SURENDER SINGH Vs. STATE OF ANDHR PRADESH

JUDGEMENT

(1.) Feeling aggrieved by the judgment, dated 24.03.2005, passed by the V Additional Metropolitan Sessions Judge (Mahila Court), Hyderabad in Sessions Case No.445 of 2003, the appellants - Accused Nos.1 to 3 preferred the present appeal.

(2.) Vide the aforesaid judgment, the trial Court found the appellant - accused No.1 guilty of the charge punishable under Section 304-B of the Indian Penal Code, 1860 (IPC), while the appellants - accused Nos.2 and 3 of the charge punishable under Sections 498-A of IPC. However, accused No.4 was not found guilty of any of the above charges. Accordingly, the trial Court sentenced accused No.1 to undergo ten (10) years rigorous imprisonment and to pay fine of Rs.5,000/- and in default of fine amount, to undergo five (05) months simple imprisonment for the offence punishable under Section 304-B of IPC, while accused Nos.2 and 3 were sentenced to undergo two (02) years rigorous imprisonment each and to pay fine amount of Rs.3,000/- each and in default of fine, to undergo three (03) months simple imprisonment each for the offence punishable under Section 498-A of IPC.

(3.) It is relevant to note that appellant No.1 is the husband and appellant Nos.2 and 3 are in-laws of deceased - Sarika Bai, while accused No.4, who was acquitted, is sister of accused No.2.