- (1.) In view of reasons mentioned in this application, which is accompanied by an affidavit, it is allowed and 81 days delay in filing the application seeking leave to file an appeal stands condoned. CRM A-241-MA -2012
(2.) The State of Punjab has filed this application under Section 378 (3) Cr.P.C., seeking leave to file an appeal against judgment dated 29.9.2011, vide which, respondent was acquitted of the charge framed against him.
(3.) Against the respondent, an FIR was registered on 12.10.2010 for commission of offences under Sections 364, 307 IPC. It was an allegation against him that he kidnapped Sunny son of Dharminder (PW2) with an intention to kill him on 2.6.2010.;