MOHINDER SINGH Vs. JAI CHAND AND ANR.

JUDGEMENT

(1.) Heard. For the reasons set out in the application, delay of 17 days in filing the Revision Petition, which, in my considered view, has sufficiently been explained, is condoned. Application stands disposed of. Revision Petition be registered. Criminal Revision No.13/2014

(2.) With the consent of the learned counsel for the parties, the petition is taken up for final disposal today itself.

(3.) Assailing the judgment dated 24.8.2011/25.8.2011, passed by Judicial Magistrate 1st Class, Court No.2, Hamirpur, in Private Complaint No. 88-1-07, titled as Jai Chand Vs. Mohinder Singh , as affirmed by the learned Sessions Judge, Hamirpur, vide judgment dated 20.8.2013, passed in Criminal Appeal No. 54 of 2011, tilted as Mohinder Singh Vs. Jai Chand and another , the accused-petitioner has filed the present Revision Petition under the provisions of Sec. 397 of the Code of Criminal Procedure, 1973.