MOHD YOUNUS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This revision case has been filed challenging the order, dated 14.7.2009 in Crl. MP No.355 of 2009 in SC No.206 of 2009 on the file of the III Additional Metropolitan Sessions Judge at Hyderabad.

(2.) The brief facts of the case are as follows: The second respondent herein, who is the de facto complainant, filed a complaint under Section 200 of Cr.P.C. alleging that she was married to Al on 14.4.2006 as per Muslim Law. A2 and A3 are the parents, A4 and A5 are the brothers, A6 and A7 are the sisters and AS is the maternal aunt of Al. A9 is the son of A8. The accused, after receiving huge cash, gold ornaments, electronic items and jahez articles towards dowry from the complainant, harassed her to get additional dowry of Rs.1,00,000/-. It is also her case that her brother Minhajuddin paid the said amount of Rs,1,00,000/- to the accused by obtaining loan from the bank. It is also her case that on 10.8.2007, Al to A9 with a common intention attempted to kill her due to which she received bleeding injuries on both the hands and that when her brother, who visited the house of the accused, tried to rescue her, he was also attacked due to which he also received bleeding injuries. The complainant and her brother were treated in Yashoda Hospital, and thereafter, filed a dowry harassment case against the accused.

(3.) On 29.9.2007, A8 to A10 were arrested in the above dowry harassment case. AT to A7 have forcibly and illegally entered into the house of the de facto complainant situated at Prakash Nagar and started abusing her and her family members and threatened her to withdraw the dowry case and when she refused for the same, Al and A2, at the instigation of A3 to A7, attacked her by giving fist blows and pressed her neck with his waist belt with an intention to kill her and also snatched away her 214 tulas gold chain from her neck. Due to attack by the accused, she fell down and the accused fled away by threatening to spoil her life and to sell away her gold ornaments and jehaz articles.