PADALA KIRAN KUMAR Vs. P. P. , HYD.

JUDGEMENT

(1.) Originally, A.1 to A.5 were tried for the offences punishable under Ss. 304-B, 302, 498-A, 201 Indian Penal Code, 1860 [for short, "I.P.C."] and Ss. 3 and 4 of Dowry Prohibition Act, 1961 [for short, "D.P.Act"].

(2.) Vide Judgment, dtd. 5/1/2015, learned Principal District and Sessions Judge, Srikakulam in Sessions Case No.66 of 2013, while acquitting A.2 to A.5 of all the above charges, convicted A.1 alone under Sec. 302 IPC and sentenced him to suffer Rigorous Imprisonment for life and to pay a fine of Rs.5000.00, in default, to suffer Simple Imprisonment for a period of six months; A.1 was further found guilty for the offences punishable under Ss. 201 and 498-A IPC and sentenced to suffer Rigorous Imprisonment for a period of two years and to pay fine of Rs.2000.00, in default, to suffer Simple Imprisonment for a period of three (3) months; he was further found guilty for the offence punishable under Sec. 4 of D.P. Act and sentenced to suffer Rigorous Imprisonment for one year and to pay fine of Rs.2000.00, in default, to suffer Simple Imprisonment for three months. Though, a charge was framed for an offence under Sec. 304-B IPC, the trial Court did not impose any sentence under the Sec. 304-B IPC though A.1 was found guilty for the said offence. The substantive sentences were directed to run concurrently.

(3.) The facts, in issue, are as under: