STATE OF UTTARAKHAND Vs. SUNYA SAHI @ CHANNU SINGH

JUDGEMENT

(1.) THIS is Delay Condonation Application No. 1351 of 2010, for condonation of delay in filing the appeal against the judgment and order dated 19.8.2010 passed by Additional Sessions Judge -IV, Dehradun, in Sessions Trial No. 74 of 2006.

(2.) THERE is delay of seven days, which has sufficiently been explained in the affidavit accompanying the application. The Delay Condonation Application is allowed. Delay is condoned.

(3.) LEARNED Counsel for the Appellant/State pleaded that this appeal is for enhancement of the sentence.