DAMMU SREENU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is a revision under Section 401 Cr.P.C., filed by the accused in SC No. 451/96 on the file of the Additional Sessions Judge, Tenali. The accused were tried for offence under Section 306 of IPC.

(2.) The relevant facts presented by the prosecution are as under : A2 is the wife of the deceased Bitra Nagarjuna Rao.A1 developed illicit intimacy with A2. On the night of 31-12-1995, A2 went out of her house and returned only on the next day. The deceased questioned about her behaviour and a quarrel ensued. A2 is no other than the daughter of his sister. He called for the father of A2 and asked him to take her away. Accordingly, she was taken away by her father. After that, A1 came to the house of the deceased. When he was questioned by the inmates of the house, he stated that he had relationship with A2 and as long as the deceased does not object, he will keep coming. After taking A2 to his house, her father left her at the house of her brother, PW5 at Tsunduru on 2-1-1996. On that day itself, A1 came and took away A2 despite the protest by PW.5. It was only on 6-1-1996 that he dropped A2 at her parent's house. The deceased came to know about this. Having felt humiliated by the nefarious activities indulged in by A1 and A2, he committed suicide by hanging himself in the intervening night of 7/ 8/01/1996. A1 and A2 were charged with the offence of abetting suicide by the deceased.

(3.) The prosecution examined P.Ws. 1 to 13. Exs. P1 to P11 and M.Os. 1 and 2 were marked. For the defence, Ex. D1 was marked. P.Ws.1 and 2 are the brothers of the deceased, P.W. 3 is his sister in law. PW. 4 is his mother. PW. 5 is the brother of A2. PW. 6 is a tenant in one of the portions nearby the residence of the deceased. PW. 8 is the Doctor who conducted the post mortem, PW. 9, 10 and 11 are the punch witnesses at various stages, PW. 12 is the photographer and PW. 13 is the Investigating Officer.