STATE OF HIMACHAL PRADESH Vs. SUBASH CHAND

JUDGEMENT

(1.) Cr.M.P.(M) No.757 of 2010. Reply not filed.

(2.) There is a delay of nine days in filing the application for leave to appeal. For the reasons mentioned in the application duly supported by the affidavit of Shri S.C. Negi, Principal Secretary (Home) to the Government of Himachal Pradesh, prima facie constitute sufficient cause to condone the delay. Delay in filing the application for leave to appeal is hereby condoned. Application stands disposed of.

(3.) This is an application for seeking leave to appeal by the State against the acquittal of the respondents for the offences punishable under Sections 451, 323, 506 read with Section 34 of the Indian Penal Code, passed by the learned trial Court on 18th December, 2009.