KULWANT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) There is delay of 24 days in filing the present criminal revision petition.

(2.) After hearing the learned counsel for the applicantpetitioner and going through the contents of the application, which is duly supported by an affidavit, application is allowed. Delay of 24 days in filing the criminal revision petition is condoned.

(3.) The present criminal revision petition has been filed against the judgment, dated 14.02.2013, passed by learned Additional Sessions Judge, Moga, whereby the appeal filed by the State challenging the judgment of acquittal, dated 06.09.2011, passed by learned Chief Judicial Magistrate, Moga, was dismissed.