STATE OF U.P. Vs. JAGANNATH

JUDGEMENT

(1.) Heard Shri Q.H. Rizvi, learned Additional Chief Standing Counsel for the appellants-State and Dr. V.K. Singh, learned counsel for the private-respondent.

(2.) It has been reported that the above appeal is barred by 81 days.

(3.) We have perused the affidavit filed in support of the application for condonation of delay. On due consideration, the application for condonation of delay is allowed and the delay in filing the special appeal is condoned.