Penal Code, 1860 - s. 49BA - Cruelty - Meaning of - Held: For purpose of s. 49BA, every harassment is not "cruelty" - Only when harassment is committed for coercing a woman or any other person related to her to meet an unlawful demand for property, that it amounts to "cruelty" punishable under s. 498A - Crime against Women. 

Appeal - Criminal appeal - Interference by Appellate Court - Scope - Held: Where approach of the lower court in considering the evidence is vitiated by some manifest illegaliity or conclusion recorded by the court is such which could not have been possibly arrived at by any court acting reasonably and judiciously and is liable to be characterized as perverse and only then, to prevent miscarriage of justice, the appellate court is obliged to interfere. 

FIR - Lodging of - Delay in - Held: It is essential that the delay in lodging the report should be satisfactorily explained - Importance of prompt lodging of FIR highlighted.