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Judgment
CONCR No.267/2014
There is a delay of 183 days in filing the accompanying application. We have heard the learned counsel for the parties. The delay is condoned.
SLAA No.290/2014
We have heard the learned counsel for the parties. One of the issues raised in the present application is with regard to the evidentiary value of
the statement of the prosecutrix made before the Magistrate under Section 164-A Cr.P.C, when she subsequently dies and is, therefore, not
produced before the Court. Since the statement under Section 164-A Cr.P.C would have material bearing on the case, if it is to be held to be of
some evidentiary value, it would be necessary for us to examine this issue threadbare because no decision of the Division Bench of this Court on
this aspect of the matter has been brought to our notice by the learned counsel for the parties. Consequently, we are granting special leave to
appeal against the acquittal order.
This application is allowed.
CRAA No.278/2014
The criminal acquittal appeal has already been diarized. The same be listed for final hearing in the week commencing 12.02.2018.