STATE Vs. GIRIPAL ALIAS GINNI

JUDGEMENT

(1.) Crl. M.A.No.1003/2011 (under Section 5 of the Limitation Act.) Delay condoned for the reasons as stated in the application. Crl. L.P. No. 44/2011

(2.) The State by virtue of this petition seeks leave to file an Appeal against the judgment dated 13.08.2010 passed by the learned Additional Sessions Judge (ASJ) acquitting the Respondent of the offence punishable under Sections 302/201/34 Indian Penal Code (IPC).

(3.) The facts of the case can be extracted from Para 1 of the impugned judgment. The same are :-