SRIRAM RAJESHAM Vs. STATE RESPONDENT /COMPLAINANT

JUDGEMENT

(1.) THE sole accused in Sessions Case No. 158 of 1991, which was pending on the file of the Sessions Judge, Karimnagar, is the appellant herein. He was prosecuted for an offence punishable under Sections 498 -A and 302, IPC. On evidence, the learned Sessions Judge found that the prosecution was not able to establish the charge against the accused punishable under Section 302, IPC and therefore proceeded to acquit the accused -appellant. But the learned Sessions Judge found that the prosecution has been able to establish the charge punishable under Section 498 -A, IPC and therefore proceeded to convict him of the said charge and sentenced him to suffer R.I. for three years.

(2.) BEING aggrieved by the aforesaid order of conviction and sentence, the accused -appellant has approached this Court in appeal on various grounds stated in the Appeal Memo.

(3.) THE prosecution case can briefly be narrated as follows : That the accused was, married to the deceased Kanakalakshmi three years prior to 17 -3 -1989. After the marriage, both of them stayed happily in the ancestral house. The ancestral properties were distributed by the father of the accused among his sons and each of them were residing comfortably in the same house but in different portions. It is further stated by the prosecution that the accused started ill -treating the deceased and started demanding to get a bicycle and a wrist watch for him from her parents.