V ADINARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A-1 is the husband of A-2. They were found guilty of the offence punishable under Section 306 r/w. Sec. 109, I.P.C. and each one is sentenced to undergo R.I. for five years and to pay a fine of Rupees 500/- each, in default to suffer R.I. for two months each under two counts. The sentences were directed to run concurrently under the two counts. Hence, the Revision.

(2.) The petitioners/accused reside in the opposite direction of the house of PW-7 who was working as a Primary School Headmaster. The deceased Lakshmikanthamma and Krishnaveni are the wife and daughter of PW-7. The case of the prosecution is that there used to be quarrels between the two families at public tap for getting water. The marriage of the daughter of PW-7 i.e., the deceased Krishnaveni was fixed on 8-11-1991. The petitioners/accused were threatening and abusing Smt. Lakshmikanthamma and Krishnaveni that they will reveal the illicit contacts of Krishnaveni to her would be husband. Therefore both the women went and jumped into a high level canal. Krishnaveni, the daughter of PW-7 drowned. But somebody rescued Smt. Lakshmikanthamma. Subsequently, it seems she committed suicide by setting fire on herself. Hence, the charge.

(3.) Both the Courts below on consideration of the evidence available on record and also the suicide note of Smt. Lakshmikanthamma, marked as Ex. P-2, held that the case under Section 306 r.w. Section 109, I.P.C. was made out and the sentences as mentioned above were passed. Hence, the Revision.