MEKA RAMASWAMY Vs. DASARI MOHAN

JUDGEMENT

(1.) This appeal is filed by the father of Rajeeva, who was married to respondent No. 1, in the month of May, 1987 and who committed suicide within four months. This appeal is filed against three respondents who were tried for the offences punishable under Sections 306, 304, Part B and 498-A, IPC and acquitted by the trial Court and whose acquittal is confirmed by the High Court.

(2.) The fact that marriage of Rajeeva with respondent No. 1 took place on 18-5-87 is not in dispute. It is also not in dispute that she committed suicide on 4-9-87.

(3.) It was the prosecution case that she had committed suicide as a result of cruelty practiced by the respondent. It was alleged that respondent No. 1-the husband was having an affair with another woman and for that reason he also used to beat her often. It was also alleged that respondent Nos. 2 and 3 were demanding dowry from her and her father and as the articles demanded were not given they were ill-treating her. In order to prove its case, the prosecution examined the parents of Rajeeva, her sister and her friend.