STATE OF TELANGANA Vs. MOHD.WAJID ALI

JUDGEMENT

(1.) The State is aggrieved by the judgment dtd. 24/8/2016 in S.C.No.300 of 2013, on the file of II Additional Metropolitan Sessions Judge, Hyderabad, acquitting the respondents /accused for the offences under Ss. 304-B and 302 r/w. 34 of IPC.

(2.) Heard learned Additional Public Prosecutor for State and the learned counsel for the respondent/accused.

(3.) The case of the prosecution is that on 12/8/2008, P.W.1/brother of the deceased lodged a complaint in Kalapather Police Station stating that on 12/5/2008, at about 6 a.m., he received a phone call from brother-in-law/A-1 informing that his sister burnt herself in her room and asked them to come immediately. On receipt of said information, P.W.1 along with his brother P.W.2 and others rushed to house of A-1 where the deceased was lying dead due to severe burns. P.W.1 further stated that marriage of his sister was performed on 9/12/2006 and at the time of marriage, they gave gold, furniture and other house hold articles worth Rs.4,00,000.00. After two months of marriage, her in-laws (A-2 to A-6) started harassing her for additional dowry. In the month of April, though the deceased was pregnant, A-1 beat her for additional dowry. After two months, in the month of July, deceased gave birth to a baby. Thereafter, on 9/5/2007, deceased went to P.W.1's house to attend a function, immediately, A-1 to A-6 called her on telephone and asked her to come home immediately. Due to continuous harassment by in-laws, P.W.1 gave Rs.80,000.00 to the accused, however, their harassment did not stop and his sister died on 12/5/2008.