STATE Vs. SHAKOOR ADAMAD

JUDGEMENT

(1.) MR. Harish Chandra Pujari, Additional Governmennt Advocate for the appellant. None for the respondent. Heard learned counsel for the appellant.

(2.) THERE is a delay of eight days in filing the appeal and leave to appeal application. The learned counsel for the appellant has successfully explained the delay in filing the appeal and leave to appeal application in the affidavit filed alongwith the application. The delay in filing the appeal is hereby condoned.

(3.) I have gone through the entire judgment of the trial court. The point involved in this matter is arguable and requires probe, as such, I find that it is a fit case to grant leave to appeal. Thus, the application for leave to appeal is allowed.