STATE Vs. WASIM AND ANR.

JUDGEMENT

(1.) Crl.M.A. 6688/2017 (for Condonation of Delay) This is an application filed by the State/petitioner seeking condonation of delay of 297 days in filing the leave to appeal. Though the application does not satisfactorily explain the reasons for the delay, however, since we have heard the matter on merits as well, we condone the delay.

(2.) Application stands disposed of. Crl. L.P. 242/2017

(3.) The present leave to appeal has been filed by the State under section 378 (1) of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') being aggrieved by the judgment dated 22.03.2016 passed by the Trial Court in Sessions Case 44886/15 by virtue of which the respondents have been acquitted from charges under Sections 363/366/376/506 of the Indian Penal Code, 1860 (briefly the 'IPC') against the respondent no.1 and Section 368 IPC against the respondent no.2.