PARMINDER KAUR Vs. KULWINDER KAUR

JUDGEMENT

(1.) The complainant is seeking leave to lay challenge to the judgment dated 23.11.2011 rendered by Judicial Magistrate Ist Class, Ferozepur by virtue of which respondent was acquitted of the charges under Sections 406 and 498-A IPC.

(2.) There is delay of 765 days in filing the appeal. The applicant had approached the Appellate Court below impugning the judgment and vide order dated 13.01.2014 it was dismissed being not maintainable. For the reasons mentioned in the application, same is allowed and delay stands condoned.

(3.) Heard.