BASWAPURAM Vs. STATE OF A P

JUDGEMENT

(1.) The accused-appellant herein along with his parents were prosecuted for an offence punishable under Section 304-B IPC in the Court of the Additional Sessions Judge, Medak, in S.C.No. 85 of 1990. During the pendency of the trial, accused No.2 died. On evidence, the learned Sessions Judge came to the conclusion that no offence was disclosed against accused No.3 and therefore she was acquitted Accused No.1 was found guilty for an offence punishable under Section 304-B and therefore the learned Sessions Judge proceeded to convict the accused and he was sentenced to suffer R.I. for seven years. Being aggrieved by the aforesaid order and sentence, the accused-appellant has filed this appeal on various grounds as stated in the appeal memo.

(2.) The charge against the accused was that on 14-4-1990 at about 12-00 noon at Kottal village one Smt. Bandari Balamani daughter of B. Babaiah died unnatural death by falling into a well and soon before her death the accused-appellant had subjected her to cruelty by demanding dowry, that is, one tola of gold and a cash of Rs. 2,000/- and therefore as per the version of the prosecution the accused is liable to be punished for an offence under Section 304-B.

(3.) In order to connect the accused with the crime, the prosecution examined in all 11 witnesses including the police officers and the medical officers. They produced 5 documents on record marked as Exs. P.1 to P.5.