STATE OF UTTARAKHAND Vs. RAM PRASAD SATI

JUDGEMENT

(1.) Present appeal is preferred with 57 days delay. We have perused the accompanying affidavit to the application seeking condonation of delay. We are satisfied that delay has been property explained. Therefore, 57 days delay in filing the appeal is hereby condoned.

(2.) Application seeking condonation of delay (CRMA No. 1368 of 2015) is allowed.

(3.) Present appeal is preferred assailing the judgment and order dated 18.03.2015, passed by Special Session Judge, Chamoli (Gopeshwar), in Special Sessions Trial No. 7 of 2013, whereby respondent was acquitted for the offences punishable under Sections 354, 504, 506 I.P.C. & under Section 11 (vi) & 7/8 of POCSO Act, 2012 and under Sections 3 (1) (x) (xii) of S.C. & S.T. (Prevention of Atrocities) Act, 1989.