STATE OF GUJARAT Vs. DAXESH BHIKHALAL SHAH

JUDGEMENT

(1.) THE above said criminal appeal is preferred by the State against the judgment and order delivered by Additional Sessions Judge, Fast Track Court, Vadodara on 24th March, 2004 in Sessions Case No.159/2001 wherein the present respondent being accused of the said Sessions Case came to be acquitted for the offences punishable under Sections 498(A) and 306 of the Indian Penal Code.

(2.) HOWEVER , the above said appeal is delayed by 251 days and hence, this application for condonation of delay by the State.

(3.) LEARNED APP Mr.I.M.Pandya for the State and learned advocate Mr.Patel for the respondent were heard in detail.