RAJPURI LAXMI BHAI @ GAJALALAKSHMI, HYDERABAD AND ANOTHER Vs. STATE OF TELANGANA, THROUGH THE STATION HOUSE OFFICER PATANCHERU POLICE STATION

JUDGEMENT

(1.) This criminal revision case is filed under sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') questioning the propriety and legality of the order passed by the Special Judge for trial of Offences under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-cum-V Additional Sessions Judge, Medak at Sanga Reddy, in Crl. M.P. No. 165 of 2016 in S.C. No. 187 of 2016, dismissing the petition filed under Section 247 Cr.P.C., 1973 by the petitioners/accused Nos. 2 and 3 for their discharge in the above said sessions case.

(2.) The petitioners are accused Nos. 2 and 3 and accused No. 1 is the son of petitioners herein. A charge sheet was filed against the accused including these two petitioners for the offences punishable under Sections 302 and 498-A IPC.

(3.) The case of the prosecution is that the marriage between the deceased-Smt. Varsha Singh and accused No. 1 was performed on 10.12.2006. Three months after the marriage, accused No. 1 and the petitioners herein have subjected Smt. Varsha Singh to harassment for her failure to meet illegal demand for payment of additional dowry, for which she lodged a complaint, later it was withdrawn on the assurance given by the petitioners that they will look after well in future without any harassment. After settlement of dispute with accused No. 1, the petitioners herein were residing at Isnapur. Whereas, accused No. 1 used to came in drunken state and used to bring his friends to consume liquor at home. Though Smt. Varsha Singh, wife of accused No. 1, objected for consumption of liquor at home by accused No. 1 with his friends, accused No. 1 used to threaten her on the ground that since she gave complaint against his parents, he has compromised the dispute with her and he will kill her. The petitioners did not allow Smt. Varsha Singh to visit their house whenever accused No. 1 goes to his parents house what they say to him was not disclosed to Smt. Varsha Singh, but accused No. 1 used to return home and ill-treat her.