STATE OF UTTARAKHAND Vs. INDRA LAL

JUDGEMENT

(1.) Learned counsel, appearing on behalf of the respondent does not object to the application made for condonation of delay in preferring the appeal. We have considered the averments made in the application for condonation of delay in preferring the appeal and being satisfied therewith, allow the application.

(2.) Admit. By consent of the parties, the appeal is taken up for hearing in today's list.

(3.) We have heard learned counsel for the parties.