SHYAM SUNDER VERMA Vs. DHARAMBIR JYANTI

JUDGEMENT

(1.) Crm No. 65368 of 2012

(2.) Now after recent amendment in Section 372 of Code of Criminal Procedure, the applicant-appellant is having right to appeal before court of sessions against judgment of acquittal passed by a Magistrate.

(3.) Hence, in this view of the matter, the present application and appeal are disposed of with liberty to applicant-appellant to file appeal before court of Sessions. However, in case an application for condonation of delay is filed by applicant-appellant, the period spent by him in pursuing this application before this Court may be considered.