STATE OF HARYANA Vs. SONU

JUDGEMENT

(1.) This is an application for condonation of delay of 117 days in filing the appeal. Heard. In view of the reasons mentioned in the application and affidavit, same is allowed.

(2.) Delay of 117 days in filing the appeal is condoned. Main case

(3.) In the present case, State has preferred an appeal against order/judgment dtd. 28/7/2015 passed by Additional Sessions Judge (Exclusive Courts), Jhajjar vide which Sonu son of Jai Singh and Kamla wife of Jai Singh have been acquitted in case FIR No. 136 dtd. 25/10/2014 registered under Ss. 498-A/304-B/34 IPC, Police Station Line Par, Bahadurgarh.