STATE Vs. AAMIR KHAN

JUDGEMENT

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

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

(3.) BY the present Criminal Leave Petition, filed under Section 378 of the Code of Criminal Procedure, the State seeks leave to appeal against the judgment dated 25.1.2012, passed by the Additional Sessions Judge in Session Case No.35/2009, on the ground that the impugned judgment dated 25.1.2012 is contrary to the law and facts.