RENUKA SAHANI Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

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

(2.) The informant-appellant has challenged the judgment of acquittal, dated 16.2.2016, passed by the learned 2nd Additional Sessions Judge, F.T.C., Bermo at Tenughat, in Sessions Case No. 293 of 2012, whereby the sole accused respondent No. 2, Sunder Lal Yadav, who had faced the trial for the offence under Section 376 of the Indian Penal Code, has been acquitted by the Trial Court.

(3.) Since, this appeal is preferred after inordinate delay of 222 days, I.A. No. 5393 of 2017 has been filed for condonation of this inordinate delay, stating that the appellant had no means to engage the lawyer, for preferring this appeal and this appeal has been filed upon getting the legal aid from the Jharkhand State Legal Services Authority, Ranchi, and accordingly, prayer has been made for condonation of this inordinate delay. I.A. No. 2740 of 2017 has also been filed, seeking leave to appeal against the judgment of acquittal.