HEMAND KUMAR TANEJA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Both these connected revisions have been preferred against the orders dated 23.11.1998 and 21.8.1999 passed by 1st Additional Sessions Judge, Sant Ravidas Nagar, (Bhadohi) in Sessions Trial No. 336 of 1998, State v. Hemant Kumar Taneja. By impugned order dated 23.11.1998 the learned 1st Additional Sessions Judge held that there was sufficient evidence to presume that the accused Hemant Kumar Taneja committed offence under Sections 498A, 304B, Indian Penal Code and Sections 3/4, Dowry Prohibition Act and 30.11.1998 was fixed for framing charges under these Sections.

(2.) By impugned order dated 21.8.1999 subsequently the accused Hemant Kumar Taneja was discharged from these offences and it was held that in view of the report of the handwriting expert given in respect of suicide notes left by deceased Smt. Indira Taneja, her husband accused Hemant Kumar Taneja is not liable and he was completely exonerated from the charge.

(3.) Heard Mr. V.P. Srivastava, learned Counsel for the accused Dr. Hemant Kumar Taneja and Mr. D.S. Mishra, learned Counsel for the complainant Raje Basin, the learned AGA and have gone through the record.