STATE OF MADHYA PRADESH Vs. DULSINGH AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties on IA No. 5277/2011, an application filed seeking condonation of delay in filing the appeal. The delay is of 114 days.

(2.) We find that the same has been satisfactorily explained. Therefore, delay in filing the accompanied appeal is condoned.

(3.) Heard learned counsel for the parties on admission of the miscellaneous criminal case, a petition seeking leave to appeal under Section 378(3) of the Code of Criminal Procedure against the judgment of acquittal dated 19.01.2011 passed by the Special Judge, Barwani in Sessions Case No. 108/2010.