UPPALA SATYARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Revision Case No.714 of 2022 is filed by the petitioners aggrieved by order dtd. 20/9/2022 in Crl.M.P.No.102 of 2020, arraying them as Accused Nos.4 and 5 during trial invoking Sec. 319 of the Cr.P.C.

(2.) Criminal Revision Case No.715 of 2022 is filed by Accused Nos.1 and 3 questioning the order dtd. 20/9/2022 in Crl.M.P.No.364 of 2021 directing to alter the Sec. of law from Sec. 306 to Sec. 304-B of the Indian Penal Code.

(3.) The defacto complainant is the father-in-law of Accused No.1. His deceased daughter was married to Accused No.1 on 19/3/2008. At the time of marriage Rs.10.00 lakhs worth gold, silver, six acres of land and other gifts were given. After marriage, on the insistence of Accused No.1 the land of six acres was divided into two. Three acres of land stood in the name of the deceased and three acres of land registered in the name of Accused No.1. Additional Dowry of Rs.1.00 lakhs, 5 Tulas of gold, 3 gold rings were given, since there was specific demand by A1 to A5, the deceased and A1 put up their family at Motinagar. A4 and A5, who are sister and brother-in-law of A1 used to go to their house and asked deceased to get additional dowry. The defacto complainant and others went and questioned as to why they were harassing her, though sufficient dowry was given. For some time she was looked after well. For two years after marriage since the deceased did not conceive, they approached a doctor. Though she became pregnant, there was a miscarriage after three months pregnancy. One week prior to her death, the deceased informed her father that all the accused were discussing about a marriage proposal for A1. During discussions they also discussed that if the deceased died, the property would go to A1. On 24/7/2013 the deceased committed suicide by hanging herself at her parents residence.