STATE OF RAJASTHAN Vs. BHAMRA RAM

JUDGEMENT

(1.) State has preferred this Leave to Appeal under Sec. 378 (iii) and (i) of the Code of Criminal Procedure (for short, 'Cr.P.C.') to question acquittal of the accused respondent by Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Sirohi (for short, 'learned trial Court') for offence punishable under Sec. 307 IPC.

(2.) The appeal was presented before the Court on 24/3/2017 after delay of 25 days'.

(3.) The matter came up before the Court on 22/9/2017 and, on request of learned Public Prosecutor, two weeks' time was allowed for filing requisite application under Sec. 5 of the Limitation Act. Yet again on 31/10/2017, four weeks' time was allowed for filing requisite application. Subsequently, when the matter came up before the Court on 31/1/2018, following order was passed by the Court :