DHESHETTI RAJESHAM Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Appeal has been preferred by a. 1 and A. 2 in Sessions Case No. 851 of 2002 on the file of IV Additional and District Sessions judge, Karimnagar.

(2.) BOTH the accused were charged for the offences under Sections 498-A and 304-B of the Indian Penal Code (for short 'ipc') and section 4 of the Dowry Prohibition Act (for short 'd. P. Act') for allegedly subjecting the deceased to cruelty and harassment by demanding to bring the balance dowry amount of Rs. 40,000/- and thereby the deceased committed suicide on 30. 12. 2001 by consuming poison within the period of seven years from the date of her marriage. The accused denied the charges and claimed for trial.

(3.) THE prosecution in order to prove the guilt of the accused examined PWs. 1 to 10 and marked Exs. P. 1 to P. 15 and MO. 1. No oral or documentary evidence was adduced on defence side. The trial Court after considering the oral and documentary evidence came to the conclusion that the prosecution proved the guilt of the accused beyond reasonable doubt for the offence u/s. 304-B and 498-A IPC and section 4 of D. P. Act and convicted A. 1 for the offence u/s. 304-B IPC and sentenced to undergo Rigorous Imprisonment for seven years. He was also convicted for the offence u/s. 498-A IPC and sentenced to undergo r. I. for three years and to pay a fine of rs. 27,000/-, in default to suffer Simple imprisonment for two years. He was also convicted forthe offence u/s. 4 of D. P. Act and sentenced to undergo R. I. for two years and to pay a fine of Rs. 9,000/-, in default to suffer S. I. for one year. A. 2 was convicted forthe offence u/s. 304-B IPC and sentenced to undergo R. I. for seven years. She was also convicted for the offence u/s. 498-A IPC and sentenced to suffer R. I. for one year and to pay a fine of rs. 1,000/-, in default to suffer S. I. for two months. She was also convicted forthe offence u/s. 4 of D. P. Act and sentenced to suffer s. I. for six months and to pay a fine of rs. 1,000/-, in default to suffer S. I. for two months. All the sentences of imprisonment were directed to run concurrently.