BASIPONGU PRIYANKA Vs. SHAIL MAHABOOB HUSSAIN

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner-Accused No.3 aggrieved by the order dtd. 6/2/2020 passed in Crl.M.P. No.30 of 2018 in SC No.388 of 2015 by the Assistant Sessions Judge, Khammam, in dismissing the discharge petition filed by her.

(2.) The case of the prosecution in brief was that on 27/9/2014 at 11.00 AM, the de facto complainant (father of the deceased No.1) lodged a report before the Police, Khammam I-Town Police Station, stating that he got married his daughter with A1 on 15/11/2007. Out of the said marriage, they were having a son, aged about 3 years. His daughter and son-in-law were also living with them in the same house at Ricca Bazar, Khammam. His son-in-law (A1) was working as an Urban Mandal Revenue Inspector. Due to work load, he engaged one Sunkara Ravi - A2 to look after his personal works. A2 used to drop and pick up A1 for his duty. A2 made friendship with A1 and got addicted him to liquor and other bad vices and got developed illegal intimacy with one Priyanka - A3. At the instigation of A2, A1 started harassing his daughter. A1 was not coming home since 5/9/2014. On 26/9/2014, at about 10.00 PM, after having dinner, the complainant and his wife slept in their room. His daughter and his grandson slept in another room. On 27/9/2014 at about 7.30 AM or 8.00 AM, as his daughter or grandson did not come outside, his wife went and observed from the window and found his daughter hanging to a ceiling fan and grandson lying on the bed with froth from his mouth.

(3.) Basing on the said report, the Inspector of Police registered a case vide Crime No.412 of 2014 under Ss. 498-A, 302, 306 read with 109 IPC and issued FIR. After conducting investigation, the Inspector of Police deleted Sec. 302 IPC and filed charge sheet against A1 to A3 for the offences under Ss. 498-A, 306 IPC and Sec. 3 of the Dowry Prohibition Act (for short 'DP Act').