- (1.) Heard learned counsel for the appellant State.
(2.) The appellant-State is aggrieved by the Judgment of Acquittal dated 20.01.2017, passed by the learned Addl. Sessions Judge-I, Dumka, in S. T. No. 166 of 2013, whereby the accused respondents, who were facing the trial for the offences under Sections 302, 201 / 34 of the Indian Penal Code, have been acquitted after trial, giving them the benefits of doubt.
(3.) Since this appeal has been filed after inordinate delay of 263 days, I.A. No. 296 of 2018 has been filed for condonation of this inordinate delay, stating that the delay had been caused due to procedure adopted in taking the approvals at the levels of the Deputy Commissioner, Dumka, thereafter at Law Department and ultimately, in the office of Advocate General, for filing of acquittal appeal. Another I.A. No. 295 of 2018 has been filed seeking leave to appeal against the Judgment of acquittal.;