(1.) The appellant has challenged the judgment of the learned Additional District Judge whereby her petition for divorce on the ground of cruelty has been dismissed. For the sake of convenience, the parties shall be referred as per their ranks before the learned Trial Court as "petitioner" and "respondent", respectively. Petitioner's case
(2.) The respondent married the petitioner on 14th June, 2009 by using force, undue influence and coercion. The respondent used to go wild after drinking liquor and he used to utter filthy abuses to the petitioner. The respondent never allowed the petitioner to visit her parents even for a day. The respondent used to quench his thirst of inner instinct by humiliating the petitioner in public by abusing, slapping or dragging her by her hairs. The respondent used to beat the petitioner with whatever came to his hand that might be racket, shoes, slipper, belt, lamp-shed. The verbal abusiveness, violent tendencies and the paranoid behavior practiced by the respondent upon the petitioner within short span of about two weeks of marriage badly shattered inner soul of the petitioner.
(3.) On 29th June, 2009 i.e. after 15 days of the marriage, the petitioner was arrested by the police for the murder of a boy, named Gopal under Sections 302/34 IPC.
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