KAMALPREET KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) For the reasons set out in the application, the delay of 16 days in filing the appeal stands condoned and the application is allowed.

(2.) The application is filed under Section 391 read with Section 482 Cr.P.C. seeking permission to lead additional evidence.

(3.) We heard the submissions made by learned counsel appearing for the applicant-appellant.