G VENKATACHANDRA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal has been filed by accused Nos. 1 to 4 assailing the convictions and sentences passed against them by the learned Additional Sessions Judge, Mahabubnagar, by his judgment dated 5-3-1997 in Sessions Case No. 307 of 1993.

(2.) The appellants-accused Nos. 1 to 4 stand convicted for the offence punishable under S. 304-B of the Indian Penal Code ('the IPC' for brevity) and each one of them sentenced to suffer Rigorous Imprisonment for ten years.

(3.) The gravamen of the charge against them was that A-1 to A-4 subjected Smt. Lelamma wife of A-1 to cruelty and harassed her by demanding dowry, and that within seven years of the marriage of the deceased with A-1 i.e. on 16-1-1993 at 5-00 a.m. at Shakapur village, the deceased died by committing suicide on account of the cruelty and harassment meted out to her and thereby they committed the offence punishable under S. 304-B of the IPC.