SYED SARWAR CHISHTY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this criminal leave to appeal under Sec. 372/378(3) of Cr.P.C. aggrieved with the judgment dtd. 8/3/2017 passed by the Court Special Judge, NIA Cases in Sessions Case No. 2/2011.

(2.) It is contended by counsel for the appellant that the record was bulky and when it came to the notice of the appellant that State has not preferred an appeal against the acquittal of the accused in this case, he took copy of the order and without any delay he has preferred this leave to appeal. It is also contended by the counsel for the appellant that application under Sec. 5 of the Limitation Act has been filed along with the leave to appeal.

(3.) We have considered the contentions.