BACHCHA SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1392 of 2016:

(2.) Ashwani Kumar Singh, J. (Oral) - This interlocutory application has been filed by the petitioners for condonation of delay of about two years in filing the instant revision application.

(3.) The petitioners were convicted by the Sub Divisional Judicial Magistrate, Sitamarhi Sadar, by Judgment and order dated 4th April, 2011 passed in G.R. No. 439 of 2004/T.R. No. 1359 of 2011 for the offence punishable under Sec. 323 of the Indian Penal Code. The appeal preferred against the judgment of the Sub Divisional Judicial Magistrate, Sitamarhi Sadar, was dismissed by the learned Adhoc Additional District & Sessions Judge-I, Sitamarhi, vide Judgment dated 24th July, 2014 passed in Cr. Appeal No. 72 of 2011/22 of 2013.