JAGMOHAN Vs. SANDEEP AGGARWAL

JUDGEMENT

(1.) Case heard via video conferencing.

(2.) By this revision petition, the petitioner seeks setting aside of the judgment and order of sentence dtd. 10/5/2019 and 13/5/2019 respectively, passed by the learned JMIC, Faridabad, as also the judgment passed by the learned Sessions Judge, Faridabad, dtd. 11/2/2021.

(3.) On 26/2/2021, the following order had been passed by this court, upon an application bearing CRM no.5846 of 2021 having been filed on behalf of the petitioner:-