STATE Vs. SOHAN LAL AND OTHERS

JUDGEMENT

(1.) State is in appeal against the judgment of acquittal dated 29.11.2013 passed by learned 3rd Additional Sessions Judge, Jammu, in case FIR No. 45/2006 of Police Station Gharota, by virtue of which, the accused-respondents have been acquitted of the offences under Sections 366/343/376/34/109 of Ranbir Penal Code.

(2.) State has also filed an application seeking leave to appeal as also application for condonation of delay of 214 days in preferring the appeal.

(3.) For the reasons mentioned in the condonation application, we are satisfied that a sufficient case for condoning the delay is made out. Delay of 214 days in filing the appeal is condoned. Cond. (Cr.) No. 222/2014 is disposed of.