KAMMARI VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant/A1 aggrieved by the conviction recorded by the III Additional District and Sessions Judge (Fast Track Court) at Medak, in S.C.No.246 of 2005, dtd. 22/2/2008, convicting the appellant for the offence punishable under Sec. 304-B of Indian Penal Code and sentenced to undergo Rigorous Imprisonment for a period of seven years.

(2.) Briefly the facts of the case are that PW1 who is the father of the deceased filed complaint stating that he got his daughter married to the appellant, 8 months prior to the date of the incident i.e. in the month of April-2004 and as per the demand, a dowry of Rs.60,000.00 cash, 8 . 1/2 Tulas of gold, Bajaj scooter and other household articles were given. Though his daughter was looked after well for a period of five months after the marriage, the appellant and the acquitted accused who is mother-in-law (A2) started harassing her for Rs.20,000.00 to buy an Auto. The said demand of Rs.20,000.00 was conveyed to him by the deceased daughter. PW1 went to the house of PW1 on 29/11/2004 and invited his daughter and son-in-law(A1) to his house, but on the said date his deceased daughter was only sent along with him. On the next day i.e. on 30/11/2004 his son-in-law (A1) along with A3 came to his house and demanded Rs.20,000.00 for purchasing Auto. After two days i.e. on 2/12/2004, PW1 by presenting clothes sent deceased and A1 to their house. On 20/12/2004 at about 9 p.m. PW1 was informed that his daughter was dead. When they went to see the dead body, he found wounds on the body of his daughter. Accordingly, a complaint was lodged which is Ex.P1. On the basis of the complaint the police conducted investigation and charge sheeted the appellant herein, his mother (A2) and his brother-in-law (A3).

(3.) Learned Sessions Judge framed charges under Sec. 304 B of IPC against all the three accused and consequent to trial, found the appellant guilty for the offence under Sec. 304-B if IPC, however acquitted A2 and A3.