BEJJANKI KISHAN Vs. STATE OF A P

JUDGEMENT

(1.) Heard learned Senior Counsel for the appellant and also the Public Prosecutor and perused the record.

(2.) The sole accused in Sessions Case No.749 of 2001 before the II Additional Sessions Judge at Karimnagar, has filed this appeal, challenging the conviction and sentence passed against him for the offences under Section 304-B of I.P.C. and under Section 4 of Dowry Prohibition Act. Under Section 304-B of I.P.C., he has been sentenced to imprisonment for life and under Section 4 of the Dowry Prohibition Act, he has been sentenced to one year imprisonment and he has been fined with Rs.1,000/-, in default, he has to undergo simple imprisonment for a period of three months.

(3.) On an allegation that the accused burnt his wife, charges were framed against the accused for the offences under Sections 498-A, 302 and 304-B of I.P.C. and under Section 4 of the Dowry Prohibition Act. The accused pleaded not guilt and claimed to be tried. Prosecution examined 13 witnesses and exhibited 18 documents. Defence did not examine any witness.