STATE OF M.P. Vs. DAULATRAM BAROD

JUDGEMENT

(1.) HEARD on IA No. 10302/2006, an application seeking condonation of delay in filing the appeal.

(2.) THE delay is of 372 days.

(3.) ON going through the aforesaid averments, it is clear that very casual approach has been made by the appellant/State in seeking condonation of delay. The explanation offered cannot be said to be a satisfactory explanation.