STATE OF J AND K Vs. JAMAT ALI

JUDGEMENT

(1.) The Respondents' acquittal, ordered by the Additional Sessions Judge, Jammu vide his judgment dated 25.08.2010, has been questioned in this Acquittal Appeal No. 42/2011 seeking condonation of 72 days' delay in filing the Appeal.

(2.) Heard Appellant's learned Counsel on Condonation No. D-28/2011 as also on the merits of the Appeal.

(3.) The learned Additional Sessions Judge has recorded the acquittal of the Respondents finding that the prosecution had failed to lead any such evidence which may connect the accused with the commission of offences punishable under Sections 304-11/109 RPC.