STATE OF JHARKHAND Vs. BIRBAL RAI

JUDGEMENT

(1.) Heard learned counsel for the Appellant State.

(2.) This appeal has been filed by the State against the Judgment of Acquittal dated 9th March 2016, passed by the learned Sessions Judge, Jamtara, in S.T. No. 101 of 2014, whereby, the sole respondent, who was facing the trail for the offences under Sections 323, 376/511 and 354-B of the Indian Penal Code, has been acquitted, stating that the prosecution has miserably failed to prove the charges against the accused.

(3.) The present appeal has been filed by the State after a delay of 105 days, for condonation of which, I.A. No. 6547 of 2016, has been filed, stating that the delay had been caused due to procedural delays. Another I.A. No. 6548 of 2016 has been filed seeking leave to appeal against the Judgment of acquittal.