TARA SINGH Vs. MAHENDER AND ANOTHER

JUDGEMENT

(1.) Prayer in CRM-A-399-MA-2012 is for grant of leave to the applicant to file an appeal against the judgment of acquittal, dated 9.4.2011, passed by the learned Additional Sessions Judge, Palwal, and in CRM-30966-2012, the prayer is for condonation of delay of 340 days in filing the said application for grant of leave to appeal.

(2.) Learned counsel submitted that the learned Trial Court has passed the judgment on the basis of conjectures and surmises; the material available on record was not properly appreciated and, as such, the judgment of acquittal was perverse, result of misreading of the evidence on record and based on wrong facts.

(3.) I have heard learned counsel for the applicant/appellant and gone through the material available on record.