GURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed under Section 5 of the Limitation Act for condonation of 73 days' delay in filing the application seeking leave to file an appeal. Application is accompanied by an affidavit.

(2.) In view of the reasons given in the application, it is allowed and delay in filing the application, seeking leave to file an appeal, is condoned.

(3.) This petition has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against the judgment dated 30.9.2011 vide which respondent No.2 was acquitted of the charge framed against him.