SHAKUNTLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm-28533-2018

(2.) For the reasons stated in the application, which is duly supported by an affidavit, delay of 34 days in filing the revision petition is condoned.

(3.) This criminal revision petition has been filed against judgment passed by learned Additional Sessions Judge, Narnaul accepting the appeal filed by the accused and reversing the judgment of conviction.