STATE OF CHHATTISGARH Vs. BABULAL SAO

JUDGEMENT

(1.) Heard Mr. Gagan Tiwari, learned Deputy Government Advocate for the applicant/State as well as Mr. Rajendra Patel, learned counsel, appearing for the respondent on I.A. No. 1 of 2022, which is an application for condonation of delay.

(2.) After hearing the learned counsel for the parties 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 2022 is allowed and delay of 351 days in filing the appeal is condoned.

(3.) The State has sought leave to appeal against the impugned judgment of acquittal dtd. 15/9/2021 passed in Criminal Appeal No. 19 of 2018 by the Court of learned 3rd Upper Sessions Judge, Balodabazar, District ' Balodabazar-Bhatapara (C.G.), by which the respondent/accused has been acquitted from charges punishable under Ss. 409, 420, 467, 468, 471 and read with Sec. 120B of the Indian Penal Code (IPC) in connection with Crime No. 111/2001, registered at Police Station ' Bilaigarh, District ' Balodabazar-Bhatapara (C.G.).