UMAKKA AND ORS. Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel Shri S.G. Rajendra Reddy for the petitioner and the learned HCGP Shri Thejesh for the State.

(2.) This Criminal Revision Petition is directed against the order passed by the Court below in S.C.No.121/2010 dated 04.06.2012, allowing the application filed by the Public Prosecutor under Section 319 Cr.P.C. and directing the office to add the present petitioners as Accused Nos.2 to 4 to the charge sheet and thereby to issue summons for their appearance in order or face trial along with Accused No.1 for offences punishable under Sections 498A, 306 read with Section 34 IPC.

(3.) The factual matrix of this petition is as under: