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Supreme Court: Presumption of Dowry Death Must be Backed by Evidence of Cruelty - (21 Nov 2016)

Supreme Court has ruled that presumption of culpability against an accused in a dowry death case under Evidence Act would be “activated” only when there is a proof that a deceased woman had been subjected to cruelty for demand of dowry.

Tags : SUPREME COURT   EVIDENCE ACT   DOWRY DEATH   CRUELTY  

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