YAMSANI RAVINDER Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant Yamsani Ravinder along with his father, mother and three brothers were charge-sheeted by the Sub-Divisional Police Officer, Karimnagar, in Cr.No.13 of 2007 of Koheda P.S., alleging offences punishable under Sections 498-A, 302, 304-B and 201 of I.P.C. and Section 4 of the Dowry Prohibition Act. They were tried in S.C.No.129 of 2008 on the file of the IV-Addl.Sessions Judge, Karimnagar, and by Judgment, dated 23-11-2009, the appellant-A.1 was convicted for the offences punishable under Sections 498-A, 302 and 201 of I.P.C. He was sentenced to undergo rigorous imprisonment for one year and a fine of Rs.1,000/-, in default rigorous imprisonment for three months for the offence under Section 498-A I.P.C., imprisonment for life and a fine of Rs.3,000/-, in default rigorous imprisonment for six months for the offence under Section 302 I.P.C., and three years rigorous imprisonment and a fine of Rs.1,000/-, in default rigorous imprisonment for three months for the offence under Section 201 I.P.C. All the sentences were directed to run concurrently. A.1 was acquitted of the charges under Section 304-B of I.P.C. and Section 4 of the Dowry Prohibition Act. A.2 to A.6 were acquitted of all the charges. A.1 preferred this appeal challenging his conviction and sentences.

(2.) Facts in brief are as under:-

(3.) The accused denied the allegations. PWs.1 to 12 were examined, Ex.P.1 to Ex.P.18 were filed and M.Os.1 to 3 were taken on record. When examined under Section 313 Cr.P.C., the accused disputed the evidence on record. The result of the case has been mentioned at the threshold.