GOPAL SINGH Vs. DHANESHWAR SAO

JUDGEMENT

(1.) Learned counsel for the petitioner prays for and is allowed to correct the provision of law in the cause title during course of the day as application has wrongly been filed under section 482 of the Code of Criminal Procedure, 1973 instead of section 378 (4) of Code of Criminal Procedure.

(2.) Petitioner has sought Special Leave to Appeal in terms of Section 378 (4) of Code of Criminal Procedure against the judgment of acquittal dated 06.12016 passed in Complaint Case No. 118/2006 by the Learned Additional Chief Judicial Magistrate, Chatra, whereunder accused persons / opposite parties herein have been acquitted of the charges under sections 147, 148 and 448 of Indian Penal Code.

(3.) There is delay of 21 days in preferring the instant petition, for condonation of which, I.A. No. 2337/2017 has been filed under section 5 of Limitation Act, 196