TADIBOINA PARVATHI Vs. DABBAKUTI PADMAVATHI

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short Cr.P.C"] is preferred by the Petitioners/Accused Nos.2 and 3, seeking quashment of proceedings against them in S.C.No.412 of 2018 on the file of the Court of Assistant Sessions Judge, Repalle,[In short, 'trial court'] registered for the offences punishable under Ss. 498-A and 306 read with 34 of the Indian Penal Code, 1860[in short, 'I.P.C.'].

(2.) Petitioners herein are the mother and father of Accused No.1 and Respondent No.1 is the mother of the deceased in the above case.

(3.) The case of the prosecution, in brief, is as follows: