PUBLIC PROSECUTOR Vs. APPIREDDY MADHAVA REDDY

JUDGEMENT

(1.) The State through the Public Prosecutor has filed the present appeal assailing the Order of acquittal passed by the learned Sessions Judge, Guntur, in Sessions Case No. 534 of 1993 by his Judgment dated 19-07-1994.

(2.) The gravamen of the charge against the accused was that A-1 and A-2 being the husband and mother-in-law of the deceased- Sydamma used to harass her for getting the land registered by her father in her name, transferred, to A-1 towards dowry and in consequenceof that harassment, the deceased consumed insecticide at about 08.00 a.m, on 16-11-1992 and committed suicide within seven years of her marriage thereby they committed the offence punishable under Section 304-B of the Indian Penal Code.

(3.) In order to bring home the charge to the accused, the prosecution examined in all 12 witnesses. Of them, P.Ws. 1 to 3 are the main witnesses to speak about the harassment and cruelty. P.Ws. 5, 6, 7, and 8 have not supported the case of the prosecution. P.W. 4 was examined to show that A-1 insisted to take his wife on Friday when his father-in-law-P.W. 1 objected to it. P.W. 9 is the Village Administrative Officer of Macherla village and he is a panch witness for seizure of M.O- 1. P.W. 10 is a private Doctor who first saw the deceased when she was brought by A-1 and declared her to be dead. P.W. 11 is Sub-Inspector of Police who registered the crime under Section 174 of the Code of Criminal Procedure. P.W. 12 is Inspector of Police and Investigating Officer.