SHIV NARAIN DIXIT Vs. BALWANT SINGH

JUDGEMENT

(1.) CRM No. 47229 of 2013.

(2.) THIS is an application filed under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 45 days in filing the appeal. For the reasons mentioned in the application, the same is allowed and the delay of 45 days in filing the appeal is condoned.

(3.) THE appellant -complainant has filed the present application under Section 378(4) of the Code of Criminal Procedure for grant of special leave to appeal against the order dated 23.7.2013 whereby the trial Court had dismissed the complaint filed by the applicant -complainant under Sections 500, 501, 502 and 504 IPC and had acquitted the respondent -accused.