STATE(NCT OF DELHI) Vs. JAGBIR SINGH

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act, 1963 read with Section 482 Cr.PC seeking condonation of 15 days delay in filing the leave to appeal.

(2.) Brief facts of the case are as under:-

(3.) To bring home the guilt of the respondent, the prosecution has examined 6 witnesses in all. Statement of the respondent was recorded under Section 313 of Cr.P.C. wherein he denied the charges framed against him and claimed to be falsely implicated in the case and did not lead any evidence in his defence.