- (1.) C R M No.26134 of 2015 Prayer in this application is for condonation of 62 days delay in filing the present revision petition. It is averred in the application that the petitioner had approached the counsel alongwith copy of the impugned judgment within the prescribed period of limitation but the counsel has advised him to get all the papers and other documents of the Court below so as to file the instant revision petition. In this manner, the delay has occurred. Neither there is intentional nor deliberate delay.
(2.) Heard.
(3.) Considering the plea of the petitioner, it seems that there is sufficient cause to file the present revision petition beyond the period of limitation, accordingly, the delay of 62 days in filing the revision petition is condoned. CRM application is disposed of. The petitioner has filed the present revision petition against the judgment dated 7.3.2015 passed by learned Additional Sessions Judge, Bathinda, whereby the appeal challenging the acquittal of respondent No.4-Pardeep Kumar of the charges framed against him under Sections 120-B, 465, 467, 468, 420 and 471 IPC was dismissed as well as against the allowing of appeal filed by respondent No.2-Balbir Singh and respondent No.3-Darshan Singh against their conviction by the trial Court vide judgment dated 5.1.2012.;