- (1.) C R M No.12194 of 2015 This is an application under Section 5 of the Limitation Act, 1963 (for short, the Act) seeking condonation of delay of 48 days in filing the present criminal revision petition.
(2.) For the reasons stated in the application, the same is allowed and the delay of 48 days in filing the present petition is condoned. Main Case Petitioner, namely, Surjit Singh Sandhu has filed the present revision petition against the judgment dated 29.10.2014 passed by learned Additional Sessions Judge, Ludhiana whereby his appeal against the judgment dated 29.10.2011 passed by learned Judicial Magistrate 1st Class, Ludhiana, was dismissed. Vide judgment dated 29.11.2011, leaned Magistrate while extending benefit of doubt to respondent-accused Mohinder Singh acquitted him of the charge levelled against him. The judgment of acquittal was passed in FIR No.189 dated 26.9.2006 under Sections 406 and 420 IPC registered at Police Station Sahnewal, District Ludhiana.
(3.) Briefly stated, the respondent-accused executed a sale deed dated 23.1.2004 of his land situated at village Sahnewal in favour of the petitioner. He received the entire sale consideration. However, he again executed another sale deed of the same land on 28.4.2006 in favour of M/s Akme Project Limited.;