PUTTA IYLAVVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since both these appeals are filed against the judgment, dated 01.05.2018, passed in S.C.No.339 of 2016 on the file of the VI- Additional District and Sessions Judge, Siddipet, they are being disposed of by this common judgment. Criminal Appeal No.362 of 2019 is filed by Accused No.2 and Criminal Appeal No.547 of 2020 is filed by Accused Nos.1 and 3. Vide judgment, dated 01.05.2018, the learned Additional Sessions Judge, found A-1 to A-3 guilty for the offences punishable under Sections 304-B of I.P.C., and Sections 3 and 4 of the Dowry Prohibition Act, 1961 and accordingly convicted and sentenced them to undergo rigorous imprisonment for a period ten years each and to pay fine of Rs.1,000/- each, in default, to suffer simple imprisonment for three months for the offence punishable under Section 304-B I.P.C; A-1 to A-3 were further convicted and sentenced to undergo rigorous imprisonment for five years each and to pay a fine of Rs.15,000/- each, in default, to suffer simple imprisonment for three months for the offence under Section 3 of the Dowry Prohibition Act, 1961 and they were further convicted and sentenced to undergo rigorous imprisonment for two years each and to pay a fine of Rs.2,000/- each, in default, to suffer simple imprisonment for three months for the offence Section 4 of the Dowry Prohibition Act, 1961. All the substantive sentences of imprisonment imposed on A-1 to A-3 were directed to be run concurrently.

(2.) For the sake of convenience, the parties hereinafter referred to as they were arrayed in the trial Court.

(3.) The case of the prosecution, in brief, is as under: