CHOPDE VISHAL Vs. THEJ PUBLIC PROSECUTOR

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellant/Al, aggrieved by the judgment, dtd. 13/10/2014, passed in S.C.No.313 of 2013 by the learned Sessions Judge, Nizamabad, whereby, the Court below convicted the appellant/Al of the offence under Sec. 304B of IPC and sentenced him to undergo rigorous imprisonment for life.

(2.) We have heard the submissions of Sri T.Pradyumna Kumar Reddy, learned senior counsel, appearing for Sri P.Sriharinath, learned counsel for the appellant/Al, Sri C.Pratap Reddy, learned Public Prosecutor appearing for the respondent/State and perused the record.

(3.) The case of the prosecution, in brief, is as follows: PWl-Surukutla Padma and PW2-Surukutla Shankar are mother and father respectively of Shreya Rani (the deceased) and residents of Rajeevnagar Colony, Dubba. The appellant/Al and the deceased fell in love and got married at Hyderabad on 6/5/2011. It was an inter-caste marriage. Accused Nos.2 and 3 are the parents of the appellant/Al. The appellant/Al and the deceased lived happily for six months along with A2 and A3 at Thula Complex, Dubba, Nizamabad. Thereafter, the appellant/Al, upon the instigation of accused Nos.2 and 3, asked the deceased to bring additional dowry amount from her parents. Therefore, the parents of the deceased gave Rs.1,50,000.00 on different occasions and also purchased a motorcycle worth Rs.50,000.00 on the demand made by appellant/Al. Dissatisfied with the same, accused Nos.l to 3 demanded Rs.1,00,000.00 more and harassed the deceased. About ten days prior to the subject incident, appellant/Al beat the deceased when she failed to bring Rs.1,00,000.00 and sent her to her parents' house. On 23/12/2012, appellant/Al went to the house of the parents of the deceased and abused her in filthy language and warned that if she fails to give the amount demanded, he would not take her back to his house. Later, A3 came to the house of the parents' of the deceased and took the deceased back to her marital house. Al to A3 continued their harassment against the deceased due to which, the deceased, vexed with her life, consumed poison on the intervening night of 25/26/12/2012. A3 and the appellant/Al brought the deceased to the house of PWs.l and 2 and told them that the deceased was suffering from stomach ache and therefore, PW.l and PW.2 took the deceased to Government Hospital, Nizamabad. While the deceased was being shifted to Shivasai Hospital, she took her last breath and died.