STATE Vs. RAJ KUMAR@ DHANWANT

JUDGEMENT

(1.) THIS is an application filed by the petitioner seeking condonation of 347 days delay in filing the present leave to appeal petition.

(2.) HEARD counsel for the petitioner. For the reasons stated in the application, the same is allowed. Delay in filing the present leave to appeal is condoned.

(3.) PRESENT petition for leave to appeal has been filed by the State under Section 378(1) of the Code of Criminal Procedure against the judgment dated 17.5.2012 rendered by Additional Sessions Judge, Delhi, in Sessions Case No.47/2009, arising out of FIR No.11/2009 lodged under Sections 186/353/307/402/467/468/120B/34 IPC & 25 of the Arms Act, P.S. Special Cell, whereby the respondents have been acquitted by the trial court.