GUNDU VENKATA SAI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The appellant is questioning his conviction for the offence under Sec. 304-B IPC vide judgment in SC No.596 of 2013 dtd. 30/3/2015 passed by the Special Judge for trial of offences under SCs & STs (POA) Act-cum-VI Additional Metropolitan Sessions Judge, Secunderabad.

(2.) Briefly, the case of the prosecution is that the deceased was the wife of the appellant. She was married to the appellant in the year 2010. At the time of marriage, one Acre land, Rs.1.50 lakhs cash, seven tulas of gold were given. After marriage, the deceased joined the company of the accused and lived happily for some time. They were blessed with two children, who are girls. Appellant and three other acquitted accused started harassing the deceased for additional dowry. They insisted to register one acre land in the name of the appellant. On 3/2/2013 A-2 informed P.W.1 that the deceased died due to burn injuries on account of cylinder blast. It is further the case of P.W.1 that prior to the incident, the deceased was in a depressed condition and when enquired she informed that the appellant and others used to harass for not getting additional dowry and also giving birth to female children.

(3.) P.W.1 suspected that his daughter might have been murdered and accordingly filed a complaint stating that the appellant and others poured kerosene on her and lit her fire.