STATE OF CHHATTISGARH Vs. UMESH KUMAR

JUDGEMENT

(1.) Heard on IA No.1, an application for condonation of delay in filing the CRMP.

(2.) On due consideration, the application is allowed and the delay is condoned.

(3.) The trial Court has acquitted the accused of the charges under Sections 363, 366, 376 of IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012.