H.C.MISHRA,J. - (1.) Heard learned counsel for the appellant State and learned counsel for the accused respondents.
(2.) The appellant State is aggrieved by the Judgment dated 24.3.2015, passed by the learned Additional Sessions Judge-III, Dhanbad, in S.T No. 320 of 1999, whereby the accused respondents Nos. 1 to 11 who were facing trial for the offence under Sections 148, 302/149 and 120-B of the Indian Penal Code, were acquitted, giving them the benefits of doubt. The other eight accused persons facing the trial along with these respondents, however, were convicted and sentenced by the Trial Court.
(3.) Against the Judgment of acquittal of the accused respondents, the present appeal has been filed by the State after the delay of 385 days, for condonation of which, I.A No. 4324 of 2016 has been filed, mainly on the ground that the delay was caused due to the procedural delay in obtaining permission of the concerned authorities, for filing the acquittal appeal. Another I.A No. 4325 of 2016 has been filed for granting leave to appeal against the Judgment of acquittal of the accused respondents.;