STATE OF UTTARAKHAND Vs. ROOP SINGH AND ORS.

JUDGEMENT

(1.) Mr. G.S. Sandhu, Government Advocate for the appellant State. Mr. Ramji Srivastava, Advocate for the respondents.

(2.) They are heard on CRMA No. 618 of 2006 - a petition for condonation of the delay in filing the petition under Sec. 378(3) CrPC and the Government Appeal.

(3.) On due consideration of the submissions of the learned Counsel for the parties and the grounds taken in the affidavit filed in support of the Delay Condonation Application, we are satisfied that the appellant State has succeeded in showing sufficient cause for the delay in filing the petition under Sec. 378(3) CrPC and the Government Appeal.