Report No. 15
57. Imprisonment.-
Under section 27(c) of the Special Marriage Act, it is a ground for divorce that the respondent is undergoing a sentence of imprisonment for seven years or more for an offence as defined in the Indian Penal Code, and there is a proviso that no divorce shall be granted on this ground unless the respondent has undergone at least three years' imprisonment at the time of the petition. But there is nothing corresponding to this in the Hindu Marriage Act; and following that Act, we have excluded this from the grounds for divorce.
Back
