NIRAJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1536/861 of 2017 has been filed under Sec. 5 of the Limitation Act for condonation of delay of 146 days in filing this Criminal Appeal.

(2.) The above stated Interlocutory Application stands allowed on the ground mentioned in the above stated Interlocutory Application and, accordingly, the delay in filing this Criminal Appeal stands condoned and I.A. No. 1536/861 of 2017 stands disposed of.

(3.) The leave petition filed on behalf of the appellant under Sec. 378(3) of the Criminal Procedure Code stands allowed, as appellant happens to be the son of deceased and comes under the ambit of victim.