JASWANT & ORS Vs. STATE

JUDGEMENT

(1.) The matter comes up on an application under Section 5 of the Limitation Act for condonation of delay in filing the revision petition.

(2.) For the reasons stated in the application, the application is allowed and the delay of 13 days in filing the revision petition is condoned.

(3.) Instant revision petition has been filed by the petitioners against the order dated 26.05.2017 passed by learned Special Judge, SC/ST Cases, Hanumangarh whereby he has framed charges against the petitioners for offences under Section 326 or in the alternative 326/34 of IPC and Section 3(1)(X) & 3(2)(V) of the Schedule Caste / Schedule Tribes (Prevention of Atrocities) Act .