BIBI KHATUN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for appellant as well as learned Additional Public Prosecutor for State on I.A. No. 2531 of 2018 as well as on the point of admission.

(2.) I.A. No. 2531 of 2018 has been filed under Section 5 of Limitation Act for condonation of delay of thirty five days in filing this criminal appeal.

(3.) The appellant claims in her abovestated I.A. No. 2531 of 2018 that due to poverty she could not file the appeal in time. Moreover, the delay in filing this criminal appeal is condoned and, accordingly, I.A. No. 2531 of 2018 stands disposed of.