BONGARALA SUBHASH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the petitioner/accused, challenging the judgment, 24/2/2010, passed in Criminal Appeal No.11 of 2008 by the II Additional Sessions Court (FTC), Adilabad, whereby, the judgment, dtd. 31/1/2008, passed in S.C.No.35 of 2007 by the Assistant Sessions Judge, Adilabad, convicting the petitioner/accused for the offence under Sec. 306 of IPC and sentencing him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000.00, in default, to undergo rigorous imprisonment for two months, was confirmed.

(2.) I have heard the submissions of Sri S.Surender Reddy, learned counsel for the petitioner/accused, learned Assistant Public Prosecutor appearing for the respondent/State and perused the record.

(3.) The facts of the case, in brief, are that on 1/4/2005, PW-1 /complainant-L.Vasanth Rao lodged a complaint with Adilabad Rural Police Station stating that his daughter by name Panchapula studied up to 12th class. Since the time of her studies, she fell in love with the petitioner/accused. PW.1 approached the petitioner/ accused and his parents and asked the petitioner/accused to marry his daughter, but however, they refused. Then he approached the police, who called them and gave counseling. Subsequently, the petitioner/accused agreed to marry his daughter and date of marriage was fixed. However, one day before the marriage, the petitioner/accused swallowed sleeping tablets and was admitted in the hospital. After discharge from hospital, the daughter of PW.1 along with the Mahila Members and Ambedkar Sangham people went to the house of the petitioner/accused and asked him about the marriage, but the petitioner/accused abused his daughter and refused to marry her. On 1/4/2005, the daughter of PW.1 poured kerosene and set herself ablaze and while she was raising hues and cries, the wife of PW.1 woke up, extinguished the flames and got her admitted in the District Head Quarters Hospital, Adilabad, where she succumbed to the burn injuries in the afternoon hours, while undergoing treatment.