CHERUKU UMAPATHI Vs. STATE OF A P

JUDGEMENT

(1.) Cheruku Umapathi,Accused No.1 in SC No.32 of 1996 on the file of I Additional Sessions Judge, Ranga Reddy District had preferred the present criminal appeal as against the judgment dated 3-8-1998. Accused No.2 is the mother of Accused No. 1 and both of them were tried for offences under Sections 498-A and 306 IPC and as far as the offence Section 306 IPC is concerned, acquittal was recorded as against both the accused and under Section 498-A IPC acquittal was recorded as against Accused No.2, but however, Accused No.l was found guilty of the offence under Section 498-A IPC and accordingly conviction was recorded and Accused No.l was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/-, in default to undergo simple imprisonment for three months.

(2.) The case of the prosecution is that the deceased Manimeghala is the sister of PW-1 and daughter of PW-2 and she was married to Accused No. 1 in November 1985 and Accused No.2 is the mother of Accused No.l and they have been residing at Raju Colony, Balanagar. Since the time of their marriage the deceased was being harassed by the accused by demanding more dowry and also did not allow her to visit her parents house. There used to be physical and mental torture to the deceased and she was secretly informing the same to her family members. It was also disclosed that Accused No.l was having illicit intimacy which one lady by name Spandana and due to that he was asking the deceased to go to her parents house. Accused No.l also beat the deceased several times when she raised objection. When the deceased complained to Accused No.2, she also did not consider the matter. The deceased went to the house of PWs. 1 and 2 on 29-1-1993 and disclosed her sufferings. They promised to settle the matter on 7-2-1993 (Sunday) by getting the elders. On 4-2-1993 at about 1400 hours PW-1 lodged a complaint stating that the deceased committed suicide by hanging being unable to bear with the torture and ill- treatment. The case was registered as a case in Cr.No. 15/93 under Sections 498-A and 306 IPC and investigated into. During the course of the investigation, inquest was held over the dead body of the deceased and the deady body was sent for post-mortem examination and the statements of the witnesses were recorded and the accused were arrested on 4-2-1993 and sent for remand. The investigation disclosed that the accused are guilty of the offences under Sections 498-A and 306 IPC. The case was taken on file as PRC.No.30/93 by the Additional Judicial Magistrate of First Class, Hyderabad West and South, Ranga Reddy District and the same was committed to the Court of Sessions which made over the case to the I Additional Sessions Judge who had proceeded with the trial, examined PW-1 to PW-11 and also marked Exs.P1 to P9 and MOs. 1 to 4 and ultimately recorded acquittal as far as the offence under Section 306 IPC is concerned as against both the accused and recorded acquittal as against Accused No.2 in relation to the offence under Section 498-A IPC. also, but recorded conviction as against the appellant/ Accused No. 1 alone for the offence under Section 498-A IPC.

(3.) PW-1 is the brother of the deceased who deposed that the accused started harassing the deceased. Accused No.l developed intimacy with another woman Swapna and the ill-treatment of the deceased started 4 or 5 years prior to her death and the deceased used to come to their house and inform about all these aspects. This witness was cross-examined at length. PW-6 simply deposed that the deceased married Accused No.l about 13 years back and they had a son and a daughter and at the time of marriage cash of Rs.6,000/- and gold was presented and Accused No.l kept another woman and in that connection disputes arose between the deceased and Accused No.l and one week prior to the death the deceased came to PW 6 and informed that the Accused No.l was living with another woman and when she questioned Accused No.2 she advised her to adjust and stated that there is nothing wrong for Accused No.l being a male to live with another woman. PW 6 also deposed that the deceased complained of her suffering. PW-7 is the sister of the deceased who also deposed about the same facts.