B.N. KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel appearing for petitioners and the learned Government Pleader. Perused the records.

(2.) PETITIONERS have sought for quashing of the entire proceedings in C.C. No. 1284/2013 pending on the file of Principal Civil Judge (Jr. Dvn.) & JMFC, Tiptur, registered against them for the offence punishable under Section 304(A) of IPC.

(3.) THE learned counsel for petitioner strenuously contended that even considering and accepting the face value of all the material on record, there is no material to show that accused persons are neglected in any manner in order to cause death of the deceased.