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Judgment
The present application has been filed by the applicant seeking condonation of delay of 127 days in filing the appeal against the judgment of acquittal dated 27.04.2023 passed by Principal Sessions Judge, Poonch in case file No. 23/Sessions titled “State through Police Station Mendhar Vs. Mohd. Azad and another”.
For the reasons stated in the application, coupled with the submissions made at bar, the same is allowed. Delay in filing the appeal against the judgment dated 27.04.2023 is condoned.
Application stands disposed of.
Crl LP(D) No. 42/2023
After having gone through the judgment of acquittal recorded by the learned trial court, we are of the considered view that the evidence is required to be considered, as such, applicant is granted leave to file appeal against the judgment of acquittal dated 27.04.2023 2023 passed by Principal Sessions Judge, Poonch in case file No. 23/Sessions titled “State through Police Station Mendhar Vs. Mohd. Azad and another”.
Application stands disposed of.
Registry is directed to diarize the main appeal and list the same next week.