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Judgment
3 paragraphs · 77 words
1.
The marriage between P.W. No. 2 is sufficiently proved, and is not in dispute. The facts found do not amount in law to connivance. It is argued that accused should have been asked if he were an European British subject u/s 454(2), Criminal Procedure Code, but having regard to Section 537, Criminal Procedure Code, this, even if correct, is not a sufficient ground for interference.
2.
No other point is argued.
3.
The petition is dismissed.