HAWA SINGH Vs. NARENDER AND ORS

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act for condonation of delay of 77 days in filing the appeal.

(2.) For the reasons recorded in the application, the delay of 77 days in filing the appeal is condoned and the application is, accordingly, allowed.

(3.) This is an appeal against the judgment and order dated 28.02.2009 passed by the Additional Sessions Judge (I), Jind, vide which, the complaint under Sections 323/324/452/506 IPC and Section 3 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been dismissed.