CHARANJIT SINGH Vs. HARKIRAN KAUR

JUDGEMENT

(1.) THIS is an application under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure for producing on record the certified copy of judgment dated 14.11.2009 passed by the Judicial Magistrate Ist Class, Ludhiana in FIR No. 103 dated 1.8.1996, under Sections 406, 498 -A of the Indian Penal Code, registered at Police Station Division No.2, Ludhiana by way of additional evidence as Ex.AX and certified copy of judgment dated 9.9.2011 passed by the Additional Sessions Judge, Ludhiana as Ex.AY.

(2.) NOTICE of this application was issued. Short reply opposing the prayer has been filed.

(3.) AFTER hearing learned counsel for the parties, the application is allowed as these judgments were passed after the decision of the trial court in 2001 and the certified copies of the judgments dated 14.11.2009 as Ex.AX and dated 9.9.2011 as Ex.AY are taken as additional evidence on record.