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Ker. HC: Ordinary Quarrels in Marriage Lacking Instigation Don’t Constitute Abetment to Suicide - (22 Mar 2024)

CRIMINAL

Kerala High Court has held that quarrels, fights, or disputes in a marital relationship cannot be reckoned as conduct amounting to abetment of suicide unless there is something more in the form of instigation or aiding.

Tags : KERALA HIGH COURT   MARRIAGE   ABETMENT TO SUICIDE  

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