LAWS(P&H)-2022-11-98

MANISH GUPTA Vs. STATE OF HARYANA

Decided On November 18, 2022
MANISH GUPTA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Since the institution of the instant application seeking leave to appeal, before this Court, at the instance of the complainant, against the verdict of acquittal, as made by the learned trial Court concerned, on 14/7/2014, upon complaint bearing No. 170 of 2006, is barred by a delay of about 82 days. However, when the said period of delay has been sufficiently explained. Therefore, the delay of 82 days, in filing the instant application seeking leave to appeal, is condoned.

(2.) The application stands disposed of.

(3.) The above verdict of conviction, and, consequent therewith sentence(s) (supra), became challenged by the aggrieved convict, before the learned Appellate Court concerned. The learned Appellate Court concerned, through a decision made on 11/1/2019, upon Criminal Appeal No. 212 of 2014, rather dismissed the above appeal. Resultantly, the verdict of conviction, and, consequent therewith sentence(s) (supra), as became respectively made, and, imposed upon the convict rather became affirmed, and, maintained by the learned Appellate Court concerned.