KHUSHI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present leave to appeal is preferred aggrieved from order of acquittal dtd. 31/8/2022 in Sessions Case No. 57/2021 passed by learned Special Judge (POCSO Act, Cases) No. 1, Jhalawar whereby respondent- accused was acquitted from charges under Ss. 363, 366A, 376(2)(n), 376(3) IPC, Sec. 5(l)/6 POCSO Act and Sec. 3, SC/ST (POA) Act.

(2.) Office has pointed out a delay of 64 days in filing leave to appeal, an application under Sec. 5 of the Limitation Act is filed along with affidavit to substantiate the reason of delay.

(3.) Considered the same, for the reasons stated in the application, the same is allowed and delay is condoned.