STATE OF TELANGANA Vs. SYED KHADEER ALI

JUDGEMENT

(1.) The present appeal is filed by the State aggrieved by the judgment acquitting the respondent/Accused No.1 wherein the appellate/Sessions court reversed the finding of conviction against the respondent/Accused No.1. The trial Court framed charges under Sec. 498-A, 420, 323, 506 of IPC and Sec. 4 of the Dowry Prohibition Act. In all, the respondent/A1 and seven others were tried for the said offences arrayed as A-1 to A-8 and charged under the above provisions.

(2.) The trial court by judgment dtd. 15/2/2019 in C.C.No.75 of 2011 convicted the respondent/accused No.1 for the offense under Sec. 498-A of IPC and sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs.5,000.00 and in default of payment of fine, he shall undergo simple imprisonment for a further period of one month. He was also convicted for the offence under Sec. 4 of the Dowry Prohibition Act and sentenced to undergo simple imprisonment for period of six months and to pay a fine of Rs.2,000.00 and in default of payment of fine, he shall undergo simple imprisonment for a further period of one month and acquitted for the offences under Ss. 420, 323 and 506 of IPC. All the other accused (A-2 to A-8) were acquitted of all the charges.

(3.) On appeal, the respondent/A1 was acquitted vide impugned judgment dtd. 22/10/2019 in Criminal Appeal No.13 of 2019.