STATE OF UTTARAKHAND Vs. DINESH SINGH AND ORS.

JUDGEMENT

(1.) Respondents have been served personally as reported by the Registry, however, none is appearing for the respondents. I have carefully perused the accompanying affidavit to the application seeking condonation of 42 days delay. I am satisfied that delay has been property explained. Therefore, 42 days delay in filing the appeal is hereby condoned.

(2.) Application seeking condonation of delay (CRMA No. 1335 of 2013) is allowed.

(3.) Present appeal is preferred assailing the judgment and order dated 26.04.2013, passed by Sessions Judge, Rudraprayag in Criminal Appeal No. 9 of 2012, whereby learned Appellate Court was pleased to acquit the accused from the charges for the offences punishable under Ss. 323, 324 and 452 I.P.C.