SHAIK GHOUSE Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal appeal is filed by the appellantAccused aggrieved by the judgment dtd. 13/7/2012 passed in Sessions Case No.367 of 2011 by the learned I Additional Sessions Judge, Adilabad (for short 'the trial Court').

(2.) Vide the aforesaid judgment, the trial Court found the appellant guilty of the charge under Sec. 304-B of the Indian Penal Code (for short 'IPC') and accordingly, he was convicted and sentenced him to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.2000.00, in default to undergo simple imprisonment for a period of three months.

(3.) The case of the prosecution is that, on 25/12/2008, the marriage of accused was performed with the deceased, and that at the time of marriage, her parents presented an amount of Rs.40,000.00 net cash, one tula of gold, and other household articles. After marriage, the accused and the deceased lived separately in a rented house at Kolipura locality of Adilabad. They were blessed with one son, and the accused began to torture the deceased for want of an additional dowry of Rs.15,000.00. However, her parents expressed their inability, and the harassment continued. On 13/9/2010, the accused picked up a quarrel with the deceased over a petty issue and beat her, upon which the deceased, getting vexed with her life, committed suicide by hanging. Thus, the accused is facing charge under Sec. 304-B of the IPC.