Karveda Narsimha Reddy vs The State Of A.P. 3 Others
2023 Latest Caselaw 115 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL REVISION CASE No.1510 OF 2007

JUDGMENT:

This revision is filed by the petitioner/PW1/complainant

challenging the Judgment of the I Additional Sessions Judge,

Karimnagar in Sessions Case No.547 of 2006, dt.23.07.2007,

whereby the Sessions Court acquitted Accused Nos.1 to 3 for the

offences punishable under Section 498-A & 304-B of Indian Penal

Code and Section 4 of the Dowry Prohibition Act.

2. The petitioner is the father of the deceased and the

complainant in the trial Court. Aggrieved by the death of his

daughter who is the wife of 2nd respondent herein and Accused

No.1 in the case, complaint was filed on the allegations of

harassment.

3. The Sessions Court having examined the witnesses found

that PW1 and PW2 were the parents had improved their case in

the Court and all the allegations which are leveled in the Court

were omissions in their earlier statements and proved through

Investigating Officer. The other independent witnesses PW.3 to

PW.7 turned hostile to the prosecution case. Since there was no

evidence to infer any guilt of the accused/respondents, the

learned Sessions Judge recorded acquittal.

4. Learned Counsel appearing for the petitioner would submit

that injuries have been found on the body of the deceased which

can be inferred that there was deliberate attempt in causing death

of the deceased.

5. As seen from the record, PW14 who is Doctor opined that the

cause of death was on account of 'asphyxia'.

6. This Court under revisional power under Section 401 of

Cr.P.C. cannot convert a finding of acquittal into conviction. There

are no grounds which are made out by the petitioner to remand

the case back to the trial Court.

7. In the said circumstances, the revision fails and accordingly

dismissed.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Dt.:05.01.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No. 1510 OF 2007

Dt. 05.01.2023

tk