KUNHIABDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) Menace of dowry cuts across caste, religion and geographical location. In the instant case, victim belonged to a remote village in the State of Kerala. The two appellants stood charged for alleged commission of offene punishable under S. 304-B read with S. 34 of the Indian Penal Code, 1860 (in short the IPC). The trial Court found that the prosecution has failed to establish the accusations and directed their acquittal.

(2.) In appeal preferred by the State, the judgment of acquittal was set aside and the accused persons were found guilty under S. 304-B read with S. 34, I.P.C. and each was sentenced to undergo RI for seven years.

(3.) The victim in this case was one Sherifa (hereinafter referred to as the deceased) and the accused-appellants 1 and 2 were her husband and mother-in-law respectively.