STATE OF UTTARANCHAL Vs. PREETAM SINGH & OTHERS

JUDGEMENT

(1.) IN the interest of justice, delay condonation application is allowed. Delay in filing the leave to appeal is condoned. Respondents no. 1 & 3, namely, Preetam Singh and Swaroop Singh, have been served personally. But none appeared on their behalf even in the second revised call made at 3.30 pm. Whereabouts of the respondent no. 2 Saran Singh could not be traced and he remains urserved.

(2.) SO , this Court rendered hearing to the learned Brief Holder for the State/appellant on the leave to appeal application. Also perused the impugned judgment and order.

(3.) BESIDES PW2 Yashpal Chandra was not able to explain as to how the three accused were implicated in the matter while he had seen only one of them.