JARNAIL SINGH Vs. DHARAM PAL AND ANOTHER

JUDGEMENT

(1.) The petitioner lays challenge to order dated 07.09.2011, passed by the Additional Sessions Judge, Ludhiana, whereby the revision petition filed by the petitioner against order dated 13.02.2009, passed by the Judicial Magistrate Ist Class, Ludhiana was dismissed.

(2.) The facts relevant for the disposal of the present petition are recapitulated as under:-

(3.) The learned trial Court, after recording evidence consisting of statements of the complainant and his son Inder Pal Singh refused to accept the prayer of the petitioner to condone delay and as a result, the complaint was ordered to be dismissed.