- (1.) This is an appeal filed by the complainant Kanhai Pandit against the acquittal earned by private respondent nos. 2 to 4 vide impugned judgment dated 9th October, 2012 handed down by learned Additional Sessions Judge-I, Pakur. The respondent nos. 2 to 4 were charged for the offences punishable under Sections 372/373/323/34 I.P.C.
(2.) Since there was delay of 579 days in filing the instant appeal, the same stands condoned. It is at admission stage.
(3.) Learned State counsel states that the State has not chosen to file an appeal against the acquittal earned by the respondent nos. 2 to 4.;