HADMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal leave to appeal has been preferred on behalf of the appellant being aggrieved with the judgment dated 26.5.2017 passed by the Addl. Chief Judicial Magistrate, No. 1, Jalore (for short 'the trial court') in Criminal Original Case No. 343/2014 whereby, the trial court has acquitted the respondent No. 2 - Kanhaiya Lal for the offences punishable under Sections 447 and 427 IPC.

(2.) This leave to appeal has been filed after a delay of 151 days. An application under Section 5 of the Limitation Act has been filed on behalf of the appellant with a prayer for condoning the said delay.

(3.) Having gone through the averments made in the application under Section 5 of the Limitation Act, the same is allowed. The delay of 151 days in filing this leave to appeal is condoned.