SANGANNAGARI NARASIMULU Vs. STATE OF A P

JUDGEMENT

(1.) This is a criminal revision case filed against the conviction and sentence recorded against the revision petitioner in S.C. No.47 of 1996 by the Assistant Sessions Judge, Sangareddy which was confirmed in Crl.A.No.41 of 1998 by the Additional Sessions Judge (Fast Track Court), Medak at Sangareddy.

(2.) The relevant facts in brief are as follows:

(3.) The Inspector of Police, Pathancheruvu Police Station filed this case against the revision petitioner and his parents arraying them as A-1 to A-3 respectively alleging that on 4.7.1994 at about 4.30 p.m., the revision petitioner's wife late Smt. Sangannagari Mangamma committed suicide by hanging to a wooden beam in her residence on account of abetment and also harassment meted out to her in the hands of revision petitioner and his parents and therefore all the accused are liable for punishment under Sections 498-A and 306 I.P.C.