- (1.) In view of reasons mentioned in this application, which is accompanied by an affidavit, it is allowed and 95 days delay in filing the application seeking leave to file an appeal stands condoned. CRM A-124-MA -2012
(2.) The applicant has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment of acquittal dated 10.6.2011.
(3.) An FIR bearing No.180 was registered against respondent Nos.2 and 3 on 16.12.2007 for commission of offences under Sections 307/34 IPC and Section 27 of the Arms Act, 1959 in police station Malerkotla.;