GANDAMALLA YELENDER Vs. STATE OF A.P.

JUDGEMENT

(1.) This appeal is filed by the appellant/A1 questioning the conviction recorded by the I Additional Sessions Judge at Nalgonda in S.C.No.192 of 2009, dtd. 4/4/2012, for the offence under Sec. 304-B of the Indian penal Code; and sentencing him to undergo Rigorous Imprisonment for a period of seven years and to a fine of Rs.5,000.00.

(2.) Heard learned counsel for the appellant and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor for the respondent-State.

(3.) Briefly, the case of the prosecution is that on 26/2/2008, at 8:00 AM, PW.1 went to Atmakur Police Station and lodged a complaint (Ex.P1). In his complaint, he stated that his younger daughter, Hamsa (hereinafter referred to as the "deceased"), and A1 had been in love for the past five years. On 3/1/2008, in the evening, both of them left their homes for Hyderabad and got married at 'Arya Pratinidhi Sabha', A.P, on 29/1/2008. The couple lived happily for a few days; however, thereafter, A1 (deceased's husband), A2 (deceased's father-in-law), A3 (deceased's mother-in- law), A4 (deceased's elder brother-in-law), A5 (deceased's younger brother-in-law), and A6 (deceased's sister-in-law) started harassing the deceased both mentally and physically. They eventually forced her out of the house, citing that she had become pregnant and had not brought any dowry at the time of marriage.