STATE OF KERALA Vs. CIJI P. JOSE

JUDGEMENT

(1.) This appeal by the State against a judgment of the learned single Judge comes up with an application seeking condonation of 760 days in its institution.

(2.) Having perused the affidavit filed in support of the application seeking condonation of delay, we do not find that there is any sufficient cause to condone the delay.

(3.) Yet, we looked into the merits of the appeal as well.