VEERU SINGH Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellants are convicted for the offence under Ss. 498-A and 306 of IPC and sentenced to undergo rigorous imprisonment for two years and five years respectively.

(2.) Briefly, the case of the prosecution is that P.W.1, who is the father of the deceased, filed a complaint/Ex.P.1 on 24/6/2006 at 10:30 p.m. alleging that he performed his daughter's marriage 6 1/2 years prior to the said date. On 23/6/2006, the deceased went to the house of P.W.1 and informed that these appellants are harassing her mentally for the past two months asking her to bring additional dowry. On the very same day, she returned home. On the next day i.e., on 24/6/2006, the neighbors informed that the deceased committed suicide by consuming poison.

(3.) P.W.1 is the father and P.W.2 is the brother of P.W.1 who narrated the contents of the complaint during their evidence. P.W.3 is the independent witness who was living in the same Basti. He gave evidence that twice or thrice he has admonished the appellants for torturing the deceased for additional dowry.