- (1.) We have heard Sri Chandrajeet Yadav, learned counsel for the appellant-State, Sri Ajendra Kumar, learned counsel for accused-respondent no.1 and perused the appeal paper-book.
(2.) The instant government appeal has been filed against the impugned judgment and order of acquittal dated 15.12.1993 passed by learned I - Additional Sessions Judge, Mainpuri, in Sessions Trial No.265 of 1987, arising out of Crime No.115 of 1987, under Section 307 I.P.C., Police Station Ghiror, District Mainpuri.
(3.) Before we proceed with the matter, it would be appropriate to deal with the application filed under Section 5 of Indian Limitation Act, along with affidavit for condonation of delay in preferring the instant government appeal.;