(1.) Learned counsel for the applicant is permitted to correct the prayer clause No.1 in the memo of petition.
(2.) On due consideration, application is allowed and delay of 127 days in filing the application, seeking leave to appeal, is condoned. Accordingly, I.A. No.1 is allowed.
(3.) This application seeking leave to appeal has been preferred against the order passed by the trial Court imposing punishment of Rigorous Imprisonment (R.I.) for 12 years and fine of Rs.5,000/-, in default of payment of fine, additional R.I. for 2 years upon the respondent's conviction under Section 6 of Protection of Children from Sexual Offences (POCSO) Act, 2012 (in short 'the Act, 2012').