- (1.) Petitioner Pamila Syal stands convicted and sentenced vide judgment and order dated 17.09.2008 passed by learned Chief Judicial Magistrate, Patiala for offences under Sections 420, 467, 468 and 477A IPC. The petitioner preferred appeal against the said judgment and order but the appeal was filed after delay of more than one year two months after expiry of limitation period. The petitioner along with appeal filed application under Section 5 of the Limitation Act for condonation of delay. Learned Additional Sessions Judge, Patiala vide impugned order dated 20.05.2010 dismissed the petitioner's application for condonation of delay in filing the appeal. Feeling aggrieved, petitioner has filed the instant revision petition.
(2.) I have heard learned counsel for the petitioner and perused the case file. On the preceding date of hearing, learned counsel for the petitioner referred to order passed in Criminal Revision No.2300 of 2010. In that case, convict R. K. Sayal had challenged similar order passed by the appellate Court dismissing his application for condonation of delay of one year two months in filing the appeal against his own conviction. The said revision petition filed by R. K. Sayal was dismissed by this court by order dated 29.11.2010. File of that case has been added with the instant case pursuant to order of the preceding date.
(3.) In view of order dated 29.11.2010 passed in the case of R. K. Sayal (supra), the instant petition is also liable to dismissal.For the reasons aforesaid, the instant revision petition is dismissed.;