RAJENDRA SINGH Vs. DAMODAR PRASAD

JUDGEMENT

(1.) Heard on IA No.533/2018. This is an application under Section 5 of the Indian Limitation Act for condonation of delay.

(2.) The present revision has been filed against the judgment dated 28/4/2017 by which the appeal filed by the applicant challenging the judgment dated 20/8/2013 passed by the trial court has been dismissed.

(3.) It appears that after the dismissal of the appeal, the applicant did not surrender before the trial court and ultimately he was taken into custody on 23/12/2017.