Report No. 90

Canon 1075

The following person cannot validity contract marriage:

1. Persons who, during the existence of the same lawful marriage, have consummated adultery together have mutually promised each other to marry, or have attempted marriage even by a mere civil act;

2. Those who, likewise during the existence of the same lawful marriage, have consummated adultery together, and one of whom has killed the lawful spouse;

3. Those, who, even without committing adultery have by mutual cooperation, physical or moral, killed the lawful spouse.