STATE OF RAJASTHAN Vs. BHIKA RAM

JUDGEMENT

(1.) Notices are duly served upon the respondent and learned counsel Mr. A.D. Ujjwal has filed Vakalatnama on his behalf. However, he is not present in the court today to argue the matter.

(2.) The instant criminal leave to appeal under Sec. 378(3) of the Code of Criminal Procedure, 1973 has been filed by the State seeking leave to prefer appeal against the judgment dtd. 5/4/2023 passed by the learned Special Judge, Protection of Children from Sexual Offences Act, 2012 No.2, Pali in Sessions Case No. 83/2022, whereby the accused-respondent came to be acquitted of the offences alleged against him.

(3.) The leave to appeal application is reported to be barred by limitation by 335 days. Along with the leave petition, the State has preferred an application under Sec. 5 of the Limitation Act seeking condonation of delay.