ANIL KUMAR CHATURVEDI Vs. STATE OF U P

JUDGEMENT

(1.) This revision is directed against the order dated 19.1.85 recorded by Sessions Judge, Mathura (Shri G.S. Sharma) who dismissed Criminal Appeal No. 47 of 1984 as barred by time and rejected the application of revisionist for condonation of delay under section 5 of Limitation Act.

(2.) Dispute relates to Bus No. U.S.O. 7062. According to the allegations of revisionist the bus was purchased Ort higher purchase basis by him from Canara Bank of Mathura. Installment of Rs. 45,000/- out of the total value of Rs. 1,59,000/- was paid by the revisionist who got himself registered as owner of the Bus and also secured a permit for plying that Bus. On 15.8.1983 the Station Officer, Goverdhan district Mathura found the vehicle plying in violation of the, Motor Vehicles Act and the vehicle was taken into custody of the police by him.

(3.) On 16.8.1983 the driver of the Bus Sri Om Prakash was convicted and fined a sum of Rs. 100/- by the Magistrate concerned.