STATE OF U. P. Vs. YASIN BEG

JUDGEMENT

(1.) Heard Sri Bhanu Prakash Singh, learned Brief Holder for the State-appellant and perused the material brought on record.

(2.) The instant appeal is reported to be filed beyond time by 1529 days, as per the Stamp Reporting Section.

(3.) In view of prevailing pandemic Covid-19, reasons assigned in support of the delay condonation application as well as submissions, the delay in filing the instant appeal is condoned. The instant appeal is treated to be filed within time.