MOHD. MAJEED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973, is filed by the appellant/accused, challenging the Judgment, dtd. 12/3/2014 passed in Sessions Case No.636 of 2012 by the learned III Additional Sessions Judge, Ranga Reddy District, whereby, the Court below acquitted the accused of the offence under Sec. 498-A IPC and convicted him of the offence punishable under Sec. 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000.00, in default, to suffer simple imprisonment for a period of three months.

(2.) Heard the submissions of Smt.C.Vasundhara Reddy, learned counsel for the appellant/accused, 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 that on 16/4/2012 at 10:30 hours, PW.1-Smt. Reshma Begum, lodged Ex.P.1-report with Rajendranagar Police Station, stating that her junior paternal uncle's daughter namely Yasmin Begum (hereinafter referred to as 'deceased') got married to Mohd.Majeed (hereinafter referred to as 'accused') about five months ago. At the time of marriage, cash of Rs.35,000.00, two tolas of gold, household articles and some amount to purchase auto, were given to the accused. On demand of the accused, parents of the deceased purchased an auto and gave it to him. The accused used to run the auto and they were residing in a rented house of their relatives. She along with the deceased and other family members attended a function in their relatives' house at Rayapalli Village, Bidar District, Karnataka. On 14/4/2012, accused left the deceased at Raipalli and came back to Hyderabad. Later, on 15/4/2012 at about 19:00 hours, she and the deceased returned to their house. At about 23:30 hours, the accused came to her house and took the deceased to his house along with him. On 16/4/2012 at about 9:30 hours, she went to the house of deceased and found the doors kept open, and the deceased lying dead on a cot. She observed that the deceased was hit by some instrument on her head and suffered bleeding injury and crow bar was attached to the cot with an electric wire and she suspected that accused beat the deceased with an instrument on her head and gave electric shock to the deceased. PW.1 found the accused absconding. Hence, she lodged Ex.P.1-report with the police for taking necessary action.