RAKESH TALWAR Vs. KEWAL KUMAR SEHGAL

JUDGEMENT

(1.) HAVING admitted the revision petition at the instance of the accused, the learned Additional Sessions Judge, Amritsar, could not dismiss the same for non-appearance of the petitioners. Law is well-settled on this point. He was required to peruse the record even unassisted and pass such orders in relation thereto as he thought fit. Accordingly, this petition is accepted. The order of Additional Sessions Judge dated September 1, 1986, is set aside and the matter is remitted back to him for consideration on merits in accordance with law. Parties through their counsel are directed to put in appearance before Additional Sessions Judge, Amritsar, on November 16, 1987.