- (1.) Heard learned counsel for the appellant-State and learned counsel for the accused opposite party No. 2.
(2.) The appellant-State is aggrieved by the impugned Judgment of acquittal dated 26th of September, 2014, passed by the learned Additional Sessions Judge-IX-cum-Spl. Judge (Vigilance), Dhanbad, in Special Case No. 09 of 1988, whereby the accused O.P. No. 2, who had faced the trial, for the offences under Sections 7/13(2) read with Section 13(i)(d) of the Prevention of Corruption Act, has been acquitted after the trial.
(3.) The present appeal has been filed after the delay of 315 days, and for condonation of this delay, I.A. No. 6726 of 2015 has been filed, stating therein that the delay was due to procedural delays in taking the approval of the different authorities for filing the appeal. Another I.A. No. 82 of 2016 has been filed for staying the operation of the impugned Judgment of acquittal dated 26th of September, 2014, passed in Special Case No. 9 of 1988. It may be stated that even though the appeal was filed on 7.11.2015 itself, but till date, no application, seeking leave to appeal against the impugned Judgment of acquittal has been filed by the State.;