HEMCHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEAVE granted. SLP (Cri) No. 2846 of 1991 was filed by the sole accused if the case against the judgment of High Court of Punjab and Haryana confirming the conviction of the appellant under Section 304B and 498 -A IPC and the sentence of imprisonment for life and two years respectively awarded thereunder by the trial Court. The SLP was dismissed by this Court at the notice stage on 16.9.1991.

(2.) AS against the same Review Petition (Crl) No. 452 of 1992 was filed. This Court issued notice and the review petition was listed for hearing on 18.3.1994 but by mistake it was dismissed without hearing either party. Therefore Crl. MP No. 1753 pf 1994 has been filed to recall the order dismissing the review petition. Accordingly the order dated 8.3.1994 dismissing the review petition is recalled and it is taken on file. After hearing the respective counsel we allowed the review petition and restored the SLP.

(3.) THE plea of the accused was one of denial and he stated that when he returned from his office in the evening and entered the room, he found the deceased hanging from the hook in the ceiling. He got confused and with the help of the people he, took the dead body to his native Village Lakhan Majra and that he also informed the police.