(1.) THE appellants were tried in S. C. No. 210 of 2004 on the file of the 4th Additional Metropolitan Sessions Judge, Hyderabad for the offence under section 304-B IPC. The learned Judge on appreciation of the entire evidence found the appellants guilty of the offence under Section 304-B IPC and accordingly, sentenced them to suffer R. I. for seven years. Further the learned Judge directed the accused to pay an amount of Rs. 1,000/-each towards compensation to P. W. I, the father of the deceased.
(2.) THE case of the prosecution in brief is that the marriage between A. 1 and sunayana [hereinafter called 'the deceased')took place on 14. 2. 2001 and at the time of marriage, the father of the deceased who was examined as P. W. 1, gave five Demand drafts aggregating to Rs. 50,000/-, household articles of Rs. 30,000/-, 25 tulas of gold ornaments, scooter and silver articles towards dowry. The marriage was immediately consummated and a female child was born in the month of April, 2002.
(3.) IT is the further case of the prosecution that the husband and his parents who were arrayed as A. 1 to A. 3 were demanding additional dowry of Rs. 50,000/-, colour T. V. and 17 tulas of gold and the deceased was also complaining about the said demands to her father i. e. , PW. 1, for which, he expressed his inability to meet the said additional demands.