RAVI Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) We dispense with the notices to be given to respondent No. 3.

(2.) We accept thaw the explanation given is sufficient to condone the delay of 598 days in filing the appeal by the informant. The State appeal, which is connected with the present appeal, has been filed in time.

(3.) We have heard the learned Counsel for the informant - appellant and also Sri M.C. Joshi, learned AGA in support of the Government Appeal.