N SWARNA Vs. N SURYA NARAYANA

JUDGEMENT

(1.) THE complainant in CC No. 228 of 1997 on the file of XXII Metropolitan Magistrate-cum-Mahila Court, Hyderabad filed the present appeal challenging the order of acquittal, dated 31. 12. 2001.

(2.) THE complainant filed the private complaint against the accused alleging that the marriage of the complainant with A1 was performed on 18. 5. 1969 as per the Hindu rites and customs and thereafter, she was harassed by A1 for more dowry and ultimately he deserted her. During the subsistence of the marriage between the complainant and A1, he contacted for second marriage with A2 in the year 1975 at Bylali Village, Bidar District in Karnataka. The trial Court took cognizance of the case for the offences under Section 498-A IPC, and sections 3 and 4 of the Dowry Prohibition Act against A1 and under Section 494 IPC against A1 and A2.

(3.) WHEN the charges under Section 498-A IPC and Sections 3 and 4 of Dowry Prohibition Act against A1 and Section 494 IPC against A2 were framed, read over and explained to the accused in Telugu they pleaded not guilty and claimed to be tried.