YELLA SATYANARAYANAMMA Vs. YELLA SRIRAM

JUDGEMENT

(1.) This Criminal Revision Case arises out of the judgment dated 07.08.2008 passed in Calendar Case No.77 of 2004 by learned III Additional Judicial Magistrate of First Class, Kakinada.

(2.) The prosecution case in nutshell is that the complainant was married to A-1 who is the son of A-2 and A-3 as per Hindu rites by gifting all lanchanams. After the marriage, the couple lived happily for sometime. Subsequently, the accused started harassing her and forced to dispose of her land for A-1's bad vices and necked out her. Though mediators interfered they could not succeed and they proclaimed that A-1 will marry another lady for more dowry. Hence a complaint was filed. After a full-fledged trial the Court below has acquitted the accused as the prosecution failed to prove the guilt of the accused beyond reasonable doubt.

(3.) Assailing the said order of acquittal, the present revision is filed by the complainant on various grounds.