DEVAPPA SHANKAR NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) We have heard learned counsel appearing for the appellant, the learned Additional Government Advocate appearing for the 1st and 2nd respondents and the learned counsel appearing for the 4th respondent.

(2.) Considering the averments made in the affidavit in support of delay application, sufficient cause has been made to condone the delay of 125 days in preferring the appeal. Delay is condoned.

(3.) Heard the learned counsel appearing for the appellant, the learned Additional Government Advocate for the 1st and 2nd respondents and the learned counsel appearing for the 4th respondent. Taken up for final disposal considering the nature of controversy. Notice to 3rd respondent is dispensed with.