STATE OF KARNATAKA Vs. DAVID S ANKARI

JUDGEMENT

(1.) NOTICE to the respondent is dispensed with. Heard the learned High Court Government Pleader for the appellant State on IA No.1 of 2014 and the main appeal. Perused the records.

(2.) IA No.1/2014 is filed for condonation of delay of 182 days in filing the appeal. For the reasons stated, as the matter is heard on merits at the stage admission of the appeal, delay of 182 days in filing the appeal is condoned by allowing IA No.1/2014.

(3.) THE brief factual matrix of the case are that: