SUKHBIR KAUR Vs. SANT SINGH

JUDGEMENT

(1.) THIS revision petition filed by complainant against judgment of acquittal recorded on 12.9.2002 by learned Sub Divisional Judicial Magistrate, Khanna, under Sections 279 and 304 -A IPC, is barred by limitation having inordinate delay of 575 days. The explanation given for delay in filing the revision, on reproduction, read as under: -

(2.) THUS , the delay has not been properly explained and once the appeal by State against judgment of learned Magistrate was dismissed on merits, this revision, having been filed after inordinate delay, does not deserve consideration. That apart in the appreciation of evidence done by Lower Court, there does not appear to be any glaring defect in the procedure or a manifest error on point of law leading to miscarriage of justice. The Court has not excluded relevant evidence or placed reliance on inadmissible evidence or over -looked material evidence. Para No. 10 being the relevant portion of the impugned judgment containing appreciation of evidence, on reproduction, read as under: -