STATE OF J&K Vs. LAL CHAND & ANR

JUDGEMENT

(1.) The respondents-Lal Chand and Suresh Chander were tried on the Charge of Murder of Shelo Devi, respondent No. 2's wife, by learned Sessions Judge, Kathua, who, appreciating the evidence produced by the prosecution and the defense during trial, came to the conclusion that the prosecution had failed to prove complete chain of circumstances to connect the respondents with the commission of the offence. He, accordingly recorded their acquittal vide judgment and order dated 14.06.2012.

(2.) Aggrieved by the acquittal of the respondents, the State is in Appeal therea gainst.

(3.) Along with its Memo of Appeal, it has moved Motion seeking Condonation of 65 days' delay in filing the Appeal. The reasons projected by the State to seek Condonation of delay, as they so appear in Condl(Cr.) No. 85/2012 are these:-