STATE OF MADHYA PRADESH Vs. GOVIND

JUDGEMENT

(1.) Heard on I.A. No. 7180 of 2024, an application under Sec. 5 of Limitation Act for condonation of delay in filing the appeal.

(2.) We have heard learned Public Prosecutor appearing on behalf of State. We have also perused the impugned judgment.

(3.) The conclusion of acquittal drawn in favour of the respondents particularly, in view of paragraphs No.34, 35, 44, 53, 59, 61, 68 and 69 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation of evidence. The judgment and the reasoning thereof, are not manifestly illegal or perverse to make out a case of miscarriage of justice. The judgment is impregnable as neither there is any illegality nor irregularity in the finding so recorded. Therefore, no compelling or substantial reasons for interference by this appellate Court and for grant of leave to appeal, are made out.