- (1.) By way of this appeal the appellant impugns correctness of findings of acquittal recorded by Court of learned Additional Sessions Judge, Panchkula (for short 'trial Court') in Sessions Case No.15 of 28.05.2013 vide judgment dated 23.12.2013 in favour of respondent No.2-Balbir Singh.
(2.) Though there is a delay of 39 days in filing this appeal and the applicant/appellant has filed application (CRM No.14818 of 2014) for condoning the delay, yet we have heard learned counsel for the applicant/appellant on merit, and gone through the impugned order.
(3.) We have heard learned counsel for the appellant and have also gone through the impugned judgment.;