STATE OF UTTAR PRADESH Vs. RANJEET VERMA

JUDGEMENT

(1.) State appeal is barred by 595 days. Considering the larger interest of justice and for the reasons mentioned in the application, the delay in filing the appeal is condoned.

(2.) Heard on admission.

(3.) Challenge in the present appeal is to the judgment and order dated 14.11.2017 passed by Additional Sessions Judge (Fast Track Court No.1) Maharajganj in Sessions Trial No. 60 of 2008 (State of U.P. Vs. Ranjeet Verma and Ors.) acquitting the accused-respondents of the offence under Sections 498A, 304B, 302, 306 of IPC read with Section 3/4 of Dowry Prohibition Act.