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Supreme Court Of India

(From : 2000 Cri LJ 3530 Delhi)

Hon'ble Judge(s): K. T. Thomas, R. P. Sethi , JJ

(A) Hindu Marriage Act (25 of 1955) , S.2(2)— Applicability of Act - Members of Scheduled Tribe - Marriage between - Not governed by Act - Would be governed only by customs and usages of the Tribe. (Para 6) (B) Penal Code (45 of 1860) , S.494— Bigamy - Parties belonging to Scheduled Tribes - Complainant wife alleging that her husband has solemnised another marriage - Custom prohibiting solemnization of second marriage and making it void neither specifically pleaded in complaint nor proved - Complaint filed agianst husband liable to be dismissed as marriage cannot be termed to be void under Hindu Marriage Act or any custom Hindu Marriage Act (25 of 1955) , S.2(2), S.11— (Para 13 14) (C) General Clauses Act (10 of 1897) , S.3(37)— Offence - No custom can create offence. No custom can create an offence as it essentially deals with the civil rights of the parties and no person can be convicted of any offence except for violation of law in force at the time of commission of the act charged. Custom may be proved for the determination of the civil rights of the parties including their status, the establishment ....