JASWINDER KAUR Vs. HARJINDER SINGH

JUDGEMENT

(1.) PETITIONER seeks condonation of delay in filing of the criminal revision. Respondent was acquitted by the learned Sessions Judge, Faridkot on June 14, 1990. Petitioner claims that the delay in filing of revision which is of 3 years, 7 months and 4 days may be condoned because it is neither intentional nor deliberate. She pleads, inter alia, that it was made to understand by the prosecution that an appeal against acquittal would be filed. She was running from pillar to post but thereafter came to know that no appeal had been filed. On this ground, it was prayed that the delay in filing of revision may be condoned.

(2.) NOTICE of the application had been issued to the respondents.

(3.) IN light of the above, one has to look back at the facts of the case in hand. In the present case it is not a delay of few days but the delay runs into years and as per the petitioner's own case, the delay in filing of the revision is of 3 years, 7 months and 4 days. The sole ground taken tip is that she had been told that the appeal against acquittal would be filed.