STATE Vs. ALI HUSSAIN AND ORS.

JUDGEMENT

(1.) CRL. M.A 4127/2012.

(2.) THIS is an application filed by the petitioner seeking condonation of 208 days delay in filing the present petition for leave to appeal. Heard. For the reasons stated in the application, the same is allowed. Delay in filing the present leave to appeal is condoned. Application stands disposed of.

(3.) THE present leave to appeal has been filed by the State under Section 378(3) of the Code of Criminal Procedure against the acquittal of the respondents of all charges under Sections 302/34 of IPC, vide judgment dated 31.05.2011 passed by the learned trial court in S.C. No. 102/2010 and also acquittal of respondent Mohd Hussain Ali of charge under section 498A of IPC.