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P&H HC: Conviction of Wife for Killing Minor Son Amounts to Cruelty; Grant of Divorce Upheld - (22 May 2024)

FAMILY

Punjab and Haryana High Court while observing that the conviction of the wife for killing her minor son amounts to mental cruelty to the husband, has upheld divorce granted to the husband.

Tags : PUNJAB AND HARYANA HIGH COURT   CONVICTION   MENTAL CRUELTY  

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