MADDINENI VENKATA Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Appeal No.1174 of 2014 is filed by A.1, while Criminal Appeal No.976 of 2014 is filed by A.6 against conviction and sentence passed in Sessions Case No.466 of 2010 on the file of I Additional Sessions Judge, Ongole, Prakasam District.

(2.) Originally, A.1 to A.7 were tried on six charges: <IMG>JUDGEMENT_46_LAWS(APH)9_2021_1.jpg</IMG> <IMG>JUDGEMENT_46_LAWS(APH)9_2021_2.jpg</IMG>

(3.) The substance of the charge against the accused is that A.1 to A.5 and A.7 subjected the deceased Mohd. Suhela Akthar to harassment for dowry, as a result of which she committed suicide on 12/9/2008 in her parents house. It is also said that the act of blackmailing by A.6 showing the photographs and his demand of money from the father of the deceased, also made her to commit suicide.