M. SUDARSHAN GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Assailing the judgment, dated 14.10.2008, passed by the V Additional Metropolitan Sessions Judge (Mahila Court) at Hyderabad in Sessions Case No.253 of 2008, the appellants - Accused Nos.1, 2 and 4 preferred the present appeal.

(2.) Vide the aforesaid judgment, the trial Court convicted the appellants - accused Nos.1, 2 and 4 for the offence under Section 4 of the Dowry Prohibition Act, 1961 and imposed sentence of simple imprisonment for a period of six (06) months each and to pay fine of Rs.10,000/- each and in default of payment of fine to undergo simple imprisonment for a period of three (03) months each.

(3.) It is relevant to note that originally Narayanaguda Police Station, Hyderabad charged accused Nos.1 to 5 for the offences under Sections 498- A and 306 IPC. The trial Court framed charges under Sections 498-A and 306 IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'Act, 1961'). Vide the aforesaid judgment, the trial Court acquitted accused Nos.1 to 5 for the offences under Sections 498A and 306 IPC and Section 3 of the Act, 1961. The trial Court also acquitted accused Nos.3 and 5 for the charge under Section 4 of the Act, 1961.