SUNITA SHRIVAS Vs. BHAGWAT SHRIVAS

JUDGEMENT

(1.) A short issue arising in this appeal is about validity of the impugned judgment and decree dissolving marriage between the parties on the ground of cruelty.

(2.) The parties were married on 09.05.2006. They have a son Yashwant out of the wedlock. Respondent is a Police Constable. He prayed for a decree of divorce on the ground that the appellant wife has committed cruelty by moving out of the matrimonial house without information and by lodging false FIR alleging demand of dowry.

(3.) The Trial Court has passed the decree mainly on the ground that on the FIR lodged by the appellant, the respondent was sent for trial before the CJM, Janjgir in Criminal Case No.141/2015, in which the respondent was acquitted by the judgment dated 02.03.2016 and the said judgment has been affirmed in appeal by the 1st ADJ (FTC), Janjgir in Criminal Appeal No.42/2016, decided on 09.01.2017.