UT OF J&K Vs. MOHD. DIN

JUDGEMENT

(1.) This is an application seeking condonation of delay in filing the appeal against the judgment of acquittal dtd. 11/5/2022 recorded by the court of learned Additional Sessions Judge, Doda.

(2.) For the reasons stated in the application, the same is allowed. The delay in filing the appeal is condoned.

(3.) CrlM No. 1919/2022 is, accordingly, disposed of.