STATE OF RAJASTHAN Vs. RAJU LAL SAINI

JUDGEMENT

(1.) Heard on the application filed under section 5 of the Limitation Act for condonation of delay of 53 days in filing the criminal leave to appeal.

(2.) The application is accordingly allowed and the delay of 53 days in filing the criminal leave to appeal is condoned.

(3.) The instant criminal leave to appeal has been filed by the State of Rajasthan against the impugned judgement dated 15.06.2013 passed by the Court of learned Additional Sessions Judge, Bandikui, District Dausa ('the learned trial court' for short), in Sessions Case No.51/2012 whereby accused respondent has been acquitted of the charges framed against him under Sections 302, 304B and 498A IPC.