CHANDRAWATI KORGAOKAR Vs. STATE

JUDGEMENT

(1.) Heard Shri Bhobe, learned Counsel for the petitioner and Mr. Pravin Faldessai, learned Additional Public Prosecutor for the State.

(2.) The petition is filed being aggrieved by the order dated 12.12.2019 in Sessions Case no. 37/2012 by learned Sessions Judge, Panaji. The petitioner and the respondent no.2 were accused of having committed offence under Section 302 read with Section 34 of I.P.C. The respondent no.1 registered an FIR alleging that the petitioner and the respondent no.2 with common intentions assaulted and committed murder of Mrs. Reshma Korgaonkar by constriction of neck by using ligature material i.e. dupatta.

(3.) The prosecution has examined 11 witnesses as of now and the evidence of Pw.12 i.e. Deputy Collector and S.D.O. Mapusa Goa, is in process. During the examination in chief of Pw.12, the respondent no.1 (i.e. State) filed an application (exhibit D-73) seeking to produce a purported complaint dated 24.11.2010 allegedly lodged by Shri Kanta Amerkar, father of the deceased Reshma Korgaonkar.