GANESH Vs. MAYA SUNDARI

JUDGEMENT

(1.) In this appeal by a Hindu husband against the order granting his wife divorce, the question to be considered is what exactly is the import of the word 'bestiality' as used is S.13(2)(ii) of the Hindu Marriage Act, 1955.

(2.) The sub-Section reads:

(3.) "the abominable crime of buggery committed with an animal; i.e. penetration per anum" (Osborn's Concise Law Dictionary)