GANDABHAI RAGHUBHAI NIRASHRIT THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is for condonation of delay of 469 days in preferring the appeal against the judgement and order passed by the learned Sessions Judge in Sessions Case No. 78 of 2008, whereby the conviction was ordered of the applicant - original accused.

(2.) We have heard Mr. Satta, learned Counsel for the applicant and Mr. Patel, learned APP for the State.