SHIVARAVINDRA CHOWDARY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal is filed by the Appellant/Accused No.1 aggrieved by the conviction recorded by the V Additional District and Sessions Judge (FTC), R.R.District at L.B.Nagar, in S.C.No.84 of 2006, dtd. 29/4/2010, convicting the appellant/A1 for the offence punishable under Sec. 304(B) of the Indian Penal Code; and sentence of rigorous imprisonment for a period of ten years and a fine of Rs.5,000.00.

(2.) Heard and perused the record.

(3.) Briefly, the case of the prosecution is that the appellant "s wife committed suicide on 11/1/2005. The father of the deceased-PW1 lodged a complaint on the very same day at 12.00 noon. In the said complaint, he stated that the marriage of the deceased was performed with the appellant on 27/4/2001 and they were living in a flat which was purchased. They have a daughter and were living happily without any differences or disputes. The deceased was carrying 7th month pregnancy and on receipt of a telephone call, they went to the house of the accused and found that the deceased was hanging to the ceiling wall with a saree. PW1 further wrote in the complaint that she had differences with the appellant regarding setting up a separate family, however, she committed suicide. Further it is specifically mentioned that there is no doubt against the appellant or any of his family members.