M RAMESH Vs. STATE OF A P

JUDGEMENT

(1.) THIS is a case of a girl, by name K. Swapna @ Sujatha, ending her life on account of failure of love affair with the 1st appellant (A1), for which the 1st appellant and his family members were held responsible, by the learned Special sessions Judge-cum-IV Additional District and sessions Judge, Chittoor at Tirupati, in Special s. C. No. 24 2000, by judgment dated 17. 06. 2004. Being aggrieved by the same, A1 to A3 filed Criminal Appeal No. 1058 of 2004 and A5 to ASfiled Criminal Appeal No. 1059of 2004.

(2.) AS these two appeals arise out of the same judgment, they are disposed of by this common judgment. For the sake of convenience, parties hereafter referred to as per their status in the trial Court.

(3.) THE case of the prosecution, as culled out during the course of evidence, is as follows. K. Swapna @ Sujatha (hereinafter called "the deceased") is the daughter of k. Jayallakshmamma (P. W. 1) and d. Muraliswamy (P. W. 2 ). Shewasinlovewith a1 and they moved together for three years. Though initially A1 agreed for the marriage, thereafter he refused to marry her. When p. Ws. land 2 asked A1 to marry thedeceased, a1 refused stating thatshe belongs to'madiga' caste. He also abused P. Ws. 1 and 2. When the same was brought to the knowledge of A2 and A3, who are the parents of A1, they also refused to perform the marriage of A1 with the deceased, as the deceased and P. Ws. 1 and 2 belong to 'madiga' caste.