STATE OF HARYANA Vs. SHYAM SUNDER

JUDGEMENT

(1.) This is an application for condonation of delay of 92 days in filing the present appeal.

(2.) Heard, sufficient cause has been shown for condoning the delay in filing the appeal. Hence, the application is allowed. Main case

(3.) Instant application, for grant of leave to appeal, is directed against the order of acquittal recorded by Addl. Sessions Judge (Exclusive Court for Heinous Crime against Women and Children), Yamuna Nagar at Jagadhri. The Trial Court acquitted the accused-respondent from the charges framed under Ss. 420, 376, 328, 506 IPC, 1860 vide judgment dtd. 28/3/2018.