STATE Vs. SALIM KHAN AND ORS.

JUDGEMENT

(1.) CRL.M.A. NOS. 4181/2014 & 4182/2014.

(2.) CRL .M.A. No.4181/2014 has been filed by the appellant/State seeking condonation of 33 days' delay in filing the present appeal and CRL.M.A. No.4182/2014 has been filed seeking condonation of 6 days' delay in re -filing the present appeal.

(3.) HEARD and for the reasons stated in the present applications, the same are allowed. Delay in filing and re -filing the present appeal is condoned. Let the appeal be taken on record.