JIWAN LAL Vs. KULDEEP AND ANOTHER

JUDGEMENT

(1.) Respondent No.1 stands served. Mr. Karan Singh Parmar, Advocate, has put in appearance on behalf of respondent No.1.

(2.) By medium of this application, the applicant/petitioner has sought condonation of 8 days' delay that has crept up in filing of the revision. For the reasons stated in the application, which is duly supported by an affidavit of the applicant/petitioner, the aforesaid delay in filing of the revision petition is condoned. Application stands disposed of.

(3.) The petitioner is aggrieved by the acquittal of respondent No.1 and has, therefore, filed this revision petition.