RANI Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Re. Criminal Misc. Delay Condonation Application No. 388118 of 2014

(2.) The application under Section 5 of the Limitation Act has been filed by the appellant to condone the delay of 19 days in filing the appeal on the ground that being a poor lady she could not arrange money required for counsel fee, typing expenses, clerk charges etc. within the time. The cause shown appears to be sufficient. The delay is not inordinate, hence the application is allowed and the delay in filing the appeal is hereby condoned and the appeal is herd on admission.

(3.) The victim/ prosecutrix has preferred this appeal under section 372 Cr.P.C. against the judgment and order of acquittal dated 6.8.2014 passed by the Additional Sessions Judge, Room No. 5, Kanpur Nagar, in S.T. No. 1337 of 2010, State of U.P. Vs. Chhote Lal, arising out of Case Crime No. 37 of 2010, under sections 376, 506 and 384 I.P.C. Police Station Gwaltoli, District Kanpur Nagar.