STATE OF CHHATTISGARH Vs. MEWALAL RATHORE & OTHERS

JUDGEMENT

(1.) Heard on IA. No.1/2012 for condonation of delay in filing the Petition.

(2.) On due consideration, the same is allowed. Delay in filing the Petition is condoned.

(3.) The present Cr.M.P. has been preferred seeking for leave to appeal to challenge the judgment of acquittal dated 17.10.2011 passed by the Sessions Judge, Korba in Sessions Trial No.16/2011. Vide the said impugned judgment, the Court below has acquitted the Respondents/accused of the offence under Sec. 306/34 IPC.