STATE OF TELANGANA Vs. MADA LAXMI DEVAMMA

JUDGEMENT

(1.) The State filed the present appeal challenging the acquittal of the respondents 1 and 2 who are A1 and A2 in the case. They were charged for the offence punishable under Sec. 306 r/w 34 of IPC and after trial, the learned I Additional Assistant Sessions Judge (FTC) At Mahabubnagar, found the respondents not guilty for the offences alleged.

(2.) Briefly, the case of the prosecution is that P.W.1, who is the son of the deceased filed compliant on 24/3/2017 stating that his deceased father has lent an amount of Rs.40,000.00 to the respondents on 1/8/2016 and they failed to return the said amount. Promissory note Ex.P2 was also executed by the respondents. Respondents were confronted by the deceased regarding the outstanding, the respondents, without repaying had in fact beat the deceased and threatened him of implicating in false cases. For the said reason, the deceased was unable to bear the insult of being beaten by the respondents, who are women, committed suicide.

(3.) Learned Assistant Public Prosecutor supporting his contention, argued that it is the specific case of the prosecution that the respondents had beaten the deceased and threatened him to involve him in false cases and that for the reason of insulting him and threatening, the deceased committed suicide. Such acts amount to abetment and punishable under sec. 306 IPC.