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CIVIL - Unnatural Sex, Excess Sexual Act of Husband Not Instigation for Wife's Suicide: Chhattisgarh HC - (11 Mar 2019)

CIVIL

Chhattisgarh High Court, while discharging a man accused of instigating his wife's suicide, has observed that excess sexual acts by a husband and unnatural sex could not be considered as 'instigation' as defined under Section 107 of the Indian Penal Code.

Tags : MADHYA PRADESH HIGH COURT   UNNATURAL SEX   EXCESS SEXUAL ACT OF HUSBAND   INSTIGATION FOR SUICIDE    

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