B. RAJANNA RAJU, VISAKHAPATNAM Vs. P.P., HYD.

JUDGEMENT

(1.) Aggrieved by the judgment dtd. 3/9/2015 in S.C.No.159 of 2010 passed by learned Sessions Judge, Mahila Court, Visakhapatnam convicting the accused for the offence under Sec. 302 r/w 304-B of IPC and sentencing him to suffer imprisonment for life and pay a fine of Rs.10,000.00, the sole accused preferred the instant appeal.

(2.) The prosecution case as per the Charge-sheet is that the deceased Bajjangi Devi is the wife of accused and daughter of PWs 2 and 3. Her marriage with accused was held on 1/5/2004. At the time of marriage the accused was working as Senior Assistant in Electrical Department in Palakonda, Srikakulam District where the couple lived for some time. Thereafter the accused was transferred to Visakhapatnam. At first they lived in Gopalapatnam and since two years prior to her death, they have been living in a rented house i.e., in the first floor of PW-1 in Kailasapuram, Visakhapatnam. Out of wedlock, deceased and accused begot two sons and one daughter out of whom one son died. The parents of deceased gave eight tulas of gold at the time of marriage. The accused and his parents demanded Rs.1,50,000.00 as dowry out of which the parents of deceased could pay only Rs.50,000.00 and the accused was demanding for balance amount of Rs.1,00,000.00. The deceased used to frequently inform her parents about the demand of the accused and they used to persuade the accused. In the month of February, 2010 the parents of the deceased gave Ac.0.24 cents of land as gift in the name of their daughter and later on 1/3/2010 they also gave cash of Rs.50,000.00 to the accused but still he was harassing her for the balance amount of Rs.50,000.00 and her parents told that they would arrange the amount shortly. They came and stayed in the house of the accused and deceased for some days and on the early morning of 5/3/2010 they went back to their native place. After that the accused had a quarrel with the deceased.

(3.) Heard the arguments of learned counsel for appellant/accused Smt. C. Vasundhara Reddy and learned Public Prosecutor.