K.L. SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant, the learned Additional Government Advocate for the first respondent and the learned counsel appearing for the second to fourth respondents.

(2.) Sufficient cause is made out to condone delay of 22 days. Delay in filing the appeal is condoned. I.A.No.1/2019 is allowed.

(3.) We have heard the learned counsel appearing for the appellant.