BHASKARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) These two appeals are filed against the judgment dated 12-7-1996 made in SC No.311 of 1995 by the learned III Additional Sessions Judge, Kakinada. Crl. A No.650 of 1996 is filed by accused No.1 against the order convicting him for the offence under Section 304-B IPC and sentencing him to suffer rigorous imprisonment for eight years and to pay a fine of Rs. 3,000/- in default to suffer simple imprisonment for a period of six months and also in convicting him for the offence under Section 201 IPC and sentencing him to suffer imprisonment for two years and to pay a fine of Rs.1,000/- in default to suffer simple imprisonment for three months.

(2.) Crl. A No.621 of 1996 is filed by accused Nos.2 and 3 against the order of conviction recorded against them under Section 201 IPC and sentencing them to suffer two years rigorous imprisonment and to pay a fine of Rs.1,000/- and in default to suffer simple imprisonment for three months.

(3.) The brief facts of the case are that A1 is the husband, A2 and A3, are the father-in-law and mother-in-law of the deceased Vijayawani, A1 and the deceased were married on 10-5-1990 at Kakinada and at the time of the marriage, her father gave Rs.35,000/- towards dowry besides giving six sovereigns of gold and silver ornaments. Some time after the marriage, Al shifted to Tuni to set up Cable T.V. business. But ultimately he returned to Kakinada and started living with his parents. Since then, the accused have been harassing the deceased to bring more money from her father and pressuring her to bring a scooter and on her failure to fulfil their demands, she was ill treated both physically and mentally. A1 has even thrown away the saree samans given at the time of birth of child and returned them on the ground that the scooter was not given. The father of the deceased, PW1 gave a silver plate of 75 tulas and tumbler to the accused with the hope that his daughter would be treated well and the accused would not harass her for some days, but later it was resumed. PW1 tried to pacify the accused with the help of mediators Velaga Anjaneyulu, PW5 and Adabala Ramana and the accused having not satisfied with the promise of her father made the life of Vijayawani miserable and she lost interest in her life.