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Rights, Reputation of Men and Their Families Also at Stake: Supreme Court's Caveat in Dowry Cases - (25 Jul 2019)

The court highlighted that Section 304B was brought in with an objective to create a distinct offence to deter husband and in-laws from agonising a woman over less dowry while emphasising that this provision should not be invoked by subordinate courts unless there is enough evidence.

Tags : COURT   SUPREME COURT  

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