SUKHEVALS SWAPNA BAI Vs. STATE OF A P

JUDGEMENT

(1.) CRL. R. C. NO. 1321 OF 2007 is directed against the order dated 5-9-2007 passed in crl. M. P. No. 140of2007ins. C. No. 413 of 2007 on the file of III Additional Assistant Sessions judge (FTC), Warangal, whereby and whereunder the learned III Additional Assistant sessions Judge dismissed the application of a-8-Sukhevale Swapna Bai filed under section 227 Cr. P. C.

(2.) CRL. R. C. NO. 1322 OF 2007 is directed against the order dated 5-9-2007 passed in crl. M. P. No. 139 of 2007 in S. C. No. 413 of 2007 on the file of III Additional Assistant sessions Judge (FTC), Warangal whereby and whereunder the learned III Additional assistant Sessions Judge dismissed the application of A-1 to A-7 filed under section 227 Cr. P. C.

(3.) A report came to be presented by s. Anitha Bai before the S. H. O. Mills Colony p. S. , alleging inter alia that the marriage between her and A-1-Sukkevale Vijay was solemnized on 22-1 -1990 at Basti Teli Samaj kachiguda, Hyderabad. Atthe time of marriage, a-1 to A-7 demanded 12 tolas of gold, cash of rs. 16,000/-, a TVS moped and household articles worth of Rs. 13,000/ -. Her parents complied the demand of A-1 to A-7. After the marriage, she joined A-1 for conjugal life at uppuguda, Hyderabad. All the accused treated her properly for about two years. Thereafter they started harassing her mentally and physically to bring additional dowry of rs. 50,000/- from her parents. She tolerated the harassment with a fond hope of change in the attitude of the accused. She narrated the harassment meted out by her in the hands of the accused to her elder brother namely Jeeti rajender (LW-3), who in turn visited her matrimonial home and assured the accused that he would comply the demand. It is further alleged that A-1 to A-7 harassed her mentally and physically and necked her out from the matrimonial home. It is further alleged that a-1 to A-7 attempted to do away her life by setting ablaze. Subsequently, she came to know that A-2 to A-6 performed the marriage of A-1 with A-8-Sukhevale Swapna Bai at guha Mandir Mangalhat, Hyderabad, and the same was witnessed by LW-6-Surya. The sub-Inspector of Police P. S. Mills Colony, received the report submitted by LW-1 sukhevale Anitha Bai and registered a case in crime No. 303 of 2005 for the offences under Sections 498-A, 494, 307 I. P. C. and sections 3 and 4 of Dowry Prohibition Act. After due investigation, a charge sheet came to be submitted before I Additional Judicial magistrate of First Class, Warangal.