STATE OF ORISSA Vs. KHANDA MALLIK

JUDGEMENT

(1.) For the reasons stated therein, the delay in filing the present criminal leave petition is hereby condoned.

(2.) The application for condonation of delay is allowed.

(3.) The present petition by the State seeks leave to appeal against the judgment dtd. 27/12/2010 passed by the learned Sessions Judge, Dhenkanal in C.T. Case No.13 of 2007 acquitting the Opposite Party-Accused persons of the offences punishable under Ss. 148/302 read with Sec. 149 of IPC and alternatively Sec. 302 read with Sec. 34 of IPC.