STATE OF A P Vs. VAGGU TARABIA

JUDGEMENT

(1.) The State of A.P. filed this appeal challenging the judgment dated 28.07.2005 passed in Sessions Case No. 264 of 2005 by the III Additional Sessions Judge (FTC), Asifabad, acquitting the Respondents herein for the charges framed against them for the offences punishable under Sections 302 and 498-A IPC read with Section 34 IPC.

(2.) Respondents 1 and 2 herein shall be referred to as A1 and A2 for the sake of convenience.

(3.) The prosecution case, in brief, is as follows. A1 - Vaggu Tarabai is the mother of A2 - Vaggu Prabhakar @ Bharat. A2 is the husband of Vaggu Amrutha (hereinafter referred to as 'deceased'). The marriage of A2 and the deceased was solemnized about one year prior to the date of incident. It is alleged that the accused demanded an amount of Rs. 20,000/-, half tula of gold and some household articles towards dowry and the same were presented to the accused at the time of marriage. A2 and the deceased lived together without any disputes for about five months. Thereafter, the accused wanted to spend the dowry amount of Rs. 20,000/- but the deceased insisted that the amount should be deposited in the joint account of herself and A2. But, the accused did not agree to the said proposal and since then disputes arose between the accused and the deceased. It is also alleged that on 28.07.2004 A1 alleged that her silver leg chains were missing and that the deceased committed theft of the said silver leg chains. The accused also threatened to kill her by setting her ablaze, in case the silver leg chains were not traced. It is also the case of the prosecution that on the same day at about 5.00 PM when the deceased went inside the kitchen room, the accused poured kerosene on her and set her ablaze. The deceased who was in flames came out of the house and ran towards her parents house, which is separated by just three houses from the house of the accused.