ISSA VENKATESWARLI Vs. STATE OF AP

JUDGEMENT

(1.) THIS criminal revision case is directed against the judgment dated 19. 1. 2004 in Crl. A. No. 29 of 2003, on the file of the V-Additional District and Sessions judge (Fast Track Court), Ananthapur, wherein the conviction of the revision petitioner/a. 1 for the offences under sections 498-A IPC and Section 4 of the dowry Prohibition Act and sentence of rigorous imprisonment for one year and fine of Rs. 500/- on each count, as imposed by the learned Judicial Magistrate of the First class, Guntakal, by judgment dated 18. 2. 2003 in C. C. No. 494 of 2000, were confirmed.

(2.) HEARD the learned Counsel for the revision petitioner/a. 1 and the learned additional Public Prosecutor for the respondent/state. Perused the records.

(3.) THE revision petitioner/a. 1, along with his mother/a. 2 and sister/a. 3, was prosecuted for the offences under sections 498-A IPC and Section 4 of the Dowry prohibition Act in C. C. No. 494 of 2000. PW. 1, the de facto complainant, is the wife of the revision petitioner/a. 1 and based on her complaint-Ex. P. 1, the F. I. R-Ex. P. 2 was registered in Cr. No. 63 of 2000. After due investigation, the police filed charge-sheet against the revision petitioner/a. 1 and two others for the above said offences which were taken cognizance by the learned magistrate in C. C. No. 494 of 2000.