SURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved of judgement dtd. 2/2/2009 acquitting Pooja Sabharwal, Jiwan Asha and Deepak Kumar (hereinafter referred to as 'the respondents') in FIR No. 155 dtd. 7/6/2000, under Ss. 120-B, 420, 467, 468, 471, 212, 216, 406 IPC and Sec. 8 of the Prevention of Corruption Act, registered at Police Station Kotwali, Kapurthala, criminal revision is filed which is accompanied by an application for condoning the delay of 4771 days.

(2.) The petitioner had earlier filed CRR No. 4411 of 2016 which was accompanied by an application for condoning delay of 2667 days. In that revision petition, the acquittal of the respondents was challenged and prayer was for enhancement of the sentence of Ashok Kumar Sabharwal and Sushma Bawa. On 13/5/2022, learned counsel for the petitioner restricted the prayer in revision to the quantum of sentence and sought permission to file separate criminal revision against the acquittal of the respondents. The order dtd. 13/5/2022 is reproduced below:

(3.) Heard learned counsel for the parties.