(1.) learned counsel representing the appellants/A.1 and A.3 and the learned Additional Public Prosecutor. It is brought to the notice of this Court that A.2 died and hence, the case stood abated as against A.2.
(2.) A.1 and A.3 preferred the present appeal as against the judgment of Sessions Judge, Mahila Court, Vijayawada in S.C.No.60 of 1994, dated 14-07-1998. Crime No.111 of 1993 on the file of L & O, Patamata Police Station was registered under Sections 498-A, 306 and 304-B I.P.C. against the accused.
(3.) The version of the prosecution is that A.1 married the deceased Padmavathi during the year 1991 and they were blessed with a daughter aged about 1 year as on 09-06-1993 and that the second and third accused are the parents of the first accused and that the parents of Padmavathi promised the first accused during the marriage that they would give gold chain to the deceased and later failed to fulfill the said promise and thereupon, accused 1 to 3 started treating the deceased Padmavathi cruelly and were harassing her for getting the said gold chain, which ultimately had driven her to commit suicide on 08-06-1993 at about 5 p.m. and that she informed her mother about her decision to end her life as she was unable to bear the cruel treatment of the accused and that on 09-06-1993 at about 9 p.m., she swallowed three bandicoot poison tablets and committed suicide and the Second Metropolitan Magistrate, Vijayawada had registered the case as P.R.C.No.9 of 1994 and committed to the Court of Session and the learned Metropolitan Sessions Judge, Vijayawada had transferred the matter on the point of jurisdiction to the Sessions Judge, Mahila Court, Vijayawada, who had recorded the evidence of P.Ws.1 to 5 and also D.W.1 and got marked Exs.P.1 to P.10 and Exs.D.1 to D.9 and also Ex.C.1 and ultimately came to the conclusion that the prosecution had established the guilt of the accused under Sections 498-A and 304-B I.P.C. and convicted and sentenced the accused. As against the same, the present appeal is preferred.