K.C. AHUJA Vs. K.C. AHUJA

JUDGEMENT

(1.) The present revision petition has been filed impugning the judgment dtd. 6/9/2010 passed by the Additional Sessions Judge, Gurgaon, whereby the appeal filed against the judgment of conviction and order of sentence dtd. 18/19/12/2009 passed by the Chief Judicial Magistrate, Gurgaon has been dismissed.

(2.) The complaint in the present case came to be registered on 24/1/1999. The judgment of conviction and order of sentence was passed on 18/19/12/2009.

(3.) The appeal against the judgment of conviction and order of sentence was dismissed on 6/9/2010. This revision petition was filed on 17/9/2010 and has come up for final hearing now i.e. after a period of 25 years having elapsed from the date of the filing of the complaint.