction and the accused was acquitted.