GURDAWAR SINGH Vs. AJAIB SINGH AND OTHERS

JUDGEMENT

(1.) Crl. Misc. No. 24774 of 2013

(2.) THERE is a delay of 108 days in filing the present revision. For the reasons stated in the application, the delay of 108 days in filing the revision is condoned.

(3.) THIS is a revision against the order dated 19.9.2012 passed by the Addl. Sessions Judge FTC (Adhoc) Jalandhar whereby appeal against the judgment of acquittal dated 2.11.2011 has been dismissed.