- (1.)By this application filed under Section 5 of Limitation Act read with Section 482 of Cr.P.C., the petitioner is seeking condonation of delay of 18 days in filing the accompanying criminal leave to appeal. For the reason stated in the application, the same is allowed and the delay of 18 days in filing the accompanying petition seeking leave to appeal against the impugned judgment is condoned.
Application stands disposed of.

Crl.L.P.No. 17/2014

(2.)By this petition filed under Section 378 (1) Cr.P.C., the petitioner is seeking leave to appeal against the order dated 31st August 2013 passed by learned Additional Sessions Judge, thereby acquitting the respondent from all the charges framed against him under Sections 452/342/506/323/324/307 IPC.
(3.)Addressing arguments on behalf of the appellant State, Mr. Sunil Sharma, learned Additional Public Prosecutor for the State submits that the learned trial court has not properly appreciated the evidence of PW-1, who herself was a victim of the crime and whose deposition remained totally infallible and unimpeachable. Learned APP for the State argued that even the medical evidence proved on record by the prosecution fully supports the testimony of PW-1.