STATE OF CHHATTISGARH Vs. RAKESH KUMAR SAHU

JUDGEMENT

(1.) Heard Mr. Sangharsh Pandey, learned Government Advocate for the petitioner/State on I.A. No. 1 of 2023, which is an application for condonation of delay.

(2.) After hearing the learned counsel for the petitioner/State and considering the reasons mentioned in the application, we are of the considered opinion that sufficient cause has been shown in the application and accordingly, I.A. No. 1 of 2023 is allowed and delay of 36 days in filing the appeal is condoned.

(3.) The State has sought leave to appeal against the impugned judgment of acquittal dtd. 21/3/2023 passed by the learned Sessions Judge, Durg, District Durg (C.G.) in Sessions Trial No. 152/2018 by which, the respondents/accused have been acquitted of the charges punishable under Ss. 147, 148 and 302/149 of the Indian Penal Code (IPC)and also acquitted respondent No. 1/Rakesh Kumar Sahu from charges punishable under Sec. 201 of the IPC and Ss. 25 and 27 of the Arms Act.