NAMATHOTI SANKARAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both sides.

(2.) In this criminal petition, the docket order passed by the learned Sessions Judge dt. 29-5-2000 in Crl. P. No. 178 of 2000 filed under Section 5 of the Limitation Act under which the application for condoning the delay in presenting criminal revision petition filed by the complainant-petitioner herein is said to have been dismissed is assailed.

(3.) It may be mentioned at the out set that though the learned Sessions Judge is purported to have passed an order under Section 5 of the Limitation Act, the concluding portion of the order would suggest that he proceeded as if he has condoned the delay in filing the revision petition and made his observations and orders on the merits of the case. This is obvious from the concluding part of his order, which is extracted below :