UPPU SHIRISHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioners, who are arrayed as accused Nos.1 to 4, seeking to quash the proceedings in S.C. No.41 of 2024 on the file of the learned Assistant Sessions Judge, Mahabubnagar, for the offence punishable under Sec. 306 r/w 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Brief facts of the case:

(3.) Heard Mrs. G.Jaya Reddy, learned counsel for the petitioners, Mr.K.Venkatesh Guptha, learned counsel for respondent No.2/de facto complainant through video conference and Mr.M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1-State.