GADERAJULA SUDHAKAR Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Revision Case under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C') is filed by the revision petitioner herein challenging the judgment dated 16.10.2006, passed by the II Additional Sessions Judge at Warangal, in Criminal Appeal No.118 of 2005, whereunder and whereby the sentence passed against the revision petitioner herein for the offences punishable under Sections 498 -A and 306 of the Indian Penal Code, 1860 (for short 'IPC'), vide judgment dated 27.10.2005 in S.C.No.269 of 2005 by the Assistant Sessions Judge at Jangaon, was confirmed.

(2.) THE revision petitioner herein is the accused and respondent herein is the complainant in S.C.No.269 of 2005 before the trial Court. For the sake of convenience, the parties hereinafter will be referred to as they are arrayed in the S.C. before the trial Court.

(3.) THE case of the prosecution in brief is that the revision petitioner/accused is the husband of the deceased, G. Amrutha, and their marriage was taken place about seven years back prior to her death. During her stay at the marital house, the accused started subjecting the deceased to harassment and to ill treatment with a demand to perform him the second marriage with her sister, namely Bandi Sumathi, during her lifetime. On 20.08.2003 in the morning hours, the accused threatened his wife to perform him the second marriage with her sister, otherwise he would commit suicide by consuming pesticide poison or he would pour the pesticide poison either to her or to her sister. Unable to bear such acts of the accused, the deceased committed suicide by consuming the pesticide poison and ended her life. According to the prosecution, the deceased died as the accused abetted her to commit suicide. Onthe complaint given by the father of the deceased, a case in Crime No.55 of 2003 was registered for the offences punishable under Section 498 -A and 306 IPC. The Investigating Officer conduced inquest, recorded the statements of all the witnesses, received the reports from the hospital and Forensic Science Laboratory and after completing the investigation, filed charge sheet into the Court.