KISHAN BAHADUR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Appeal is preferred against the conviction and sentence awarded in S.C. No. 65 of 1990 on the file of the II Additional Metropolitan Sessions Judge, Hyderabad dated 29-1-1991.

(2.) On committal the following two charges have been framed. 1. That you on or about the 5th day of September, 1989 at about 4.00 p.m. at your house in plot No. 36, Bapu Bagh Colony, Secunderabad, abetted the commission of suicide by your wife, Smt. Durga Devi as you have abused her in filthy language in a drunken condition and that you thereby committed an offence punishable under section 306 of the Indian Penal Code, and within cognizance of this Sessions Court. 2. That you being the husband of the deceased Smt. Durga Devi on the 5th day of September, 1989 at about 4.00 p.m. and on the previous occasions subjected her to cruelty and that you thereby committed an offence punishable under section 498-A of the Indian Penal Code, and within the cognizance of this Session Court.

(3.) In support of the charges, the prosecution has examined in all 13 witnesses and got marked Exs. P1-P14 and M.O. 1 and M.O. 2.