- (1.) Heard learned counsel for the appellant State.
(2.) The appellant State is aggrieved by the impugned Judgment of acquittal dated 11.7.2016, passed by the learned Sessions Judge, Koderma, in Sessions Trial No. 10 of 2014, whereby the accused respondent, who was facing the trial for the offence under Sections 341, 342, 366, and 376 of the Indian Penal Code, has been acquitted after trial.
(3.) The present appeal is filed after a delay of 327 days, and for condonation of this delay, I.A. No. 7187 of 2017 has been filed giving the reasons for the delay, which only relate to the procedural delay in taking the concurrence of the Deputy Commissioner, Koderma, and the Law Department. Another I.A. No. 7897 of 2017 has been filed, seeking leave to appeal against the impugned Judgment of acquittal.;