JUMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter is listed in 'Defect category' as the appeal is time barred by 107 days. An application has been filed under Sec. 5 of Limitation Act for condonation of delay.

(2.) For the reasons mentioned in the application, the application is allowed. The delay in filing the appeal is hereby condoned and matter is taken up for hearing.

(3.) The appellant has filed the present criminal appeal being aggrieved by the judgment dt. 15/2/2023 passed by the learned Additional Sessions Judge, Pindwara, District Sirohi in Sessions Case No. 10/2020 whereby, the learned Judge, acquitted accused Kela, Bhamra Ram, Reshma Ram and convicted accused Movana Ram and Babu Ram with lesser offence.