LEADYESTERDAY'S REPORT
Criminal LawCriminal Procedure and Evidence
Allahabad HC Acquits Husband In Wife’s Suicide Case, Finding Alleged Childlessness Taunts And “Die” Remarks Did Not Prove Abetment
The appellant was convicted by the Sessions Judge, Barabanki, under Section 306 IPC and sentenced to seven years’ rigorous imprisonment and a fine.
READ THE ANALYSIS
