VARIKUPPALA RANJITH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Appeal is filed against the Judgment and decree dtd. 2/3/2017 in S.C.No.194 of 2015 passed by the learned VIII ' Additional District and Sessions Judge, Medak.

(2.) The case of the prosecution is that the mother of the deceased Anitha, gave complaint on 3/1/2014, at about 8:00 AM stating that she performed the marriage of her daughter with A.1 on 16/5/2013 and gave Rs.4,00,000.00 as dowry and they lived happily for about three months. Thereafter, her son-in-law started picking up quarrels for want of additional dowry and in this regard, a Panchayat was also conducted before the elders and sent her daughter again to the matrimonial house, but her son-in-law and his parents demanded Rs.2,00,000.00 for purchase of compressor tractor, as such she arranged Rs.50,000.00 and purchased a compressor tractor in finance, but A.1 did not pay the installments to the finance and thus again the mother of the deceased paid Rs.20,000.00. Again when all the accused insisted her daughter for additional dowry, she promised to give the amount on the Sankranthi festival, even then they are continuously harassing her daughter physically and mentally. On 2/1/2015, at about 8:00 PM, the house owner Srinivas telephoned and informed that her daughter Anitha committed suicide by hanging with saree. Immediately, she rushed to the spot and found her daughter dead. Therefore, requested the police to take action against the accused, who are responsible for the death of her daughter by demanding additional dowry and harassed her mentally. In fact, complaint was drafted by her brother on her dictation.

(3.) To prove the guilt of the accused, prosecution examined P.Ws.1 to 11 on their behalf and marked Exs.P1 to P6 and also marked M.Os.1 to 5. The trial Court after considering the oral and documentary evidence, found A.2 and A.3 not guilty for the offence under Sec. 304-B of IPC and accordingly they were acquitted under Sec. 235(1) of Cr.P.C, and convicted A.1 under Sec. 235(2) of Cr.P.C for the offence punishable under Sec. 304-B of IPC and sentenced him to undergo life imprisonment. Aggrieved by the said Judgment and decree, A.1 preferred the present appeal.