STATE OF MADHYA PRADESH Vs. MURARI LAL

JUDGEMENT

(1.) HEARD on I.A.No.12472 of 2009 filed under section 5 of the Limitation Act by the appellants for condoning the delay of 1865 days.

(2.) THE application has been opposed by the respondent. In support of the application, the appellants have also filed an application to bring on record some other facts being I.A.No.1763 of 2010.

(3.) I have gone through the application to bring on record the additional facts. The additional facts as disclosed by the appellants are as under :