MINKSHI SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) There is a delay of 407 days in preferring the Special Appeal.

(2.) We have carefully perused the records and heard the learned counsel for the appellant. We have also heard Mr. Pankaj Purohit, learned counsel for respondent No. 2.

(3.) The delay has not been properly explained by the appellant.