LALIT SINGH Vs. STATE

JUDGEMENT

(1.) This is an application filed by the appellant/Lalit Singh @ Sanjay @ Nepali seeking condonation of delay of 40 days in filing the captioned appeal.

(2.) For the reasons stated therein and considering that the impugned judgment is common to both appeals, the present application is allowed and the delay of 40 days in filing of the appeal is condoned.

(3.) The present application is disposed of as above.