STATE Vs. SUNIL KUMAR

JUDGEMENT

(1.) This application has been filed seeking leave to file an appeal against acquittal earned by the respondent vide impugned judgment dated 10.02.2015 of learned Principal Sessions Judge, Jammu.

(2.) On 07.02017, the petitioner was directed to file fresh particulars of the respondent within two weeks. On 17.04.2017, this Court again granted further two weeks for furnishing fresh particulars of respondent and also observed that in case fresh particulars are not furnished within stipulated period, the Court may be constrained to dismiss the application for non-prosecution. Registry has reported that fresh particulars have not been furnished by the State.

(3.) Since this application is for seeking leave to appeal against judgment of acquittal passed by learned Principal Sessions Judge, Jammu, so we have heard learned counsel for the petitioner, Mr. S. S. Nanda, Sr. AAG, and have also gone through the impugned judgment and record of the Court below.