STATE Vs. RAHUL

JUDGEMENT

(1.) Crl.M.A. No. 275 of 2017 Heard.

(2.) We are satisfied that the State was prevented by sufficient cause from bringing this leave petition within the statutory period of limitation. Delay in filing the leave petition is condoned.

(3.) The instant petition has been filed under Sec. 378(1) of the Code Criminal Procedure praying for leave to assail the judgment dated 11th May, 2016 whereby the trial court has acquitted the respondent for commission of the offence with which he was charged in the case being SC No. 44864/2015 arising from FIR No. 324/2012 registered by the PS Karawal Nagar under Sec. 363/366-A and 376 of the IPC.