PADI VENKATESWARLU Vs. STATE OF A.P

JUDGEMENT

(1.) In the present Criminal Petition, filed under Section 482 Cr.P.C., petitioners, who are the accused in Cr.No.140 of 2013 of Rajupalem Police Station, Guntur, are praying for quashment of the First Information Report registered against them for the alleged offences under Section 306 r/w 34 IPC.

(2.) Heard both sides and perused the entire material available on record.

(3.) Though, initially, the First Information Report came to be registered under Section 174 Cr.P.C., subsequently, the same had been altered by incorporating Sections 306 r/w 34 IPC.