- (1.) Delay condoned.
(2.) Leave granted.
(3.) Heard learned counsel Mr. V.K. Shukla, AAG on behalf of the appellant. He states that the correctness of the finding recorded on the charge by the Trial Court and affirmed the judgment of acquittal of the accused by passing the judgment by the High Court in Govt. Appeal No. 2682 of 2015 is erroneous and therefore he had prayed for setting aside the impugned judgment urging various grounds.;