Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Bombay High Court Acquits Husband and Inlaws of Deceased Wife - (15 Apr 2021)

CRIMINAL

Bombay High Court has acquitted husband and in laws of a deceased wife who committed suicide within two months of marriage after observing that just because the wife died in the matrimonial house within a period of two months, the entire family cannot be stigmatized as having committed offences as serious as offence under section 302 of Indian Penal Code, 1860 providing for the punishment for murder.

Tags : BOMBAY HIGH COURT   HUSBAND AND INLAWS OF DECEASED WIFE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved