STATE OF NCT OF DELHI Vs. KUNWAR PAL

JUDGEMENT

(1.) CRL.M.A. 16794/2012

(2.) THIS is an application filed by appellant seeking condonation of 220 days' delay in filing the present appeal.

(3.) PRESENT leave to appeal petition has been filed by the petitioner/State under Section 378 (4) of the Code of Criminal Procedure against the judgment dated 8.2.2012 passed by learned District Judge -Cum -Additional Sessions Judge: (Incharge), NE District, Karkardooma, Delhi, in Sessions Case No. 97/10, whereby the respondent has been acquitted by the trial Court for an offence alleged to have been committed under Section 302 of the Indian Penal Code.