PASULADI RAMESH Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant is convicted and sentenced to undergo imprisonment for six months and to pay fine of Rs.1,000.00, in default, to suffer simple imprisonment for six weeks for the offence under Sec. 4 of the Dowry Prohibition Act, the accused is further convicted and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs.500.00, in default, to suffer simple imprisonment for one month for the offence under Sec. 498-A of IPC and the appellant is further convicted and sentenced to undergo rigorous imprisonment for seven years and to pay fine of Rs.1,000.00, in default, to suffer simple imprisonment for three months for the offence under Sec. 304-B of IPC. Aggrieved by the same, the present appeal is filed.

(2.) The case of the prosecution is that P.Ws.1 and 2 are the parents of the deceased Jyothi, who is the wife of the appellant/accused. Both the deceased and the appellant eloped and got married elsewhere in the month of December 2006. Three months after the marriage, they returned to the village and started living together in the house of the appellant.

(3.) P.W.1 and others did not oppose the marriage as they belong to same community. However, the appellant started harassing the deceased to get the dowry from P.W.1. According to P.W.1, he was prepared to marry the deceased with another person namely Yadagiri giving dowry of Rs.1,40,000.00. The appellant started harassing the deceased to get Rs.1,40,000.00 from P.W.1. He started beating the deceased and ultimately on 9/6/2007 at 9.00 p.m, the appellant poured kerosene on the deceased and set her on fire.