RAM DHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Revision Petition has been filed against the order dated 10.3.1990, passed by the Additional Sessions Judge, Sonepat, whereby the appeal filed by the petitioner Ram Dhan against his conviction and sentence for the offence under Section 411 of the Indian Penal Code (I.P.C. for short) has been accepted. However, the case was remanded back to the learned trial Magistrate for re-trial according to law after framing the charge correctly in the case.

(2.) Notice of the case was issued on 30.3.1990 for 18.4.1990 meanwhile the proceedings in the trial Court were directed to be stayed.

(3.) The petitioner was apprehended by a police party on 1.10.1984 in the area of Police Post Mimarpur. He was found to be in possession of ornaments, the ownership of which he could not account for. The police took the ornaments in possession under S. 102 of the Code of Criminal Procedure (Cr.P.C. for short).