GULAM MOHAMMAD @ GULAM MAMEHYD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the informant appellant and learned counsel for the State.

(2.) This acquittal appeal is directed against the Judgment dated 15.4.2015, passed by the learned Additional Sessions Judge-III, Giridih, in S.T No.263 of 2010, whereby, the private respondents, who are the husband and the mother-in-law of the deceased, and who had faced the trial for the offences under Sections 498-A, 302, 306 / 34 of the Indian Penal Code, have been acquitted after trial.

(3.) I.A No.6908 of 2017 has been filed by the appellant-informant for condonation of delay of 85 days in filing the appeal, stating that the appeal could not be filed within time due to scarcity of money. I.A No.8474 of 2016 has been filed seeking leave to appeal against the Judgment of acquittal.