Shaga Iylamma, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 6116 Tel

       THE HONOURABLE SRI JUSTICE K.SURENDER

        CRIMINAL REVISION CASE No.1596 OF 2007

ORDER:

This revision is filed by the petitioner/accused No.3

challenging the Judgment of the IV Additional District and

Sessions Judge, Warangal, dated 04.10.2007, passed in

Criminal Appeal No.24 of 2007, confirming the conviction

imposed by the Judicial Magistrate of first Class, Janagaon, in

C.C.No.483/2001, dt.31.01.2007, and sentence of Simple

Imprisonment for a period of six months and a fine of Rs.100,

for the offence punishable under Section 498 A of the Indian

Penal Code.

2. Heard learned counsel for the revision petitioner and the

learned Additional Public Prosecutor for the respondent-State.

Perused the record.

3. Briefly, the case of the prosecution is that the marriage of

the defacto complainant has taken place with PW1 (victim) in

the year 2001 and at the time of marriage dowry was also

given. Thereafter, the husband-Accused No.1 and in-laws -

Accused Nos.2 and 3 of the victim, harassed the defacto

complainant for additional dowry.

4. Having examined the witnesses PWs.1 to 7 and marking

Exs.P1 to P3, the learned Magistrate found that Accused Nos.1

& 2 and this petitioner-A3 were guilty of the offence under

Section 498-A of the Indian Penal Code. Accordingly, convicted

them to undergo imprisonment for six months.

5. On appeal, learned Sessions Judge concurred with the

finding of the learned Magistrate and confirmed the sentence.

6. There are no grounds to interfere with the concurrent

findings of the learned Magistrate and Sessions Judge.

Further, as seen from the record, the offence is of the year

2001 and after 22 years, no purpose would be served in

sending this petitioner who is now aged around 75 years, to

prison.

7. For the said reason, the Criminal Revision Case is partly

allowed reducing the sentence of imprisonment of this

petitioner/A3 to the period already undergone.

Miscellaneous Petitions, if any, pending, shall also stand

closed.

__________________ K.SURENDER, J Date: 23.11.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.1596 OF 2007

Dt. 23.11.2022

tk