CHAKALI LAKSHMI DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] has been filed by the Petitioners/Accused Nos.1 to 3, seeking to quash the proceedings against them in Crime No.72 of 2019, on the file of C.Belagal Police Station, C.Belagal, Kurnool District, which was registered for the offence punishable under Sec. 306 read with 34 of the Indian Penal Code[for short 'I.P.C.'].

(2.) The facts of the case in brief are as follows:

(3.) Heard Sri Butta Vijaya Bhasker, learned counsel for the petitioners and Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State. None appeared for Respondent No.2.