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Supreme Court: Adultery Per se is Not Cruelty to Wife - (25 Nov 2016)

Supreme Court, while acquitting a man whose spouse had committed suicide because of his alleged extra-marital relationship, has held that, a person cannot be convicted for subjecting his wife to cruelty only on basis of his extra-marital affairs.

Tags : SUPREME COURT   EXTRA-MARITAL RELATIONSHIP   CRUELTY  

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