PREM NATH Vs. STATE OF JK

JUDGEMENT

(1.) This Criminal Revision has been preferred against the order dated 15.5.2017, passed by the court of learned Principal Sessions Judge, Kathua, whereby the court below has condoned the delay in filing the Criminal acquittal appeal filed by State.

(2.) Briefly stated, the material facts are as under:

(3.) By virtue of judgment and order dated 30.12.2015, the learned Sub Judge Special Mobile Magistrate, Kathua, acquitted the petitioners herein for offences under Sections 323, 147, 148, 447, 382, 325, 201 RPC, in case file No. 83/26.