SHAGA NAGESH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment of the learned IV-Additional Sessions Judge, Warangal, in Crl.A.No.24 of 2007, dated 04.10.2007, whereby the learned Judge, confirmed the conviction and sentence of simple imprisonment of six months and fine of Rs.100.00 each imposed on the revision petitioners/A-1 and A-3 for the offence punishable under Section 498-A of I.P.C. by the learned Judicial Magistrate of First Class, Jangaon, in C.C.No.483 of 2001, dated 31.01.2007.

(2.) For the sake of convenience, the parties are hereinafter referred to as arrayed before the trial Court.

(3.) Brief facts of the case are that the marriage of P.W.1, who is the victim, took place with A-1 on 10.06.2001 at Manchupahad Village and at the time of marriage, the parents of P.W.1 gave dowry of Rs.20,000/-, 1 1/2 tulas of gold and other household articles worth Rs.5,000.00 to A-1 and that two years after the marriage, P.W.1 blessed with a son. Thereafter, A-1 to A-3 started harassing P.W.1 demanding additional dowry of Rs.20,000.00 and when P.W.1 informed about the harassment to her parents, they conducted a panchayat in the presence of elders and the elders found fault with the accused and when the accused promised that they will not harass, P.W.1 was sent along with them, but the accused continued to harass P.W.1 demanding additional dowry. Hence, P.W.1 lodged the complaint before the police, basing on which a case in Crime No.32 of 2001 was registered against the accused for the offences punishable under Section 498-A of I.P.C. and Ss. 3 and 4 of the Dowry Prohibition Act and after completion of investigation, the police filed a charge sheet against the accused. The accused were tried for the offences punishable under Ss. 498-A of I.P.C. and Ss. 3 and 4 of the Dowry Prohibition Act.