AIR 2009 SC (Supp) 2056 ::AIROnline 2009 SC 12 ::2009 (13) SCC 330 ::2010 (1) SCC (Cri) 1015 ::(2009) 8 Scale 794 ::2010 (2) Gau LT 27 ::2009 Cri LR (SC Mah & Guj) 488 ::2009 Cri LR (SC & MP) 488 ::2009 (4) Mad LJ (Cri) 506 ::2009 (4) Cal LT 1 ::2009 (3) DLT (Cri) 730 ::2009 (3) Cur Cri R 320 ::2009 (2) Marri LJ 249 ::2009 (2) DMC 471 ::2009 (1) Cri LR (Raj) 488 ::2009 Cri LR(SC MAH GUJ) 488 ::(2009) 3 East Cri C 321 ::(2009) 79 AllIndCas 88 (SC) ::(2009) 66 AllCriC 399

Supreme Court Of India

Hon'ble Judge(s): Mukundakam Sharma, B. S. Chauhan , JJ

Constitution of India , Art.134— Appeal - Concurrent findings of fact by three lower courts on issue of bigamy - Lower courts had exercised their discretion in good faith giving due weight to relevant material and without being swayed by any irrelevant material - Supreme Court being the fourth court would not interfere, even if two views are possible on said question of fact. (Para 12) Penal Code (45 of 1860) , S.498A— Cruelty - Petty quarrels cannot be termed as 'cruelty' to attract provisions of Section 498-A (Para 22) Penal Code (45 of 1860) , S.498A— Cruelty - Proof - Appellant allegedly tortured his wife - Complaint by wife of alleged incident of physical and mental torture upto year 1993 when she left matrimonial home and started living with her father - Complaint was lodged by filing an FIR in 1997 i.e. after four years of leaving matrimonial home - Mental or physical torture was not continuous as there is no complaint between 1993 to 1997 - No allegation that she was subjected to physical or mental torture after birth of child in 1993 - Conviction of appellant is not proper. Cri. Rev. (P) No. 578 of 2....