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Supreme Court Upholds Conviction as Husband Failed to Explain Wife’s Death in Matrimonial Home - (22 May 2026)

CRIMINAL

Supreme Court upheld a husband’s conviction for strangulating his wife, holding that under Section 106 of the Evidence Act, the burden shifted to him to explain facts within his personal knowledge, and his failure to explain her death in the matrimonial home was a strong incriminating circumstance.

Tags : CONVICTION; DEATH; MATRIMONIAL HOME  

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