SANJAY BABU LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) As the petitioner - Sanjay Babu Lal is confined to jail, delay of 1606 days in filing the review petition is condoned.

(2.) Having heard learned counsel for the parties, the review petition is allowed. The order dtd. 31/8/2018 is recalled and SLP(Crl.) no. 7528/2018 stands restored to its original number and file.

(3.) We have perused the trial Court records with reference to the statement of Lt. Col. (Dr.) T.S. Bhatti (PW-11), the statement made by the appellant - Sanjay Babu Lal under Sec. 313 of the Code of Criminal Procedure, 1973, as also, Exhibits PQ (Medical Case Sheet), PR (Proceedings of Medico-legal case) and PV (Site Plan). We have also perused the photographs, which are marked as Exhibits PC to PE.