FIROZ ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Additional Public Prosecutor for the State on I.A. No. 01/2019 as well as on the point of admission and perused the records.

(2.) I.A. No. 01/2019 has been filed under Section 5 of Limitation Act on behalf of appellant for condonation of delay of 143 days in filing this criminal appeal. The delay in filing this criminal appeal is condoned on the ground mentioned in I.A. No 01/2019 and accordingly, I.A. No. 01/2019 stands disposed of.

(3.) The appellant was informant of Yogapatti P.S. Case No. 93 of 2004 and being aggrieved by the impugned judgment of acquittal dated 25.09.2018 passed by learned Additional Sessions Judge V, Bettiah, West Champaran in Sessions Trial No. 407 of 2006 arising out of Yogapatti P.S. Case No. 93 of 2004, the appellant has preferred this criminal appeal.