- (1.) Heard learned counsel for the appellant, learned AGA for the State and perused the record.
(2.) The present appeal under section 372 Cr.P.C. has been filed on behalf of son of complainant since complainant is dead. The appeal is reported to be beyond time by 27 days. The delay is 21 days at the time of reporting on 21.2.2012. Subsequently, after six days it was filed. Regarding 21 days delay the explanation is that being poor appellant could not arrange expenses and after selling Buffalo on 16.1.2012 he collected Rs.5,000/-. Thereafter, he came to Allahabad. The judgment of acquittal is dated 13.7. 2010 under section 323 and 504 IPC. Hence the prayer is to condoned the delay.
(3.) Learned AGA opposed aforesaid prayer.;