- (1.) This appeal has been preferred against the judgment of acquittal dated 5.7.2013 passed by the Additional Sessions Judge, Court No. 3, Hathras, in Sessions Trial No. 446 of 2007 (State Vs. Durvesh Kumar and others) arising out of case crime No. 37 of 2003 under Sections 436, 452, 504, 506, 323, I.P.C., Police Station-Hasayan, District Hathras..
(2.) As per report of the Stamp Reporter, there is delay of 152 days in filing this appeal and the application for condonation of delay has been moved by the complainant Suraj Pal Singh. Therefore, we are considering the application for condonation of delay as well as the case of the appellant on its merit simultaneously.
(3.) We have heard learned counsel for the appellant, learned Additional Government Advocate for the State and the counsel for the accused respondents no. 2 and 3.;