STATE OF CHHATTISGARH Vs. PRAMOD SINGH

JUDGEMENT

(1.) Heard on IA No.1 seeking condonation of delay in filing the petition.

(2.) For the reasons assigned in the application and considering the submissions to be satisfactory, IA No.1 is allowed and 73 days delay in filing the petition is condoned.

(3.) Challenge in this petition is to the judgment dtd. 29/7/2015 passed by the Ist Additional Sessions Judge, Durg, in Sessions Case No. 275/2013 whereby the court below has acquitted the respondents from the charge under Sec. 306/34 IPC.