STATE OF UTTARAKHAND Vs. PYARELAL

JUDGEMENT

(1.) HEARD learned AGA for the appellant / applicant on the delay condo­nation application and perused the affida­vit filed in support thereto.

(2.) WE find sufficient grounds to con­done the delay in moving the Special Leave to Appeal. Delay condonation application No. 1026 of 2008 is accordingly allowed. Delay in moving the Special Leave to Ap­peal is hereby condoned.

(3.) WE do not find any infirmity in the impugned judgment passed by the Court below, Accordingly, special leave to appeal is dismissed. Consequently, Government appeal against the judgment and order dated 20.8.2008 passed by the learned Trial Court thereby acquitting the accused/re­spondent also stands dismissed. Appeal Dismissed.