Telangana High Court
Nukapangu Venkaiah, Nalgonda Dt., vs State Of Ap., Rep. Pp. Hyd., on 13 November, 2024
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
CRIMINAL APPEAL No.111 OF 2014
*****
Between:
Nukapangu Venkaiah ... Appellant
And
The State of A.P rep. by Public Prosecutor ... Respondent
DATE OF JUDGMENT PRONOUNCED: 13.11.2024
Submitted for approval.
THE HON'BLE SRI JUSTICE K.SURENDER
1 Whether Reporters of Local
newspapers may be allowed to see the Yes/No
Judgments?
2 Whether the copies of judgment may
be marked to Law Reporters/Journals Yes/No
3 Whether Their Ladyship/Lordship
wish to see the fair copy of the Yes/No
Judgment?
__________________
K.SURENDER, J
2
* THE HON'BLE SRI JUSTICE K.SURENDER
+CRIMINAL APPEAL No.111 OF 2014
% Dated 13.11.2024
# Nukapangu Venkaiah ... Appellant.
And
$ The State of A.P rep. by Public Prosecutor ... Respondent
! Counsel for the Appellant: Sri C.Pratap Reddy, Senior Counsel
Sri C.Sunil Anand
^ Counsel for the Respondent: Sri Arun Kumar Dodla,
Addl. Public Prosecutor.
>HEAD NOTE:
3
HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.111 OF 2014
JUDGMENT:
1. The appellant was convicted for the offence under Section 304-
B of IPC and sentenced to undergo rigorous imprisonment for a
period of ten years vide judgment in S.C.No.504 of 2009, dated
30.01.2014 passed by the Additional District and Sessions Judge,
Miryalguda. Aggrieved by the same, present appeal is filed.
2. Briefly, the case of the prosecution is that complainant/P.W.1
is the father of the deceased. Deceased is the wife of the appellant.
P.W.1 arranged her marriage with the appellant in 2007, giving Rs
1,50,000 as dowry. They lived happily after marriage in Lingagiri
village. After sometime, appellant started harassing the deceased
demanding additional dowry of Rs 1 lakh and sent the deceased to
her father's house. PW1 expressed his inability to fulfill this
demand and sent her back to her marital home. On 20.5.2009, PW1
visited Lingagiri and consulted the village Sarpanch (PW4) and
other elders (PWs 5, 6, and 17). A panchayat was held, where the
elders admonished the appellant, who then promised to stop the
harassment, leading to a brief period of harmony.
3. However, on 20.6.2009, the appellant allegedly sent the
deceased again for Rs 1 lakh. P.W.1 again expressed his inability to
provide the additional dowry. The deceased returned to her
husband the next day and informed P.W.1 over the phone that the
harassment was continuing.
4. On 24.6.2009, PW1 sent his wife (PW2) and son, Benjamin, to
the appellant's home to check on the deceased. That night, around
10:00 pm, the appellant returned home and PW2 pleaded with him
to stop harassing the deceased. Later, the appellant and deceased
retired to their one-room home, while PW2 and her son slept
outside.
5. P.W.2 heard quarrel between the couple in the night but did
not intervene, considering it a marital issue. Around midnight, the
appellant informed PW2 that the deceased had committed suicide.
6. Further case of the prosecution is that P.W.1 was informed
about the death of the deceased. He then went to the house and
after enquiry, he went to the police station and lodged Ex.P1
complaint. The police, then went to the scene of offence and
conducted scene of offence panchanama. Inquest was also
concluded. Thereafter, the body was sent for postmortem
examination. Charge sheet was filed for the offences under Sections
302 and 304-B of IPC.
7. Learned Sessions Judge having examined witnesses found
that the death was suicidal and accordingly acquitted the appellant
for the offence under Section 302 IPC and convicted under Section
304-B of IPC.
8. Sri C.Pratap Reddy, learned Senior Counsel appearing for the
appellant would submit that there is any amount of development in
the statements of the witnesses before Court. In fact, the evidence
was brought on record by defence to show that the deceased was
suffering from ailments like abdominal pain and gynec problems.
However, the said ill-health of the deceased was overlooked and the
Court based its findings on the developed version of the witnesses.
9. On the other hand, learned Assistant Public Prosecutor
submitted that the death was unnatural and there is no reason why
she would commit suicide unless there was demand for dowry as
stated by the parents. Specifically it is alleged that Rs.1.00 lakh
dowry was demanded and the victim was sent to her parents house.
