1995 CRI. L. J. 340 ::(1995) 2 MahLR 795 ::(1995) 2 HinduLR 501 ::(2004) 3 TAC 227 ::(1995) 2 Bom CR 47 ::(1995) 4 Crimes 370 ::(1995) 2 DMC 146 ::(1995) 2 Mah LJ 113

Bombay High Court

Hon'ble Judge(s): V. A. Mohta, V. Bahuguna , JJ

(A) Penal Code (45 of 1860) , S.498A— Cruelty - What constitutes. The expression cruelty postulates such a treatment @page-CriLJ341 as to cause reasonable apprehension in the mind of the wife that her living with the husband will be harmful and injurious to her life. There fore, to decide the question of cruelty the relevant factors are the matrimonial relationship between the husband and wife, their cultural and tempera ment status in life, state of health, their interac tion in their daily life which dominate the aspect of cruelty.(Para 3) (B) Penal Code (45 of 1860) , S.498A— Cruelty - Deceased wife coming from respectable orthodox family - Husband was of highly suspicious nature and made life difficult for deceased by demeaning her, insulting her, calling her prostitute, not allowing her to meet others, denying her family life and comforts - Held trial court was justified in convicting the accused under S. 498A. (Para 10 11) .....