STATE OF U.P. Vs. RAM KRISHNA PANDEY

JUDGEMENT

(1.) Heard Shri V. P. Nag, learned Standing Counsel appearing for appellants as well as Shri S. P. Singh Somvanshi, learned counsel for the respondent.

(2.) This special appeal has been filed with some delay. It is accompanied with the application for condonation of delay.

(3.) The cause shown in the affidavit filed in support of the application for condonation of delay is sufficient, even otherwise, in the interest of justice, we feel it appropriate to condone the delay.