STATE OF M.P. Vs. MOHAMMD NASIM @ CHHOTU

JUDGEMENT

(1.) Heard on IA No. 1701/2018, an application under Section 5 of the Limitation Act.

(2.) For the reasons mentioned in the application, the delay of one day in filing the application for leave to appeal is considered and condoned. IA No. 1701/2018 stands disposed of.

(3.) The instant petition filed by the State seeking leave to appeal under Section 378(3) of the Cr.P.C is directed against the judgment dated 08/11/2017 in S.T. No. 318/2015 passed by the Fifth Additional Sessions Judge, Bhind (M.P.) whereby respondent/accused has been acquitted of the offences punishable under sections 417 , 376 , 323 and 506-II of IPC