RAM NATH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The instant Criminal Appeal under section 372 Cr.P.C. has been preferred with the prayer that leave to appeal may be granted against the judgement and order of acquittal dated 31.07.2012, passed by Additional Sessions Judge, Court No.7, Saharanpur, in Criminal Appeal No. 38 of 2012 (Kalu Vs. State of U.P.), arising out of Case Crime No. 75 of 1999, under Sections 323, 324, 504, IPC, Police Station Gangoh, District Saharanpur, whereby the appellant court had allowing the appeal and acquitted the opposite party nos. 2 to 4.

(3.) This appeal has been filed almost three years delayed. The prayer for condonation of delay and leave to appeal has been presented.