STATE OF NCT OF DELHI Vs. SANJAY PASWAN

JUDGEMENT

(1.) Crl.M.A. No. 3585/2012.

(2.) THIS application has been filed by the applicant praying for condonation of delay in filing the appeal. For the reasons stated in the application, the same is allowed. Delay in filing the appeal is condoned.

(3.) THE instant petition has been filed under Section 378(1) of the Code of Criminal Procedure, 1973 praying for leave to appeal against the judgment dated 24TH February, 2011 whereby the learned Additional Sessions Judge In Sessions Case No. 11/2009 arising out of FIR No. 278/08 registered by the Police Station Alipur, Delhi has acquitted the respondent of the charges under Sections 498A/304B/34 of the Indian Penal Code.