- (1.) Heard the learned counsel for the appellant-State.
(2.) The appellant State is aggrieved by the impugned Judgment of acquittal dated 28.1.2016, passed by the learned Sessions Judge, Jamtara, in S.T. No. 47 of 2014, whereby, the private respondents, who were facing trial for the offences under Sections 366, 343, 363, / 34 of the Indian Penal Code, have been acquitted after trial.
(3.) The present appeal has been filed by the State after inordinate delay of 149 days, for condonation of which, I.A. No. 6629 of 2016 has been filed, stating that the delay was caused in obtaining necessary permissions from the concerned authorities. I.A. No. 6628 of 2016 has been filed seeking leave to appeal against the impugned Judgment of acquittal.;