MEDAVENI SADHANANDAM Vs. STATE OF A P

JUDGEMENT

(1.) THE appellant - accused who was tried for the offences punishable under Section 302 IPC and Section 4 of the Dowry Prohibition Act, 1961 in S.C No. 300 of 2007 and convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 500/-, in default to suffer rigorous imprisonment for one week for the offence under Section 302 IPC by the learned I Additional Sessions Judge, Karimnagar vide judgment dated 24-08-2007 preferred this appeal challenging the conviction and sentence recorded against him.

(2.) THE substance of the first charge against the accused is that on the night of 01-08-2006 at Bommareddypalli Village with an intention to kill his wife Medaveni Renuka (hereinafter referred to as 'the deceased') strangulated her and committed her murder when she failed to fulfill his demand of additional dowry and thereby committed the offence punishable under Section 302 IPC. THE second charge against him is that on or prior to 01-08-2006 at Bommareddypalli Village, he demanded the deceased to get additional dowry from her parents and thereby committed an offence punishable under Section 4 of the Dowry Prohibition Act, 1961.

(3.) PW 12, Assistant Sub Inspector of Police, Dharmaram Police Station received Ex.P-1 report from PW 1 on 02-08-2006 at 8.30 a.m., and registered the same as Crime No. 94 of 2006 for the offences punishable under Sections 304-B and,302 IPC and issued FIR Ex.P-11.