Dongala Chandra Reddy vs State Of A.P. 3 Others
2022 Latest Caselaw 7005 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL REVISION CASE No.1104 OF 2006

JUDGMENT:

This revision is filed by the petitioner/defacto

complainant challenging the Judgment of the Assistant

Sessions Judge at Siddipet in S.C.No.306 of 2004,

dt.27.03.2006, wherein the learned Assistant Sessions

Judge acquitted the respondents 2 to 4/Accused Nos.2 to

4 for the offence under Section 304-B of the Indian penal

Code.

2. The case of the petitioner/defacto complainant is that his

eldest daughter was married to Accused No.1 and a dowry of

Rs.80,000/- was given in the year 1998. Thereafter, there was

harassment by respondents 2 to 4 who are Accused Nos.2 to 4

and also Accused No.1-Husband of the deceased, for which

reason, she committed suicide.

3. Learned Assistant Sessions Judge having examined the

witnesses PW1 to PW14 and marking Exs.P1 to P10, found that

no case was made out against these petitioners/A2 to A4, since

the allegations made against them were omnibus and there is

no direct involvement, the said case was not proved.

4. The petitioner/defacto complainant has filed present

application on the ground that since there are allegations

leveled against respondents 2 to 4, the acquittal recorded by

the learned Assistant Sessions Judge has to be reversed.

5. Under Section 401(3) of the Cr.P.C., this Court under

revisional powers, cannot convert an acquittal into conviction.

Further, as seen from the findings of the learned Assistant

Sessions Judge, which are based on evidence of witnesses, this

Court finds no grounds to remand the case back to the trial

Court.

6. Accordingly, the Criminal Revision Case is dismissed.

Miscellaneous Petitions, if any, pending, shall also stand

closed.

__________________ K.SURENDER, J Date: 26.12.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.1104 OF 2006

Dt. 26.12.2022

tk