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Karnataka HC: Allegations in Matrimonial Case Can Lead to Criminal Defamation - (13 Oct 2020)

FAMILY

Karnataka High Court has convicted a woman under section 500 of Indian Penal Code, 1860 on the finding that the statements made by her against her husband before the Family Court in a matrimonial case amounted to 'criminal defamation'.

Tags : KARNATAKA HIGH COURT   CRIMINAL DEFAMATION  

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