SUNITA ANIL ZENDPHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Sec. 439 of the Criminal Procedure Code, 1973 in connection with C.R. No.196 of 2022 registered with respondent No.1/police station for offence punishable under Ss. 302 , 201 , 120-B read with 34 of the Indian Penal Code , 1860.

(2.) According to prosecution, the applicant is accused No.2. She is wife of the deceased. Accused No.1 was having illicit relation with accused No.2 (applicant). The deceased was harassing accused No.2 under the influence of liquor and was objecting the love relationship between accused Nos.1 and 2. For the said reason, accused No.2 engaged accused No.1 to commit murder of the deceased. Accused No.1 allured the deceased by intoxicating him. He assaulted the deceased by hammering on head. Report was registered on 3/6/2022. Applicant was arrested on 5/6/2022.

(3.) The investigating agency carried out investigation and filed charge-sheet against accused Nos.1 and 2.