STATE OF JANDK Vs. JANARTHAN

JUDGEMENT

(1.) THE respondents accused who were tried for commission of the offence under section 302/34 IPC for having committed the murder of deceased Darshan Kumar have been acquitted by the learned Sessions judge, Kathua by his judgment dated 21. 2. 2005.

(2.) STATE in order to question the legality of the acquittal of the accused respondents has come up in appeal but not within the period of limitation prescribed. Since there is huge delay of 962 days it has filed condonation application as well for seeking condonation of delay.

(3.) WE have heard the learned AAG for the State and perused the record.