SENI THIRUPATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since petitioners in both the Criminal Petitions are accused in S.C.No.160 of 2021 on the file of Principal Senior Civil Judge-cum-Assistant Sessions Judge, Mancherial, they are being heard together and disposed off by way of this order.

(2.) Criminal Petition No.9630 of 2021 is filed by the petitioners/A1 and A2 and Criminal Petition No.9123 of 2021 is filed by the petitioners/A3 and A4.

(3.) The case of the prosecution is that on 23/11/2019, the petitioners abused the daughter of the 1st petitioner asking her to die repeatedly by saying "Nuvvu Naa Biddave Kaadu Nuvvu Purugul mandu traagi chaavu neevu chachchina okka rupayee kuda neeku gaani nee bharthaku gaani evvamu ikkada enduku unnave ekkadikaina poi purugula mandu techchukoni naa inti mundu chaavu" (You are not my daughter. You drink pesticide and die. I will not pay single rupee to you or your husband. You can get pesticide and die in front of our house.) The said words were repeated and for the reason of humiliation, L.W2 attempted to commit suicide by consuming insecticide poison in front of the house of the petitioners. The victim underwent treatment in Star Hospital, Mancherial and medical officer issued certificate stating that the victim consumed 'Deltamethrin+ Trizophos poison'.