PERUGU VARALAKSHMI Vs. STATE REP

JUDGEMENT

(1.) In C.C. No. 39 of 1995 on the file of the First Additional Munsif Magistrate, Tenali, Perugu Nageswara Babu (A-1) and his parents Perugu Narasimha and Perugu Venkayamma (A-2 and A-3) were tried for offence under Section 498-A IPC. The trial Court, through its judgment dated 22-9-1997, acquitted the accused. The State filed Criminal Appeal No. 199 of 1998 and the de facto complainant, that is the wife of A-l Perugu Varalakshmi filed Crl.R.C.No. 1224 of 1997 against the judgment of the trial Court.

(2.) The case of the prosecution was that Perugu Varalakshmi (P.W. 1) as married to A-l in the year 1991 and both of them gave birth to a son P.W. 2. Subsequently, A-1, A-2 and A-3 started harassing the P.W. 1 for bringing money as well as to convey the property at Tenali in favour of A-1. P.W. 1 filed a complaint (Ex.P-1) alleging that she has been harassed by A-1 for bringing more dowry and to convey the property. The complaint was specific with reference to an incident, said to have taken place on 27-1-1995.

(3.) On receipt of the report, the police have taken up the investigation. They have recorded the statement of P.W. 1 as well as P.W. 2, who is the son of P.W. 1 and A-1. The statements of other witnesses were also recorded under Section 161 Cr.P.C.