In the said circumstances, the findings of the learned Sessions
Judge regarding involvement of the appellant has to be upheld.
10. P.Ws.1 and 2 stated that Rs.1,50,000/- dowry was given at the
time of marriage and also stated that there was demand for
additional dowry of Rs.1.00 lakh, which was informed by the
deceased. The deceased then left to in-laws house. Thereafter,
P.W.2/mother went to the house of the appellant. The incident
happened when the mother/P.W.2 was present in the house. P.W.2
further admitted that the appellant had called them four or five
days prior to the incident and informed that the deceased was
experiencing abdominal pain. Accordingly, P.W.2 and her son went
to meet the deceased in the hospital.
11. The deceased had consumed sleeping pills on account of the
appellant arriving late on their wedding night which was nearly two
years prior to suicide. Though the case of the prosecution is that
P.Ws.4, 5, 6 and 17, who are the village elders were present when a
panchayat was held regarding the deceased consuming sleeping
pills on the wedding night, have all turned hostile to the
prosecution case.
12. The conduct of the deceased in consuming sleeping pills
immediately after marriage only for the reason of the appellant
arriving late on the wedding night gives rise to suspicion regarding
the normal behavioral attitude of the deceased. Consuming sleeping
pills only for the reason of coming late is not normal and reflects
the hyper sensitive approach to normal situations and such near
fatal reaction of consuming sleeping pills is uncalled for, when the
appellant arrived late.
13. The swallowing of sleeping pills by deceased immediately after
marriage for flimsy reason, cannot form basis to infer that there
was cruelty on part of the appellant.
14. During the course of trial, it is the case of the appellant that
the deceased had suicidal tendencies and previously attempted
suicide in the college and school. However, the said suggestions
were denied by P.W.2/mother. Further, it is the case of the
appellant that the deceased was suffering from ill-health due to
abdominal pain and irregular periods. P.W.10 is the Doctor, who
held inquest over the dead body of the deceased. In his cross-
examination, P.W.10 admitted that the deceased along with her
husband stayed in his house for five days for treatment at Kadimi
hospital, Nalgonda and the deceased underwent treatment as she
did not conceive.
15. Ex.X1 was marked through D.W.1, who is neighbor of the
appellant's house. He speaks about the deceased quarrelling with
the appellant for coming late on 27.05.2009. Since the MRO called
appellant, who was working VRO, the appellant went on his work
and reached the house late. The deceased quarreled for the said
reason and went into the bath room and consumed some sleeping
pills. She came out and informed D.W.1 and others. Immediately,
she was taken for medical treatment at Huzurnagar hospital. After
the said incident, deceased's parents were called and panchayat
was held. The evidence of D.W.1 corroborates with the version of
P.W.2/mother of the deceased stating that five days prior to
committing suicide by the deceased, she went and saw the deceased
in Huzurnagar hospital.
16. In Ex.X1, which is set of medical records pertaining to son of
D.W.1 which is at page 1only and from page 2 onwards, patient
name Sudha Rani/deceased shows that the deceased was suffering
with irregular periods and there is also TB report dated 07.08.2008.
Further, in Ex.X1, bunch of medical record, report is available
which reveals that deceased was suffering from chronic
Endocervicitis, which treatment is for irregular periods for
prolonged period.
17. Apart from P.Ws.1 and 2, there is no other independent
evidence regarding any kind of harassment that was meted out to
the deceased. In fact, as already discussed, there were trivial issues,
such as husband coming late to the house, deceased consuming
sleeping pills on the very first night immediately after marriage and
also five days prior to her committing suicide. Such attitude or
tendency to consuming sleeping pills on trivial issues can only be
looked at as the deceased being hyper sensitive, reacting to normal
situations abnormally.
18. The allegation regarding the demand for additional dowry of
Rs.1.00 lakh appears to have been made up subsequently. In the
back ground of the deceased threatening or hyper sensitive attitude
of consuming sleeping pills, it is highly improbable that demand for
additional dowry would have been made and pursuant to such
demand, deceased would have been harassed. For the foregoing
discussion, prosecution has failed to prove any of the ingredients of
Section 304-B of IPC.
19. Accordingly, Criminal Appeal is allowed. Since the appellant is
on bail, his bail bonds shall stand cancelled. Consequently,
miscellaneous applications, if any, shall stand closed.
__________________
K.SURENDER, J
Date: 13.11.2024
kvs
