VEMULA BHOOPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners under Section - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in S.C. No.203 of 2021 on the file of II Senior Civil Judge - cum - Assistant Sessions Judge, Medchal.

(2.) The petitioners herein are accused Nos.1 and 2 in S.C. No.203 of 2021. The offence alleged against them is under Section - 307 read with 34 of IPC.

(3.) Heard Mr. V.V. Anil Kumar, learned counsel for the petitioners and Mr. S.M. Venkatesham, learned counsel for respondent No.2 and also the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State.