LALITKUMAR LAXMINARAYAN SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides. Perused the record.

(2.) The applicant was charged for commission of offence under section 302 of IPC. It is alleged that he had committed murder of Jyoti Radheshyam Tripathi in the flat which was her residence, at about 9.30 pm on 13.4.2009 by throttling her neck by me of cable.

(3.) FIR was lodged by Radheshyam P.W.1. The prosecution has examined 12 witnesses.